Sabu Mathew Vs Devasia A.J

High Court Of Kerala 3 Jan 2024 Criminal Revision Petition No. 1236 Of 2023 (2024) 01 KL CK 0010
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Revision Petition No. 1236 Of 2023

Hon'ble Bench

P.Somarajan, J

Advocates

Irfan Ziraj, P.M.Ziraj, Abhijith P.A., Vishnu P.S., Sangeetharaj.N.R

Final Decision

Allowed

Judgement Text

Translate:

P.Somarajan, J

Crl.M.A. No.1/2024 is allowed and Crl.M.A. No.2/2023 is also allowed by condoning the delay of 6506 days. The offence was compounded by allowing Crl.M.A.No.1/2024, and hence the accused is acquitted and is set at liberty. The bail bond, if any, executed will stand cancelled.

The Criminal Revision Petition will stand allowed accordingly.

The Registry is directed to issue a certified copy of the order today itself since the revision petitioner is under detention after arrest.

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Case Metadata
  • Ck Citation: (2024) 01 KL CK 0010
  • Coram: P.Somarajan, J
  • Bench: Single Bench
  • Advocates: Irfan Ziraj, P.M.Ziraj, Abhijith P.A., Vishnu P.S., Sangeetharaj.N.R
  • Result: Allowed
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