Xxxxxx vs State Of Kerala
2024 Latest Caselaw 22962 Ker

Kerala High Court

Xxxxxx vs State Of Kerala on 31 July, 2024

Author: K. Babu

Bench: K. Babu

CRL.A No.453/2024                                  1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE K. BABU
                    Wednesday, the 31st day of July 2024 / 9th Sravana, 1946
                                     CRL.A NO. 453 OF 2024

             CRL.M.P No.1141/2024 OF ADDITIONAL SESSIONS COURT-I, PALAKKAD

   APPLICANT/APPELLANT:

          XXXXXXXXXX


   RESPONDENT/COMPLAINANT/STATE:


    STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
    ERNAKULAM-31.



        This Criminal appeal coming on for orders and upon perusing the
   appeal and this Court's judgment dated 04/07/2024 in CRL.A No.453/2024 and
   upon hearing arguments of T.K.SANDEEP and SWETHA R, Advocates for the
   applicant and the PUBLIC PROSECUTOR for the respondent, the Court passed
   the following:

                                              ORDER

The petitioner is granted one week's time from this day to surrender before the jurisdictional court as last chance.

Sd/- K.BABU, JUDGE

31-07-2024 /True Copy/ Assistant Registrar