A.P.Harithan vs Manniyath Jinesh
2022 Latest Caselaw 12331 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. 374 OF 2022
 AGAINST THE JUDGMENT DATED 16.2.2022 IN S.T.C.NO.23/2017 OF THE
        COURT OF JUDICIAL FIRST CLASS MAGISTRATE-V, KANNUR


PETITIONER/COMPLAINANT:

          A.P.HARITHAN
          AGED 52 YEARS, S/O.LATE AYADATHIL ACHUTHAN,
          RESIDING AT 'SEVAGRAM', EDAKKAD AMSOM, KANNUR KARAR,
          KADALAYI DESOM, P.O.KADALAYI,
          KANNUR TALUK, KANNUR DISTRICT, PIN - 670007
          BY ADV P.U.SHAILAJAN


RESPONDENTS/ACCUSED & STATE:

    1     MANNIYATH JINESH
          AGED 42 YEARS, S/O.M.PAVITHRAN,
          RESIDING AT 'PAVITHRAM',
          NEAR RAJA'S HIGH SCHOOL, CHIRAKKAL P.O,
          KANNUR DISTRICT, PIN - 670011
    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM, KOCHI, PIN - 682031
          BY ADV PUBLIC PROSECUTOR
          SR.PP-SRI.RENJIT GEORGE



     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. 374 of 2022
                                   2




                                ORDER

Dated this the 22nd day of December, 2022

Heard the learned counsel for the petitioner.

2. In this matter, the judgment in S.T.C.No.23 of

2017 on the file of Court of the Judicial First Class

Magistrate-V, Kannur dated 16.02.2022 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 SK JUDGE