Shafeeque.C vs Noufal.K.S
2023 Latest Caselaw 1349 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. 27 OF 2023
    AGAINST THE JUDGMENT IN ST 1/2021 OF JUDICIAL FIRST CLASS
                 MAGISTRATE COURT-II, THALASSERY
PETITIONER/COMPLAINAT:

          SHAFEEQUE.C
          AGED 29 YEARS, S.O. RAHEEM,
          SHIMJI GHAR (P.O) PUNNOL,
          THALASSERY TALUK, KANNUR, PIN - 670102
          BY ADVS.
          K.DEEPA (PAYYANUR)
          V.R.NASAR


RESPONDENTS/ACCUSED & STATE:

    1     NOUFAL.K.S
          AGED 41 YEARS, S.O.IBRAHIM,
          NOUSHAD MANZIL, GOPALA PETTA,
          TEMPLE GATE POST, THALASSERY, PIN - 670102
    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031


          PP-SRI.G.SUDHEER



     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. 27 of 2023
                                    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.C. No.01/2021

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

Thalassery dated 05.11.2022 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 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 Crl.L.P No. 27 of 2023

APPENDIX OF CRL.L.P. 27/2023

PETITIONER'S ANNEXURES :

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 05.11.2022 IN S.T. NO. 1/2021 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, THALASSERY.

RESPONDENTS' ANNEXURES : NIL