For Information Purpose Only vs Simon
2021 Latest Caselaw 7326 Ker

Crl.M.Appl/1/2020 IN CRL.A 463/2007        1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                      THE HONOURABLE MR. JUSTICE K.HARIPAL

                Tuesday,the 2nd day of March 2021/11th Phalguna, 1942
                           Crl.M.Appl/1/2020 IN CRL.A/463/2007
CRA No.18/2003 of the ADDITIONAL SESSIONS COURT (ADHOC)-II, KOLLAM
      For information purpose only
PETITIONER/ 1ST RESPONDENT

       SIMON, S/O. DANIEL,
       MALLASSERI VILLA (WRONGLY SHOWN AS MULLASSERI VEEDU),
       OTTAKKAL, URUKUNNU P.O., EDAMON, KOLLAM-691 307.

RESPONDENTS/APPELLANT AND THE 2ND RESPONDENT

1.        THULASEEDHARAN, S/O. ARAVINDAN,
         NISHABHAVAN, OTTAKKAL, THENMALA,
         PATHANAPURAM TALUK.

2.       STATE OF KERALA REPRESENTED BY
         THE PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, ERNAKULAM.

     Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to recall the judgment dated 17-09-2015 in
the above appeal.


     This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this court's judgment dated 17/09/2015 and
upon hearing the arguments of M/S SUBHASH CYRIAC and SHEEBA JOSEPH,
Advocates for the petitioner in Crl.M.A/1st respondent in Crl. Appeal and PUBLIC
PROSECUTOR for 2nd respondet in Crl.M.A/ Crl.Appeal, and ADVOCATE
SRI.C.RAJENDRAN FOR R1the court passed the following

                                                                 (P T O)
 Crl.M.Appl/1/2020 IN CRL.A 463/2007               2/2




                                         K. HARIPAL, J.
                                       ---------------------------
      For information purpose only    Crl.M.Appl 1 of 2020
                                                   in
                                      CRL.A No.463 of 2007
                                     ----------------------------
                            Dated this the 2nd day of March 2021

                                ORDER

No representation for the appellant / first respondent. Issue notice to the first respondent by speed post. Also call for a report from the Registrar (Judicial) with regard to the averments made in the affidavit that when the matter was listed for hearing on 17.09.2015, the name of the counsel for the first respondent was not mentioned in the cause list.

Call on 17.03.2021. Meanwhile, the execution of the warrant will stand stayed.

K. HARIPAL JUDGE

Jms

/true copy/ Sd/-

ASSISTANT REGISTRAR