Jayapraksh vs Aswani Sasikumar
2022 Latest Caselaw 5973 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. 143 OF 2022
      AGAINST THE JUDGMENT IN ST 345/2018 OF CHIEF JUDICIAL
                         MAGISTRATE ,KOLLAM
PETITIONER/S:

             JAYAPRAKSH
             AGED 71 YEARS
             S/O. NANU, PROPRIETOR, ENNJAY ENTERPRISES,
             ROYAL NAGAR-100,ASRAMAM, KOLLAM, PIN - 691001
             BY ADVS.
             S.SREEKUMAR (KOLLAM)
             PRIYA SHANAVAS
             SALMATH A.
             A.MOHAMMED ANAS


RESPONDENT/S:

     1       ASWANI SASIKUMAR
             AGED 35 YEARS
             D/O. SASIKUMAR,MRIDULA BHAVAN, AYATHIL.P.O.,
             KOLLAM-691 021, NOW RESIDING AT
             THEKKADATHUKRISHNAKRIPA.
             PATTATHANAM.P.O., KOLLAM, PIN - 691021
     2       THE STATE OF KERALA
             REPRESENTED BY
             PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM, PIN - 682031
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. 143 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