P.J. Varghese vs Nelson Joy
2022 Latest Caselaw 12326 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. 373 OF 2022
AGAINST THE ORDER/JUDGMENT IN CC 1903/2015 OF JUDICIAL FIRST CLASS
              MAGISTRATE COURT, ANGAMALY (TEMPORARY)
PETITIONER/COMPLAINANT:

          P.J. VARGHESE
          AGED 71 YEARS
          S /O JOSEPH, PALAYIL (H), PULIYANAM.P.O,
          PEECHINIKAD, ANGAMALY,
          ERNAKULAM., PIN - 683579
          BY ADVS.
          T.N.MANOJ
          P.J.ELIAS


RESPONDENTS/ACCUSED:

    1     NELSON JOY
          S/O JOY, MULLELITHARA (H),
          VATTAPURAMBU.P.O, CHETTIKULAGARA,
          ANGAMALY., PIN - 683979
    2     STATE OF KERALA.
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
          BY ADV. 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. 373 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

C.C.No.1903/2015 on the file of Judicial First Class

Magistrate Court-I, Angamaly dated 21.10.2022 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