MARYKUTTY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Our considered view is that the following reference order passed by the Division Bench on 6.6.2006 does not satisfy the test laid down by the seven Judges Bench decision of this Court in Babu Premarajan v. Superintendent of Police 2000 (3) KLT 177 and the Full Bench decision of this Court in Cochin Malabar Estates and Industries v. State of Kerala 2002 (1) KLT 588. Reference order is extracted below for easy reference.