Koothali Service Co-Operative Bank vs Dileesh
2024 Latest Caselaw 31264 Ker

Kerala High Court

Koothali Service Co-Operative Bank vs Dileesh on 1 November, 2024

Author: K. Babu

Bench: K. Babu

Crl.L.P. No.331/2024                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                             THE HONOURABLE MR.JUSTICE K. BABU
                 Friday, the 1st day of November 2024 / 10th Karthika, 1946

                        CM.APPL.NO.1/2024 IN CRL.L.P.NO.331 OF 2024

 CRA 268/2022 OF THE SPECIAL ADDITIONAL SESSIONS COURT (MARAD CASES), KOZHIKODE

   APPLICANT/PETITIONER:

           KOOTHALI SERVICE CO-OPERATIVE BANK, P.O. KOOTHALI, KOYILANDY,
           REPRESENTED BY ITS PRESENT SECRETARY, RASHEED. K.K, S/O SOOPY, AGED
           49 YEARS, RESIDING AT KEERIKANDY, P.O. THANDORAPARA, KOYILANDY,
           KOZHIKODE DISTRICT, PIN - 563525.

   RESPONDENTS/RESPONDENTS:

       1. DILEESH, AGED 44 YEARS, S/O BALAN, PUNATHIKANDY HOUSE, VELAM
          PERUVAYAL, KUTTIADI, KOZHIKODE DISTRICT, PIN - 673508.
       2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, KOCHI - 682031.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 155 days in preferring the Criminal Leave Petition praying to grant
   leave to appeal against the judgment dated 17.01.2024 of the Court of
   Session, Kozhikode Division [Special Additional Sessions Judge (Marad
   Cases), Kozhikode] in Criminal Appeal No.268 of 2022 and it is accordingly
   prayed for.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SHRI V.N.RAMESAN NAMBISAN, Advocates for the petitioner and of the
   PUBLIC PROSECUTOR for the 2nd respondent, the court passed the following:

                                            ORDER

Heard.

Petitioner has established sufficient cause for condoning the delay. Hence, delay condoned.

Sd/-K. BABU, JUDGE

01-11-2024 /True Copy/ Assistant Registrar