Bony M X vs State Of Kerala
2025 Latest Caselaw 8351 Ker

Kerala High Court

Bony M X vs State Of Kerala on 29 April, 2025

                                                 2025:KER:33260
CRL.L.P. NO. 166 OF 2025

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE EASWARAN S.

    TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                     CRL.L.P. NO. 166 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED 29.01.2025 IN CC NO.970

OF 2023 OF JUDICIAL MAGISTRATE OF FIRST CLASS - I, NORTH PARAVUR


PETITIONER/COMPLAINANT:

           BONY M X
           AGED 72 YEARS
           S/O XAVIER MAVELI HOUSE PALLIYAKKAL KADAKKARA
           EZHIKKARA VILLAGE NORTH PARAVUR, PIN - 683513

           BY ADVS.
           S.RAJEEV
           V.VINAY
           M.S.ANEER
           SARATH K.P.
           ANILKUMAR C.R.
           K.S.KIRAN KRISHNAN
           DIPA V.
           AKASH CHERIAN THOMAS


RESPONDENT/STATE/ACCUSED:

    1      STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031

    2      RAJANI
           AGED 42 YEARS
           W/O SHINE RESIDING AT PANAYAPPILLY HOUSE KADAKKARA
           EZHIKKARA VILLAGE, EZHIKKARA POST OFFICE, NORTH
           PARAVUR, ERNAKULAM DISTRICT, PIN - 683513
                                                                2025:KER:33260
CRL.L.P. NO. 166 OF 2025

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OTHER PRESENT:

             ADV M P PRASANTH PP


      THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION
ON   29.04.2025,   THE   COURT     ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                          2025:KER:33260
CRL.L.P. NO. 166 OF 2025

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                         EASWARAN S., J.
                     --------------------------------
                     Crl.L.P. No.166 of 2025
              ----------------------------------------------
             Dated this the 29th day of April, 2025

                               ORDER

This is an application seeking leave to file appeal

against acquittal in C.C. No.970/2023 on the files of the Judicial

Magistrate of First Class-I, North Paravur, which is a

proceedings initiated under Section 142 of the Negotiable

Instruments Act, 1881.

2. Heard the learned counsel appearing for the

petitioner and the learned Public Prosecutor.

3. On considering the nature of contentions raised in

the application, this Court is of the considered view that this is

a fit case in which leave can be granted.

Accordingly this Crl.L.P. is allowed. The petitioner is

granted leave for appeal.

sd/-

EASWARAN S. JUDGE JV