Kunjumohammed vs State Of Kerala
2021 Latest Caselaw 16477 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
         THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                          CRL.MC NO. 3307 OF 2014
   AGAINST THE ORDER/JUDGMENT IN SC 88/2010 OF ADDITIONAL DISTRICT
                         COURT, THRISSUR, THRISSUR
PETITIONER/S:

              KUNJUMOHAMMED
              PADINJAREPURAKKAL HOUSE, THIRUVATHRA DESOM,
              CHAVAKKAD, THRISSUR DISTRICT.

              BY ADV SRI.L.RAJESH NARAYAN



RESPONDENT/S:

     1        STATE OF KERALA
              REPRESENTED BY SUB INSPECTOR OF POLICE,
              CHAVAKKAD POLICE STATION, THROUGH THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM - 685 031.

     2        ASSISTANT ENGINEER
              KERALA STATE ELECTRICITY BOARD, BEACH,
              CHAVAKKAD - 680 506.

              R1 BY SRI.C.S.HRITHWIK, SR.PP

              R2 BY ADV SRI.ARUNKUMAR A., SC, KSEB




     THIS    CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C.No. 3307 of 2014

                                            2




                                     O R D E R

Dated this the 5th of August 2021

The petitioner is the accused in S.C.No.88/2010, which

is presently pending before the Additional Sessions

Court-I, Thrissur for offences punishable under Section 135

of the Electricity Act and under Section 379 of the I.P.C.

The petitioner states that he is willing to compound the

offence.

2. The learned Standing Counsel appearing for the

Electricity Board as also the learned Public Prosecutor

were heard.

3. The petitioner is therefore directed to file a

fresh application for compounding the offence and in case

the matter is compounded with the Executive Engineer,

Electrical Division, Kunnamkulam, the compounding of the

offence shall be reported to the jurisdictional court and

the matter can be disposed of in accordance with the

compounding of the offence. In the meantime, the trial of Crl.M.C.No. 3307 of 2014

the case stands adjourned for a period of one month. With

these observations, the Crl.M.C. is disposed of.

Sd/-

ASHOK MENON JUDGE dkr Crl.M.C.No. 3307 of 2014

APPENDIX OF CRL.MC 3307/2014

PETITIONER ANNEXURE

ANNEXURE A: CERTIFIED COPY OF THE FIR NO.314/07 DATED 17/5/07.

ANNEXURE B: CERTIFIED COPY OF THE FINAL REPORT DATED 20/8/07.

ANNEXURE C: COPY OF THE REQUEST DATED 22/3/12.

ANNEXURE D: COPY OF THE RECEIPT DATED 26/3/12.