Sahadevan vs Reena
2023 Latest Caselaw 8148 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. 451 OF 2023
AGAINST THE ORDER/JUDGMENT IN ST 1262/2015 OF JUDICIAL MAGISTRATE
                      OF FIRST CLASS, PONNANI
PETITIONER/COMPLAINANT:

           SAHADEVAN
           AGED 46 YEARS
           S/O.CHAKKAPPAN, KAIKARA HOUSE,
           P.O.ESWARAMANGALAM, PONNANI,
           MALAPPURAM-679577.

           BY ADVS.
           K.R.AVINASH (KUNNATH)
           ABDUL RAOOF PALLIPATH


RESPONDENTS/ACCUSED & STATE:

    1      REENA
           AGED 40 YEARS
           W/O.SUNDARAN, VETTAMVEETTILPADI HOUSE,
           KMN QUARTERS, SMASHANNAM ROAD,
           P.O.ESWARAMANGALAM, PONNAI,
           MALAPPURAM-679577.

    2      THE STATE OF KERALA,
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM-682031.

           BY ADVS.
           M.PROMODH KUMAR
           MAYA CHANDRAN

           SRI.P G MANU, SR.PUBLIC PROSECUTOR


     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. 451 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 of acquittal in

S.T.No.1262 of 2015 on the file of Judicial First Class Magistrate

Court, Ponnani dated 09.11.2018 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 nkr