Lijitha vs State Of Kerala
2023 Latest Caselaw 7589 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                        CRL.L.P. NO. 434 OF 2023
AGAINST THE ORDER/JUDGMENTCC 520/2012 OF JUDL. MAGISTRATE OF FIRST
                          CLASS, KOTHAMANGALAM
PETITIONER/S:

            LIJITHA
            AGED 35 YEARS
            (W/O VIJAY NAIR) AGED 35 YEARS, PATHIYALIL HOUSE,
            ERAMALLOOR P. O, KOTHAMANGALAM , ERNAKULAM, PIN -
            686666
            BY ADVS.
            ALEXANDER JOSEPH
            AKHILASREE BHASKARAN


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031
    2       VIJAY NAIR
            AGED 46 YEARS
            AGED 46 YEARS, S/O RAHKUTHAMAN, THEKKANATTU HOUSE,
            THRIKKARIYOOR KARA, THRIKKARIYOOR VILLAGE., ERNAKULAM
            DISTRICT, PIN- 686692 NOW RESIDING AT QTR NO. 12 /A,
            TYPE -3, SECTOR-6, ORDNANCE FACTORY ESTATE, CHANDRAPUR
            DISTRICT, MAHARASTRA, PIN - 442501
    3       SARASWATHY
            AGED 72 YEARS
            AGED 72 YEARS, W/O RAHKUTHAMAN, THEKKANATTU HOUSE,
            THRIKKARIYOOR KARA, THRIKKARIYOOR VILLAGE, ERNAKULAM
            DISTRICT, PIN-686692 NOW RESIDING AT QTR NO. 12 /A,
            TYPE -3, SECTOR-6, ORDNANCE FACTORY ESTATE CHANDRAPUR
            DISTRICT, MAHARASTRA, PIN - 442501
            BY ADV PUBLIC PROSECUTOR


OTHER PRESENT:

            PP SMT.M.K PUSHPALATHA


     THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON
14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    BECHU KURIAN THOMAS, J.
             ========================
                      Crl.L.P.No.434 of 2023
             ------------------------------------------------
                      Dated this the 14th day of July, 2023

                                   ORDER

This is an application seeking leave to prefer an appeal against

the order dated 15.05.2023 in C.C.No.520/2012 on the files of the

Judicial First Class Magistrate Court-I, Kothamangalam.

2. Having regard to the circumstances pointed out, I am

satisfied that permission to prefer an appeal against the impugned

order ought to be granted.

3. Petitioner is therefore granted permission to prefer an

appeal against the order dated 15.05.2023 in C.C.No.520/2012 on

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

Kothamangalam.

The criminal leave petition is allowed as above.

sd/

BECHU KURIAN THOMAS JUDGE jm/ APPENDIX OF CRL.L.P. 434/2023

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE COMPLAINT DATED 21/07/2011 FILED BY THE PETITIONER BEFORE THE JFCM-I KOTHAMANGALAM Annexure A2 TRUE COPY OF THE FIR NO 852/2011 DATED 26/07/2011 OF THE KOTHAMANGALAM POLICE STATION Annexure A3 TRUE COPY OF THE FINAL REPORT DATED 30/06/2012 SUBMITTED BY THE KOTHAMANGALAM POLICE STATION BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-1, KOTHAMANGALAM Annexure A4 TRUE COPY OF THE JUDGMENT DATED 30/03/2023 IN OP (CRL) NO 246/2023 OF THE HON'BLE HIGH COURT OF KERALA Annexure A5 TRUE CERTIFIED COPY OF THE JUDGMENT DATED 15/05/2023 IN CC NO 520/2012 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT- I KOTHAMANGALAM