Bhaskaran M vs State Of Kerala
2023 Latest Caselaw 6421 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                     CRL.L.P. NO. 250 OF 2023
        IN CRL.A.NO. 64/2018 OF SESSIONS COURT,THALASSERY


PETITIONER/DEFACTO COMPLAINANT:

          BHASKARAN M.
          AGED 77 YEARS
          S/O RAMAN,
          RESIDING AT DEEPAM,
          ONAPARAMBA, CHIRAKKAL AMSOM DESOM,
          P.O.CHIRAKKAL, KANNUR, PIN - 673011

          BY ADVS.
          KALEESWARAM RAJ
          VARUN C.VIJAY
          THULASI K. RAJ


RESPONDENTS/RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682031

    2     N.SREEKUMAR
          S/O KUMARAN,
          AGED 57 YEARS
          N.K.HOUSE, NEAR DHANRAJ TALKIES,
          CHIRAKKAL P.O, KANNUR, PIN - 673011

    3     K.DIVAKARAN
          AGED 62 YEARS
          KUTTICHI HOUSE,
          ARAYAMBETH P.O., POCHIRAKKAL,
          KANNUR, PIN - 670011

          BY ADVS.
          BONNY BENNY
          GOVIND G. NAIR(K/001627/2018)
          BALU TOM(K/498/2014)
          M.RAMESH CHANDER (SR.)(R-284)
 OTHER PRESENT:

          SRI.C.N PRABHAKARAN
          PUBLIC PROSECUTOR


     THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON
13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.L.P.No.250 of 2023


                                         3




                       BECHU KURIAN THOMAS, J.
                      ====================
                         Crl.L.P.No.250 of 2023
                     =====================
                    Dated this the 13th day of June, 2023


                                      ORDER

This is a petition seeking leave to prefer an appeal against the

judgment dated 28.06.2019 in Criminal Appeal No.64/2018 on the files

of the Sessions Court, Thalassery.

2. Having heard the learned counsel for the petitioner as well as

the learned Public Prosecutor, I am satisfied that leave can be granted.

Accordingly, leave to prefer an appeal against the

aforementioned judgment is granted.

Sd/-

BECHU KURIAN THOMAS JUDGE

Jka/13.06.23.

Crl.L.P.No.250 of 2023

APPENDIX OF CRL.L.P. 250/2023

PETITIONER'S ANNEXURES Annexure1 A COPY OF THE JUDGMENT DATED 20.02.2018 IN C.C.NO.948/2012 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE-II, KANNUR Annexure2 A COPY OF THE JUDGMENT DATED 28.06.2019 IN CRL. APPEAL NO. 64/2018 ON THE FILE OF THE SESSIONS COURT, THALASSERRY