Manappuram Chits India Ltd vs Mr. G Santhosh
2022 Latest Caselaw 10531 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. 271 OF 2022
 AGAINST THE ORDER/JUDGMENT IN ST 175/2017 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS-II, KODUNGALLUR
PETITIONER/COMPLAINANT:

            MANAPPURAM CHITS INDIA LTD
            AGED 30 YEARS
            HAVING ITS REGISTERED OFFICE AT D.NO. 73,
            PN PALAYAM ROAD, DHAMU NAGAR,
            PULIYAKULAM COIMBATORE - 641 045
            REPRESENTED BY ITS AUTHORIZED OFFICER MR. SREERAJ C.S.
            PIN - 641045
            BY ADVS.
            K.N.ABHILASH
            SUNIL NAIR PALAKKAT
            M.A.AHAMMAD SAHEER
            RITHIK S.ANAND
            ANU PAUL
            SREELAKSHMI MENON P.


RESPONDENTS/ACCUSED & STATE:

    1       MR. G SANTHOSH
            AGED 42 YEARS
            S/O PANAKKAL PETER GEORGE
            D.NO. 151 PANJAKA MILL ROAD,
            RAMANATHAPURAM PO,
            COIMBATORE, TAMIL NADU, PIN - 641045
    2       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031
           SR.PP-SRI.T.R.RENJITH


     THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.L.P. NO. 271 OF 2022
                              2

                         ORDER

Dated this the 7th day of October, 2022

Heard the learned counsel for the petitioner.

2. In this matter, the judgment of acquittal in S.T.

No.175 of 2017 on the file of Judicial First Class Magistrate

Court-II, Kodungallur dated 18.05.2022 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 nkr