Shanavas vs State Of Kerala
2024 Latest Caselaw 25843 Ker

Kerala High Court

Shanavas vs State Of Kerala on 30 September, 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
          Monday, the 30th day of September 2024 / 8th Aswina, 1946
               CRL.M.APPL.NO.2/2024 IN CRL.MC NO. 3776 OF 2024
        CRIME NO.1/2024 OF MAYANNUR FOREST STATION OFFICE, THRISSUR
    CMP 1114/2024 OF JUDICIAL MAGISTRATE OF FIRST CLASS, VADAKKANCHERRY
APPLICANT/PETITIONER:

     SHANAVAS, AGED 33 YEARS, S/O. AHAMMED, THERUVATH HOUSE,
     KANNIYARKKODE, THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680588

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, PIN-682031
  2. FOREST RANGE OFFICER, MAYYANNUR RANGE FOREST STATION, MAYANNUR,
     THRISSUR DISTRICT, PIN-679105


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to correct the
Judgment in Crl.MC No. 3776/24 dated 19.07.2024 in paragraph 6(ii) as
54,000/- (Rupees Fifty Four thousand only) instead of Rs.5,00,000/- and
orders may be passed accordingly.


     This Application coming on for orders upon perusing the application
and this Court's final order dated 19.07.2024 and upon hearing the
arguments of M/S. K.MOHANAKANNAN & NAVANEETH D.PAI, Advocates for the
petitioner and PUBLIC PROSECUTOR for the respondents, the court passed the
following:
                    BECHU KURIAN THOMAS, J.
                  =-=-=-=-=-=-=-=-=-=-=-=-=
                  Crl.M.A.Nos.2 and 3 of 2024
                                in
                    Crl.M.C.No.3776 of 2024
                  =-=-=-=-=-=-=-=-=-=-=-=-=
           Dated this the 30th day of September, 2024

                                ORDER

This is an application to correct the order dated 19.07.2024

in respect of condition No.2 directing the petitioner to furnish a

bank guarantee of Rs.5,00,000/- towards the value of the

vehicle. Since the figure Rs.5,00,000/- is a typographical mistake

for Rs.54,000/-, the said mistake is required to be corrected.

Accordingly, the figure of Rs.5,00,000/- in condition No.2 in

the order dated 19.07.2024 shall stand corrected as

Rs.54,000/-.

Crl.M.A.No.2 of 2024 is allowed accordingly.

In view of the order in Crl.M.A.No.2 of 2024, this

application is unnecessary. Accordingly, the application is

dismissed.

Sd/-

BECHU KURIAN THOMAS, JUDGE

DMR/-