Thomas vs Jacob.P.T
2023 Latest Caselaw 1288 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
         Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
                          CRL.REV.PET NO. 38 OF 2023
 ST 110/2019 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS -III, ALAPPUZHA
          CRA 146/2020 OF ADDITIONAL SESSIONS COURT - II, ALAPPUZHA
REVISION PETITIONER/APPELLANT/ ACCUSED:

     THOMAS, AGED 52 YEARS S/O ANTONY, RESIDING AT MATTATHIL HOUSE,
     KANJIKUZHI PANCHAYATH WARD-8, S.N.PURAM P.O, CHERTHALA TALUK,
     ALAPPUZHA DISTRICT. , PIN - 688582

RESPONDENTS/ RESPONDENTS/COMPLAINANT&STATE:

  1. JACOB.P.T, AGED 58 YEARS S/O.THOMAS , RESIDING AT PANAVELIL HOUSE,
     KANJIKUZHI PANCHAYATH WARD-16, S.N.PURAM P.O, CHERTHALA TALUK,
     ALAPPUZHA DISTRICT, PIN - 688582
  2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, ERNAKULAM PIN - 682031

     This Criminal revision petition coming on for admission upon
perusing the petition and upon hearing the arguments of Mahendranath and
P.T.Sheejish advocates for the petitioner and the public prosecutor for
the second respondent, the court on the same day passed the following:
                                 A. BADHARUDEEN, J.
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                               Crl.R.P. No. 38 of 2023
                        ----------------------------------------
                      Dated this the 18th day of January, 2023

                                       ORDER

Learned counsel for the revision petitioner seeks

time.

2. On perusal of the case bundle, the trial court

judgment is not produced. This court earlier issued a

direction, to not number the revision petitions without

producing the certified copies of the trial court judgment and

Appellate Court judgment.

3. Therefore, prima facie, the staff concerned

violated the order this Court and numbered this revision

petition, without producing copy of the trial court judgment.

4. Registry is directed to issue memo to the staff

concerned and call for explanation to proceed with disciplinary

proceedings, if required.

Post on 23.01.2023 along with explanation for

disposal of the matter.

Sd/-

A. BADHARUDEEN JUDGE SK

18-01-2023 /True Copy/ Assistant Registrar