Kerala High Court
Kunhammad. M vs K. Vijayakumar on 27 December, 2014
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
THURSDAY, THE 11TH DAY OF FEBRUARY 2016/22ND MAGHA, 1937
Crl.L.P..No. 36 of 2016
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ST 10/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT,
PAYYOLI DATED 27-12-2014
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PETITIONER(S)/COMPLAINANT:
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KUNHAMMAD. M, AGED 50 YEARS,
S/O.ABDULLA HAJI, MUNDIYETH HOUSE,
P.O. PAYYOLI ANGADI-673 523, KOYILANDY TALUK,
KOZHIKODE DISTRICT, KERALA.
BY ADV. SMT.K.LASITHA
RESPONDENT(S)/ACCUSED & STATE:
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1. K. VIJAYAKUMAR,
B-55, ARAMANA, BANGLAPARAMB COLONY,
KANJIKODE P.O.678 621, PALAKKAD DISTRICT..
2. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
R1 BY ADV. SRI.ZUBAIR PULIKKOOL
R2 BY PUBLIC PROSECUTOR SRI.JUSTIN JACOB
THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION
ON 11-02-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
PJ
P.UBAID, J.
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Crl.L.P.No.36 of 2016
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Dated this the 11th day of February, 2016
ORDER
Heard.
The petitioner has a case to be argued in appeal regarding the findings of the trial court on the original transaction that led to the issuance of the cheque in dispute, and also the consideration alleged for the cheque. Hence, the petition is allowed. The petitioner is granted leave to file appeal against the judgment of acquittal of the Judicial First Class Magistrate Court, Payyoli in S.T.No.10 of 2013.
Sd/-
P.UBAID JUDGE rkj //TRUE COPY// P.A. TO JUDGE