Ronalt K.R vs Nisha Sebastian
2024 Latest Caselaw 30143 Ker

Kerala High Court

Ronalt K.R vs Nisha Sebastian on 24 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
            CRL.M.APPL.NO.2/2024 IN CRL.REV.PET NO. 1580 OF 2016
     MC 4/2015 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM
          CRA 444/2015 OF ADDITIONAL SESSIONS COURT-VII, ERNAKULAM
APPLICANT/1ST RESPONDENT

     NISHA SEBASTIAN, D/O SEBASTIAN T.X, THEKKUMPURATH HOUSE, PURAKKELIL,
     NETTOOR P.O, ERNAKULAM, 682040.

RESPONDENTS/PETITIONERS 1 & 2/STATE

  1. RONALT K.R, S/O RAPHAEL, KALATHIPARAMBIL HOUSE, PANAYIKULAM, NORTH
     PARAVUR, ERNAKULAM.PIN 683511.
  2. SOSAMMA, W/O RAPHAEL, KALATHIPARAMBIL HOUSE, PANAYIKULAM, NORTH
     PARAVUR, ERNAKULAM.PIN 683511.
  3. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM 682031.


     Application praying that in the circumstances stated therein, the
High Court be pleased to correct the error arising from the wrong
representation of facts by counsel for the respondent in the above
Criminal Revision Petition, in the Order/Judgment dated 21.06.2024, to be
specific, the Para No.3 of the Order may please be removed from the Order,
and any other relief which this Honourable Court deems fit in the
circumstances of the case.

     This application coming on for orders on 24.10.2024, upon perusing
the application and this Court's final order dated 21.06.2024 in Crl.R.P.
1580/2016, and upon hearing the arguments of M/S. J.RAMKUMAR, M.A.JOSEPH
MANAVALAN, Advocates for the applicant, and of M/S. A.X.VARGHESE,
A.V.JOJO, Advocates for the first and second respondents, and of the
PUBLIC PROSECUTOR for the third respondent, the Court passed the
following:

                                                                   P.T.O.
                               P.G. AJITHKUMAR, J.
                -----------------------------------------------------
                            Crl.R.P.No.1580 of 2016
               ------------------------------------------------------
                   Dated this the 24th day of October, 2024


                                     ORDER

The 1st respondent in the revision petition has filed this

application stating that a wrong submission was happened to be

made on 21.06.2024 and recorded by this Court is required to

be corrected.

2. It is stated that in terms of the order of this Court

dated 18.11.2016, Rs.1,50,000/- was paid to her by the revision

petitioners. It was inadvertently submitted that such a payment

was not made. Hence the applicant seeks to correct the said

mistake crept in the order dated 21.06.2024.

The submission of the learned counsel for the applicant

that an amount of Rs.1,50,000/- was already paid by the

revision petitioner is recorded and the observation in the order

dated 21.06.2024 stands corrected accordingly.

Sd/-

P.G. AJITHKUMAR, JUDGE PV

24-10-2024 /True Copy/ Assistant Registrar