Aryamol Sajeev vs State Of Kerala
2023 Latest Caselaw 9236 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN

     WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945

                         CRL.L.P. NO. 493 OF 2023

   AGAINST THE JUDGMENT DATED 15.06.2023 IN ST 78/2023 OF JUDICIAL

                 MAGISTRATE OF FIRST CLASS - III, ATTINGAL

PETITIONER/COMPLAINANT:

             ARYAMOL SAJEEV
             AGED 40 YEARS
             W/O.SAJEEV, 'SAAVARYA, T.C. 1/607, FCI ROAD, KARIYIL,
             KAZHAKKUTTOM P.O., THIRUVANANTHAPURAM,, PIN - 695 582.
             BY ADV J.JAYAKUMAR


RESPONDENTS/STATE & ACCUSED:

     1       STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM, PIN - 682 031.
     2       SHAINY L.,
             AMMU NIVAS, NEAR KASTHURBA MAHILA SAMAJAM, MENAMKULAM,
             KAZHAKKUTTOM P.O., THIRUVANANTHAPRUAM DISTRICT,
             PIN - 695 582.



             SRI. P G MANU, SR. PUBLIC PROSECUTOR



         THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON

23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl. L.P. No. 493/2023           :2:




                           A. BADHARUDEEN, J.
            ---------------------------------------------------------
                          Crl. L.P. No. 493 of 2023
            ---------------------------------------------------------
                  Dated this the 23rd day of August, 2023.

                               ORDER

Heard the learned counsel for the petitioner.

2. In this matter, the judgment of acquittal dated 15.06.2023 in

S.T. No. 78 of 2023 on the file of the Judicial First Class Magistrate

Court-III, Attingal 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 the argument

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

Rv