VNN Namboothiri Vs CBI, Represented
.... fine. 2. The appellant expired on 23.05.2022. A copy of the death certificate is placed on record. Nobody has come forward to prosecute the appeal yet, although, the fine also forms part of the sentence. In the circumstances, records are liable to be consigned to the record room following t ...
High Court Of Kerala
Sree Gokulam Chit And Finance Co. (P) Ltd Vs Harif C
.... Ajithkumar, J. 1. This is an appeal filed under Section 378(4) of the Code of Criminal Procedure, 1973 challenging an order of acquittal. 2. The 1st respondent is the accused. He expired on 20.05.2023. A copy of the death certificate is placed on record. Appeal is therefore abated. ...
High Court Of Kerala
Bindu Cheriyan Vs State Of Kerala
.... record, the appellate court should not disturb the finding of acquittal recorded by the trial court.” 9. In Shyam Babu v. State of U.P. [(2012) 8 SCC 651] the Apex Court held that it would not be possible for the appellate Court to interfere with the order of acquittal passed b ...
High Court Of Kerala
Anoop M.S Vs State Of Kerala
.... sentation submitted before the 2 nd respondent. 2. Having heard the learned counsel for the petitioner and the learned Senior Standing Counsel for the 1st respondent, I am of the view that there shall be a direction to take appropriate decision in Ext.P3 representation within a reasonable ...
High Court Of Kerala
K.O.Johny Vs Dolly
.... irecting the petitioner to pay maintenance and medical expenses. The appeal filed by the petitioner was dismissed. The said judgment of the appellate court and the order of the trial court are under challenge in this revision petition filed under Section 397 read with Section 401 of the Code of ...
High Court Of Kerala
Ratheesh Vs State Of Kerala
.... 6. The learned Public Prosecutor would submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only to be dismissed. 7. The petitioner was arrested on 0 ...
High Court Of Kerala
Biju.K.J Vs State Of Kerala
.... secutor would submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only to be dismissed. 7. The petitioner was produced before the court on 01.09.2024 and ...
High Court Of Kerala
Mubbas Vs State Of Kerala
.... ation for his further detention. 6. The learned Public Prosecutor would submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only to be dismissed. 7. ...
High Court Of Kerala
Abhilash.A Vs State Of Kerala
.... Alappuzha, dismissed the application for bail filed by the petitioner as per order dated 09.09.2024. The remedy of the petitioner therefore is to file an appeal under Section 14A of the SC/ST (POA) Act. 4. When this matter is taken up for consideration, the learned counsel for the petitione ...
High Court Of Kerala
Prabhakaran.P Vs State Of Kerala
.... ond respondent wife. 4. Petitioner has filed this petition contending that the matter has amicably settled between himself and the second respondent and no purpose would be served by continuing the trial of the case. 5. I have heard the learned counsel for the petitioner and the learn ...
High Court Of Kerala
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
