Gentleman Chit Funds Co. (India) ... vs The State Of Kerala
2023 Latest Caselaw 8772 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                      THE HONOURABLE MR. JUSTICE A. BADHARUDEEN

           WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945

                                 CRL.L.P. NO. 481 OF 2023

AGAINST THE ORDER/JUDGMENTST 1054/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,

                                        CHERTHALA

PETITIONER/S:

                GENTLEMAN CHIT FUNDS CO. (INDIA) PVT. LTD.
                AGED 53 YEARS
                SOUTH OF DEVI TEMPLE, CHERTHALA, REPRESENTED BY ITS POWER OF
                ATTORNEY HOLDER, SALIMKUMAR A.P., S/O P.K. PADMANABHAN,
                AYYARAPPALLITHARA HOUSE, THIRUNELLOOR P.O., PALLIPPUARAM VILLAGE,
                CHERTHALA TALUK, ALAPPUZHA DISTRICT., PIN - 688524
                BY ADVS.
                V.N.SANKARJEE
                V.N.MADHUSUDANAN
                R.UDAYA JYOTHI
                M.M.VINOD
                M.SUSEELA
                KEERTHI B. CHANDRAN
                VIJAYAN PILLAI P.K.
                C.PURUSHOTHAMAN NAIR


RESPONDENT/S:

     1          THE STATE OF KERALA
                REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
                ERNAKULAM DISTRICT., PIN - 682031
     2          RAJI RAVEENDRAN
                AGED 35 YEARS
                W/O SURESHKUMAR D., UDAYAPURAM, IRON BRIDGE P.O., ALAPPUZHA
                DISTRICT., PIN - 688011

OTHER PRESENT:

                SR PP P G MANU



    THIS CRIMINAL LEAVE PETITION HAVING COME UP
FOR ADMISSION ON 09.08.2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Crl.L.P. No. 481 of 2023
                                     ..2..




                                ORDER

Dated this the 09th day of August, 2023

Heard the learned counsel for the petitioner.

2. In this matter, the judgment of acquittal in

S.T.No.1054/2019 on the file of the Judicial First Class

Magistrate Court-I, Cherthala dated 11.07.2023, 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 RMV