Sree Gokulam Chits And Finance Co ... vs Shahida
2023 Latest Caselaw 1342 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.L.P. NO. 4 OF 2021
  AGAINST THE ORDER IN ST NO. 4709/2008 OF JUDICIAL FIRST CLASS
                  MAGISTRATE COURT-I MUVATUPUZHA


PETITIONER/COMPLAINANT:

          M/S SREE GOKULAM CHITS AND FINANCE CO (P) LTD.
          CORPORATE OFFICE AT ARCOT ROAD, KODAMBAKKAM,
          CHENNAI-600024,
          REPRESENTED BY POWER OF ATTORNEY HOLDER
          MR. RAJEEV M.B.,
          NOW REPRESENTED BY GINU K.DAMU, S/O. K.N.DAMODARAN,
          AGED 34 YEARS, ASSISTANT MANAGER,
          SREE GOKULAM CHITS AND FINANCE CO.(P)LTD.,
          MOOVATTUPUZHA BRANCH, 1ST FLOOR,
          YAS MAZAR, MOOVATTPUZHA.
          BY ADV U.P.BALAKRISHNAN


RESPONDENTS/ACCUSED & STATE:

    1     SHAHIDA
          W/O. ABDULKAREEM, PAINAYIL HOUSE, MARKET P.O.,
          MOOVATUPUZHA, ERNAKULAM DT - 686 673
    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM, PIN-682031.
          BY ADVS.
          SRI.S.PRASANTH (AYYAPPANKAVU)
          SRI.S.PRASANTH AYYAPPANKAVU
          SMT.VARSHA BHASKAR
          SR.PP-SRI.RENJIT GEORGE



     THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.L.P No. 4 of 2021
                                    2


                                ORDER

Dated this the 18th day of January, 2023

Heard the learned counsel for the petitioner.

2. In this matter, the judgment in S.T. No.4709/2008

on the files of Judicial First Class Magistrate Court-I,

Muvattupuzha dated 19.06.2015 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

arguments 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 SK JUDGE