Wayanad District Co-Operative ... vs Ajith.M.J
2023 Latest Caselaw 577 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                     CRL.L.P. NO. 17 OF 2023
AGAINST THE JUDGMENT DATED 21.11.2022 IN STC NO.779/2022 OF
              CHIEF JUDICIAL MAGISTRATE, KALEPETTA
PETITIONER/COMPLAINANT :

            WAYANAD DISTRICT CO-OPERATIVE SOCIETY LTD NO. W-
            14
            KALPETTA P.O., VYTHIRI TALUK, WAYANAD DISTRICT,
            REPRESENTED BY ITS SECRETARY, AJAY V.R.
            S/O. RAVEENDRAN, AGED 31 YEARS, VELLITHODU HOUSE,
            KAKKAVAYAL P.O., PIN - 673121
            BY ADVS.
            M.B.SHYNI
            V.R.ANILKUMAR
            RAJESH KUMAR R.
            RAMEES P.K.
            ERFANA PARAMBADAN
            SARAFUDHEEN T.


RESPONDENTS/ACCUSED & STATE :

    1       AJITH M.J.,
            AGED 45 YEARS, S/O. M.M JOHN,
            MADATHIPARAMBIL HOUSE,
            NEAR LOURD MATHA CHURCH,
            KAVUMMANDAM P.O., PIN - 673121
    2       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM - 682031


            BY SRI.G.SUDHEER, PUBLIC PROSECUTOR

     THIS    CRIMINAL   LEAVE     PETITION    HAVING    COME   UP   FOR
ADMISSION    ON   11.01.2023,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Crl.L.P.No.380 of 2022
                                     ..2..




                            A.BADHARUDEEN, J.
           --------------------------------------------------------
                            Crl.L.P.No.17 of 2023
           --------------------------------------------------------
                     Dated this the 11th day of January, 2023


                                  ORDER

Heard the learned counsel for the petitioner.

2. In this matter, the judgment in S.T.No.779 of 2019 on

the file of the Chief Judicial Magistrate Court, Kalpetta dated

21.11.2022 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, JUDGE rkj