Sree Gokulam Chit And Finance ... vs Suneesh Thomas
2023 Latest Caselaw 8153 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. 325 OF 2023
  AGAINST THE JUDGMENT DATED 25.01.2023 IN S.T.NO.6/2021 OF THE
  COURT OF THE JUDICIAL MAGISTRATE OF FIRST CLASS-II, KATTAPPANA


PETITIONER/COMPLAINANT:

           SREE GOKULAM CHIT AND FINANCE CO.(PVT.) LTD.
           NO. 66, ARKOT ROAD, KODAMBAKKAM, CHENNAI,
           REP. BY ITS POWER OF ATTORNEY HOLDER,
           SAJAN M.S., S/O M.K SREEDHARAN,
           DEPUTY MANAGER (BUSINESS) OF THE COMPANY
           BY ADV MAHESH V RAMAKRISHNAN


RESPONDENTS/ACCUSED & STATE:

    1      SUNEESH THOMAS,
           AGED 38 YEARS, NALUNADIYIL HOUSE, MARIGIRI P.O,
           UDAYAGIRI, IDUKKI, PIN - 685609
    2      SHEENA SUNEESH
           AGED 35 YEARS, NALUNADIYIL HOUSE, MARIGIRI P.O,
           UDAYAGIRI, IDUKKI, PIN - 685609
    3      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. 325 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.6/2021 on

the files of Judicial First Class Magistrate-II, Kattappana

dated 25.01.2023 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