Shareefa K M vs 1. Abdul Hakkeem

Crl.Rev.Pet No.289/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR.JUSTICE BASANT BALAJI
              Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
                CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 289 OF 2022
         CRIMINAL APPEAL NO 104/2018 OF ADDITIONAL SESSIONS COURT, TIRUR
           MC 315/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT I,TIRUR
   PETITIONER/REVISION PETITIONER:

           SHAREEFA K M, AGED 41 YEARS, W/O HAKEEM, KOLAMBAN HOUSE, POOVATHURA,
           POOKKATTIRI, EDYUR PO, TIRUR TALUK, MALAPPURAM DISTRICT, PIN -
           676552

   RESPONDENT/RESPONDENT

       1. ABDUL HAKKEEM, AGED 50 YEARS, S/O. MUHAMMED, KOLAMBAN HOUSE,
          POOVATHURA, POOKKATTIRI, EDYUR PO, MALAPPURAM DISTRICT,PIN - 676552
       2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA,PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of the judgment dated
   26.02.2022 in Crl.Appeal No.104/2018 on the file of the Additional
   Sessions Judge, Tirur to the extent of modification of the judgment of
   Judicial First Class Magistrate Court-I, Tirur, in M.C.No.315/2013 dtd
   20.03.2018 till pending disposal of the baove revision petition.
        This Application coming on for admission upon perusing the
   application, and upon hearing the arguments of K.SUJAI SATHIAN, VISMAYA
   VINOD, MARY LIYA SABU, Advocates for the petitioners, PUBLIC PROSECUTOR
   for the 2nd respondent,the court passed the following:

                                            ORDER

Interim stay as prayed for,for a period of two months.

Sd/- BASANT BALAJI JUDGE 29-04-2022 /True Copy/ Assistant Registrar