Jacob George vs Santhosh
2022 Latest Caselaw 12575 Ker

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                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
                    CRL.REV.PET NO. 970 OF 2022(FILING NO.)
  AGAINST THE JUDGMENT DATED 17-10-2022 PASSED IN CRIMINAL APPEAL NO. 306/2020
BEFORE THE ADDITIONAL DISTRICT & SESSIONS JUDGE, MUVATTUPUZHA WHICH ARISES FROM
                             THE JUDGMENT PASSED IN
       CC 450/2019 IN THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT-
                               III, MUVATTUPUZHA.
  PETITIONER/APPELLANT/ACCUSED:

        JACOB GEORGE, AGED 62 YEARS, S/O.GEORGE, PUNNACHALIL HOUSE,
        THIRUVAMKULAM KARA, THIRUVANKULAM P.O, THIRUVAMKULAM VILLAGE,
        KANAYANNOOR TALUK, ERNAKULAM DISTRICT, PIN - 682035.

  RESPONDENTS/RESPONDENTS/COMPLANIANT & STATE:

     1. SANTHOSH, S/O.RAJU, MANGALATH HOUSE, SOUTH MAZHAVANNOOR VILLAGE.
     2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
        KERALA.

       This unnumbered Crl.Rev.Petition of 2022 (filing No.970/2022) coming
  on for orders on 23.12.2022 and upon hearing the arguments of AJITH
  VISWANATHAN, SHIBU JOSEPH, SAYED MANSOOR BAFAKHY THANGAL, M.SRIRAM,
  Advocates for the petitioner, the court passed the following:
                                     ORDER

The petitioner shall produce the certified copy of the judgment.

Post after re-opening date. Till then, warrant pending against the petitioner shall be kept in abeyance.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

23-12-2022 /True Copy/ Assistant Registrar