Radhakrishnan .C vs State Of Kerala
2022 Latest Caselaw 4569 Ker

OP(Crl.) No.173/2021                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Tuesday, the 19th day of April 2022 / 29th Chaithra, 1944
                    CrlMA.NO.1/2022 IN OP(CRL.) NO. 173 OF 2021
     CC 84/2018 OF JUDICIAL MAGISTRATE OF FIRST CLASS-I , OTTAPPALAM, PALAKKAD




   PETITIONER/DEFACTO COMPLAINANT:


    RADHAKRISHNAN .C ,AGED 61 YEARS .S/O. KUMARAN NAIR,

    VISMAYA MADATHIL HOUSE, KOTTAPURAM, KARIMPUZHA,

    SREEKRISHNAPURAM, PALAKKAD 679 513.

   RESPONDENT/STATE:

           STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM 682 031.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to correct the C.C.
   No. 84/2018 as C.C. No. 1084/2018
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this court,s judgment dated
   24.06.2021 and upon hearing the arguments of DIVYA RAVINDRAN, SRI.DHEERAJ
   KRISHNAN PEROT, Advocates for the petitioner and of the PUBLIC PROSECUTOR
   for the Respondent the court passed the following:
                                      ORDER

This application is filed seeking correction of the number noted in the judgment. Instead of C.C. 1084/2018, it is erroneously recorded as CC 84/2018. In the circumstances, Crl.M.A 1/2022 is allowed and C.C 84/2018 noted in the judgment will stand corrected as C.C. 1084/2018

Sd/- MOHAMMED NIAS C.P. JUDGE

19-04-2022 /True Copy/ Assistant Registrar