K.P. Raju vs Bhavani
2023 Latest Caselaw 578 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. 15 OF 2023
AGAINST THE JUDGMENT DATED 24.11.2022 IN C.C.NO.326/2021 OF
          CHIEF JUDICIAL MAGISTRATE COURT, KASARAGOD
LEAVE PETITIONER/COMPLAINANT :

           K.P. RAJU
           AGED 62 YEARS
           S/O. M.K. KUNJURAMAN,
           RESIDING AT SRIPADAM,
           PRINCE AVENUE COLONY,
           NELAKALA, VIDYANAGAR (P.O),
           KASARAGOD TALUK AND DISTRICT, PIN - 671123
           BY ADVS.
           JAWAHAR JOSE
           CISSY MATHEWS
           GOKUL R.NAIR


RESPONDENTS/ACCUSED & STATE :

     1     BHAVANI
           AGED 38 YEARS
           W/O. RAGHAVA, CABLE T.V. OPERATOR,
           RESIDING AT QUARTERS,
           NEAR MACHIAARAKATH GARDENS,
           POINACHI, THEKKIL (P.O),
           KASARAGOD TALUK AND DISTRICT, PIN - 671541
     2     THE STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM, PIN - 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.15 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 C.C.No.326 of 2021 on

the file of the Chief Judicial Magistrate Court, Kasaragod dated

24.11.2022 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