Forest Range Officer Kasargod vs N.A Abdul Rehman
2022 Latest Caselaw 10513 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
       FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                      CRL.L.P. NO. 290 OF 2022

AGAINST THE JUDGMENT DATED 30.03.2022 IN C.C. NO.68/2021 BEFORE THE
COURT OF THE CHIEF JUDICIAL MAGISTRATE, KASARAGOD.
PETITIONER/COMPLAINANT:

           FOREST RANGE OFFICER,
           NEAR RAILWAY STATION,
           KASARGOD P.O., PIN-671 121.

           BY ADV PUBLIC PROSECUTOR


RESPONDENT/ACCUSED:

           N.A ABDUL REHMAN,
           S/O ABDULLA HAJI, PARTNER,
           M/S STANDARD ESSENTIAL OIL INDUSTRIES,
           NAYANARMOOLA, P.O. ALAMPADY,
           KASARGOD DISTRICT, PIN-671 123.

     THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               -2-
CRL.L.P. NO. 290 OF 2022




                           ORDER

Heard the learned counsel for the petitioner.

2. In this matter, the judgment of acquittal in C.C.

No.68 of 2021 on the file of the Chief Judicial Magistrate

Court, Kasaragod dated 30.03.2022 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 hearing

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 JUDGE bpr