Minimol [email protected] Mini S. Kumar vs Emilin Mathew Abraham
2022 Latest Caselaw 12325 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                     CRL.L.P. NO. 375 OF 2022
AGAINST THE ORDER/JUDGMENT IN ST 6705/2020 OF JUDICIAL MAGISTRATE
                  OF FIRST CLASS, CHANGANACHERRY
PETITIONER/COMPLAINANT:

          MINIMOL [email protected] MINI S. KUMAR
          AGED 50 YEARS, W/O SREEKUMAR,
          GOPASREE, PARIYARAM POST,
          VAKATHANAM VILLAGE, CHANGANACHERRY. .
          KOTTAYAM DISTRIC, PIN - 686021
          BY ADVS.
          JINU JOSEPH
          SABU JOSE


RESPONDENTS/ACCUSED & STATE:

    1     EMILIN MATHEW ABRAHAM
          (PARTNER, EYEBROW WEDDING)
          S/O O.M. ABRAHAM,
          ODIKANDATHIL SHALOM VILLA,
          SEETHATHODU,PATHANAMTHITTA DIST.
          PIN - 689667
    2     ABHIRAM A.
          (PARTNER, EYEBROW WEDDING)
          S/O ANURUDHAN,
          NARAYANA VILASAM HOUSE,
          MANAMBOOR POST, CHIRYINKEEZHU TALUK,
          THIRUVANANTHAPURAM, PIN - 695611
    3     STATE OF KERALA,
          REPRESENTED BY ITS PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM
          PIN - 682031
          SRI.G.SUDHEER, PUBLIC PROSECUTOR

     THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.L.P. NO. 375 OF 2022
                                  2

                            ORDER

Dated this the 22nd day of December, 2022

Heard the learned counsel for the petitioner.

2. In this matter, the order of acquittal in

S.T.No.6705/2020 on the file of Judicial First Class

Magistrate Court-I, Changanacherry dated 19.10.2022 is put

under challenge and the petitioner seeks leave of this Court

to proceed with the appeal.

3. On perusal of the judgment at par with the

arguments advanced by the learned counsel for the leave

petitioner, there is no reason to deny special leave in this

matter, since an arguable case is made out.

Accordingly, special leave is granted to institute appeal.

Sd/-

A. BADHARUDEEN JUDGE nkr