Sivakumar vs The State Of Kerala
2021 Latest Caselaw 5143 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                      OP(Crl.).No.59 OF 2021

AGAINST THE ORDER/JUDGMENT IN CC 66/2012 OF JUDICIAL MAGISTRATE OF
                     FIRST CLASS -II,ATTINGAL


PETITIONER/ACCUSED:

             SIVAKUMAR
             AGED 39 YEARS
             S/O.THULASIDHARAN PILLAI,S.K.VILASOM,
             PALLICKAL,MOOTHALA POST,KILIMANOOR,
             THIRUVANANTHAPURAM.

             BY ADV. SRI.V.S.THOSHIN

RESPONDENT/COMPLAINANT:

      1      THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,ERNAKULAM-682031.

      2      THE SUB INSPECTOR OF POLICE,
             KILIMANOOR POLICE STATION,THIRUVANANTHAPURAM-695601.

             R1-2 BY ADV. SRI.HRITHWIK

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 11.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(CRL)NO.59 OF 2021
                                  2




                          JUDGMENT

Dated this the 11th day of February 2021

The petitioner is the accused in C.C.No.66/2012

on the files of the Judicial First Class Magistrate

Court-II, Attingal, Thiruvananthapuram. The prayer

in this Original Petition is to release the amount of

Rs.1,00,000/-(Rupees one lakh only), deposited by

the petitioner, in terms of the directions in Ext.P1

judgment of this Court. As per Ext.P1, the petitioner

was permitted to travel abroad, on condition of

deposit of cash security of Rs.1,00,000/- (Rupees one

lakh only) before the court below.

2. The petitioner complied with the condition,

travelled abroad and has reached back and wants

refund of the amount deposited.

3. Heard the learned Public Prosecutor also.

Considering the limited relief sought, the Original

Petition is disposed of, directing the amount of O.P.(CRL)NO.59 OF 2021

Rs.1,00,000/- (Rupees one lakh only) deposited by

the petitioner in C.C.No.66/2012, in compliance of the

direction in Ext.P1, on the petitioner appearing before

the learned Magistrate in person and submitting an

application for the said purpose and producing his

original passport along with the application.

Sd/-

V.G.ARUN

JUDGE NB O.P.(CRL)NO.59 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER IN CRL.M.C.NO.2947/2015 OF THIS DATED 09/06/2015.

EXHIBIT P2 THE TRUE COPY OF THE ACKNOWLEDGEMENT FOR THE RECEIPT OF THE MONEY DATED 17/06/2015.