P.P. Mahesan vs State Of Kerala
2022 Latest Caselaw 5972 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                      CRL.L.P. NO. 151 OF 2022
 AGAINST THE JUDGMENT IN ST 71/2017 OF JUDICIAL MAGISTRATE OF
                      FIRST CLASS ,TALIPARAMBA
PETITIONER/S:

             P.P. MAHESAN
             AGED 46 YEARS
             PONNIATHU PARUNNON HOUSE,
             KEEZHATTOOR, TALIPARAMBA AMSOM,
             KEEZHATTOOR DESOM, TALIPARAMBA TALUK,
             KANNUR DISTRICT, PIN - 679325
             BY ADVS.
             K.N.ABHILASH
             SUNIL NAIR PALAKKAT
             M.A.AHAMMAD SAHEER
             P.B.MUHAMMED AJEESH
             RITHIK S.ANAND
             ANU PAUL


RESPONDENT/S:

     1       STATE OF KERALA
             REP. BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
     2       RAHILA .B. NAIR
             AGED 41 YEARS
             W/O. SANTHOSH, RESIDING AT 'BALAKRISHNA',
             SREESTHA ROAD, PARIYARAM MEDICAL COLLEGE P.O.,
             CHERUTHAZHAM VILLAGE, KANNUR TALUK,
             KANNUR DISTRICT-, PIN - 670503
OTHER PRESENT:

             ADV. SUDHEER GOPALAKRISHNAN- PP


      THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION
ON   31.05.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Crl. L.P. No. 151 of 2022      -2-




                       JUDGMENT

Dated this the 31st day of May, 2022

Leave granted.

Sd/-

ZIYAD RAHMAN A. A.

JUDGE

Eb ///TRUE COPY/// P. A. TO JUDGE