Sunil Kumar O.B vs State Of Kerala
2024 Latest Caselaw 28795 Ker

Kerala High Court

Sunil Kumar O.B vs State Of Kerala on 3 October, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
              CRL.M.APPL.NO.2/2024 IN CRL.MC NO. 1023 OF 2024
    CRIME NO.506/2013 OF PEROORKADA POLICE STATION, THIRUVANANTHAPURAM

         SC 56/2013 OF ASSISTANT SESSIONS COURT/II ADDITIONAL SUB
                         COURT,THIRUVANANTHAPURAM

APPLICANT/PETITIONER:

     SUNIL KUMAR O.B., AGED 47 YEARS, S/O. R. BALAKRISHNA PILLAI,
     RESIDING IN RAJASOOYAM, MADATHINKALKKARA, MALAYINKEEZHU P.O.,
     MALAYINKEEZHU, THIRUVANANTHAPURAM, PIN-695571

RESPONDENT/RESPONDENT:

     STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, THROUGH STATION HOUSE OFFICER, PEROORKADA POLICE STATION,
     THIRUVANANTHAPURAM DISTRICT, PIN-695005

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to order correction
of: 1. Sessions Case Number appearing as "SC No. 56/2013" at various
places in Crl.M.C. and the final order dated 13.08.2024 by substituting it
with "SC No. 2056/2013"; 2. 2nd Additional Sessions Court appearing at
para 1 and 16 in the final order dated 13.08.2024 by substituting it with
"2nd Additional Sub-Court/Assistant Sessions Court".
     This Application coming on for orders upon perusing the application
and this Court's Final order dated 13-08-2024 and upon hearing the
arguments of M/S. SAJITH KUMAR V., VIVEK A.V., SREEHARI V.S., SHERIN DAVIS
& RAJESH M., Advocates for the petitioner, the court passed the following:
                      BECHU KURIAN THOMAS, J.
          -------------------------------------------------------------
          Crl.MA No.2/2024 in Crl.MC No.1023 of 2024
          -------------------------------------------------------------
              Dated this the 3rd day of October, 2024

                                 ORDER

This is an application relating to errors in the case

number and name of Court in the Memorandum of Crl.MC. The

case number is mentioned in the Crl.MC as SC No.56/2013

which invariably entered into the judgment also. The correct

case number is stated to be SC No.2056/2013. Similarly, in the

judgment, it is mistakenly stated as Additional Sessions Court-II,

instead of Additional Assistant Sessions Court-II,

Thiruvananthapuram.

2. In view of the above typographical errors, the

judgment as well as Crl.MC. shall stand corrected as follows:

1. SC No.56/2013 mentioned in the Crl.MC and in the judgment shall stand corrected as SC No.2056/2013.

2. The name of the Court in the judgment shall stand corrected as Additional Assistant Sessions Court-II, Thiruvananthapuram.

The Registry shall carry out the corrections and issue

corrected judgment.

Sd/-

BECHU KURIAN THOMAS JUDGE Nsd