Jayakumar vs Sree Gokulam Chits And Finance Ltd
2024 Latest Caselaw 18905 Ker

Kerala High Court

Jayakumar vs Sree Gokulam Chits And Finance Ltd on 28 June, 2024

Author: P.Somarajan

Bench: P.Somarajan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                    CRL.REV.PET NO. 789 OF 2023
 AGAINST THE ORDER/JUDGMENT DATED 27.03.2023 IN CRA NO.52 OF 2021
          OF ADDITIONAL SESSIONS COURT - III, MAVELIKKARA
AGAI THE ORDER/JUDGMENT DATED 06.03.2021 IN ST NO.1917 OF 2017 OF
          JUDICIAL MAGISTRATE OF FIRST CLASS- II, HARIPAD
REVISION PETITIONER/APPELLANT/ACCUSED:

           JAYAKUMAR, AGED 51 YEARS,
           S/O MADHAVAN, SREE BHAVANAM, POTHAPPALLY SOUTH,
           KUMARAPURAM, HARIPAD,
           ALAPPUZHA DISTRICT- 690514
           BY ADVS.
           S.SHANAVAS KHAN
           S.INDU
           KALA G.NAMBIAR


RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE:

    1      M/S SREE GOKULAM CHITS AND FINANCE LTD.,
           HEAD OFFICE AT SREE GOKULAM TOWER,
           NO.66(O.NO.356), ARCOT ROAD,
           CHENNAI-600024
           REPRESENTED BY THE POWER OF ATTORNEY HOLDER MR.RATHEESH
           KUMAR, AGED 36 YEARS, S/O VIJAYAN, PATTASSERIL
           PADEETTATHIL, PILAPPUZHA MURI, WORKING AS LEGAL CLERK
           IN THE BRANCH OFFICE AT HARIPAD, M/S. SREE GOKULAM
           CHITS & FINANCE CO.(P) LTD.
    2      THE STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OF
           KERALA ERNAKULAM - 682031

           PP. SMT. NIMA JACOB
     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 789 OF 2023

                                        2


                                   ORDER

The Criminal M.A.Nos. 2 and 3 of 2024 are

allowed. The offence is compounded. It will have

the effect of acquittal of accused against all

charges. The accused is acquitted and set at

liberty. The bail bond, if any executed will stand

cancelled.

The Criminal Revision Petition will stand

disposed of accordingly.

Sd/-

P.SOMARAJAN JUDGE msp CRL.REV.PET NO. 789 OF 2023

APPENDIX OF CRL.REV.PET 789/2023

PETITIONER ANNEXURES Annexure -A TRUE COPY OF THE AFFIDAVIT OF THE FIRST RESPONDENT ATED 22/05/2024 EVIDENCING THE FACTUM OF SETTLEMENT