Vimal Kumar vs Dinesh Kumar And Another
2024 Latest Caselaw 11733 Ker

Kerala High Court

Vimal Kumar vs Dinesh Kumar And Another on 25 April, 2024

Author: C.S.Dias

Bench: C.S.Dias

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
         Thursday, the 25th day of April 2024 / 5th Vaisakha, 1946

                          CRL.A NO. 1855 OF 2011

      C.C. 246/2008 OF JUDICIAL FIRST CLASS MAGISTRATE, KAYAMKULAM

APPELLANT/COMPLAINANT

     VIMAL KUMAR, AGED 34 YEARS, MAROOR KIZHAKKETHIL, SOUTH
     MANKUZHY,BHARANIKAVU.

RESPONDENTS/ACCUSED & STATE

  1. DINESH KUMAR, AGED 35 YEARS, ACHUTHALAYAM,MATACHIRA,PALLIKKAL (P.O),
     MAVELIKKARA 690 503.
  2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA,ERNAKULAM, 682 031.


     This Criminal appeal having come up for orders on 25.04.2024 and
this Court's Judgment dated 20.10.2023 and upon hearing the arguments of
SRI. S.PRAKASH, Advocate for the appellant and of M/S. ALEX K.JOHN, REMYA
MURALI, SRAYAS JOSEPH, Advocates for R1 and of PUBLIC PROSECUTOR for R2,
the court on the same day passed the following:
                                  C.S.DIAS, J.
              --------------------------------------------------------
                         CRL.A. No.1855 of 2011
              -------------------------------------------------------
                Dated this the 25th day of April, 2024


                                   ORDER

The learned Counsel for the petitioner is directed

to serve a copy of this application to Adv.S. Prakash,

the learned Counsel appearing for the 2 nd respondent/

the appellant in the appeal.

Post after holidays.

Sd/-

C.S. DIAS, JUDGE

SRJ

25-04-2024 /True Copy/ Assistant Registrar