Khadeeja vs Kabeer. P
2023 Latest Caselaw 8142 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
        MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                      CRL.L.P. NO. 293 OF 2023
 AGAINST THE JUDGMENT DATED 20.11.2021 IN S.T.NO.2053/2016 ON THE
        FILES OF JUDICIAL FIRST CLASS MAGISTRATE, MALAPPURAM


PETITIONER/COMPLAINANT:

           KHADEEJA
           AGED 60 YEARS, W/O ABOOBACKER, PARANGODATHU HOUSE,
           PUTHANANGADI, VALIYORA P.O., VENGARA,
           MALAPPURAM DISTRICT, PIN - 676304
           BY ADV R.RANJITH (MANJERI)


RESPONDENTS/ACCUSED & STATE:

    1      KABEER. P
           S/O PAVUKKADAN AALI HAJI, AKKARAPARAMBIL VEEDU,
           THRIPPANACHI, PULPATTA P.O.,
           MALAPPURAM DISTRICT, PIN - 676123
    2      STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
           SR PP - P G MANU



     THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON
31.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.L.P No. 293 of 2023
                                        2


                                   ORDER

Dated this the 31st day of July, 2023

Heard the learned counsel for the petitioner.

2. In this matter, the judgment in S.T. No.2053/2016

on the files of Judicial First Class Magistrate Court,

Malappuram dated 20.11.2021 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