Sudeep vs State Of Kerala
2021 Latest Caselaw 5812 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                    Crl.Rev.Pet.No.120 OF 2021

  AGAINST THE ORDER/JUDGMENT IN CC 235/2012 DATED 20-08-2013 OF
             CHIEF JUDICIAL MAGISTRATE COURT, KOLLAM


REVISION PETITIONER/PETITIONER/4TH ACCUSED:

             SUDEEP, AGED 41 YEARS,
             S/O.VIJAYAKUMARAN PILLAI, DEVANGANA,
             VIDHYA NAGAR-25 A, KOTTAMUKKU,
             KOTTAIKKAKKAM WARD, KOLLAM DISTRICT.

             BY ADV. SRI.V.PHILIP MATHEW


RESPONDENT/STATE:

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

             PUBLIC PROSECUTOR SRI. RAMESH CHAND

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
17.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.120 OF 2021           2




                               ORDER

Crl.R.P.No.120/2021 is filed by the accused

No.4, challenging the charge framed against the

accused No.4 for the offences under Sections

120B,417,409,406,420 of IPC and under Section 45-1A

of Reserve Bank of India Act, 1934, based on the

final report submitted. No reason brought to the

notice of this court for interfering with the

charge already framed.

Crl.R.P is dismissed accordingly.

Sd/-

P.SOMARAJAN

JUDGE

msp