Aneesh Cj vs K.D. Skariachan
2024 Latest Caselaw 17125 Ker

Kerala High Court

Aneesh Cj vs K.D. Skariachan on 20 June, 2024

Author: K. Babu

Bench: K. Babu

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
     THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
                      OP(CRL.) NO. 445 OF 2024
 ORDER DATED 10.06.2024 IN CC NO.1383 OF 2018 OF ADDITIONAL CHIEF
                 JUDICIAL MAGISTRATE (E&O),ERNAKULAM
PETITIONER/ACCUSED:

            ANEESH CJ
            AGED 44 YEARS
            S/O JOSHI, CHRAPARAMBIL, 17/531-A, NADUVILALLI JN,
            RAMAN KARTHA ROAD, CHERANELLOORE, ERNAKULAM, PIN -
            682034.

            BY ADVS.
            M.G.SREEJITH
            VIDYAJITH M.
            BINCY JOSE
            ROJIN DEVASSY
            JYOTHISH P.


RESPONDENTS/COMPLAINANT:

    1       K.D. SKARIACHAN
            S/O DEVASIA, PAREKUDIYIL HOUSE, 10/SARA, KALOOR,
            PIN - 682017.

    2       SOUMYA SKARIACHAN
            D/O LATE K.D. SKARIACHAN, CC.70/2208, CHAITHRAM, KSRA,
            75 A, KAIRALI STREET, KALOOR, KOCHI, PIN 682017.
            (IMPLEAD AS PER THE ORDER OF TRIAL COURT).

            SRI.G.SUDHEER, PP
     THIS   OP   (CRIMINAL)     HAVING     COME   UP   FOR   ADMISSION   ON
20.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 445 OF 2024                    2


                                          JUDGMENT

The prayers in the Original Petition are as follows:-

1. To pass an order directing to the Hon'ble Additional Chief Judicial Magistrate court Ernakulam to issue a certified copy of dismissal order dated 10.06.2024 in CMP No. 2520 of 2024 in CC 1383/2018.

2. To pass an order directing the Additional chief Judicial Magistrate court to grant sufficient time to the petitioner herein in CC 1383/2018 to challenge the dismissal order of Ext-P2.

3. Pass such other orders as the petitioner may pray for and this Hon'ble Court deems fit to grant in the circumstances of the case.

2. The Registry obtained a report from the Trial Court. The

learned Magistrate reported that the certified copy of the order referred to in

the petition is ready for delivery.

3. The learned counsel for the petitioner submitted that the

petitioner has recieved a copy of the order.

Therefore, the Original Petition is closed.

Sd/-

K.BABU JUDGE Sru

APPENDIX OF OP(CRL.) 445/2024

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF COMPLAINT IN C.C NO.1383/2018 IN THE FILES OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT ERNAKULAM.

Exhibit P2 TRUE COPY OF PETITION OF CMP NO. 2520 OF 2024 IN CC 1383 OF 2018.

Exhibit P3 TRUE COPY OF E-COURT STATUS DATED 24.05.2024.

Exhibit P4 TRUE COPY OF E- COURT STATUS DATED 29-05- 2024.

Exhibit P5 TRUE COPY OF E COURT STATUS DATED 03.06.2024.

Exhibit P6 TRUE COPY OF E- COURT STATUS DATED 10.06.2024.