Narikkalathil Prinz Jewellery vs P.R.Rajan @ Rajagopalan
2022 Latest Caselaw 5984 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. 163 OF 2022
     AGAINST THE JUDGMENT IN CRA 102/2020 OF ADDITIONAL DISTRICT
                          COURT KOZHIKODE- II
ST 22/2018 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, VADAKARA
PETITIONER/S:

             NARIKKALATHIL PRINZ JEWELLERY
             DOOR NO.20/53 C, QUIONS ROAD, VATAKARA, REPRESENTED
             BY ITS MANAGING PARTNER, MITHUN, S/O.CHANDRAN, AGED
             36, NARIKKALATHIL HOUSE, PALAYADNADA P.O, IRINGAL
             VIA, VATAKARA.
             BY ADV S.ANIL KUMAR (TRIVANDRUM)


RESPONDENT/S:

       1     P.R.RAJAN @ RAJAGOPALAN
             AGED 25 YEARS
             S/O. BALAN,PARVANAM, PUTHANPURAYIL (H), PALAYAD NADA
             P.O., IRINGAL VIA, VATAKARA.. 675521.
       2     STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, KOCHI - 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. 163 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