For Information Purpose Only vs Badaruddin
2021 Latest Caselaw 12077 Ker

Crl.M.Appl/1/2021 IN Crl.MC 2230/2021               1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

                           Friday,the 16th day of April 2021/26th Chaithra, 1943
                            Crl.M.Appl/1/2021 IN Crl.MC/2230/2021

            For information purpose only
CC No.338/2017 of the JUDICIAL MAGISTRATE OF FIRST CLASS -II,HOSDRUG
CRIME NO.199/2013 OF Nileswaram Police Station , Kasargod
APPLICANT/PETITIONER:
        BADARUDDIN,AGED 36 YEARS
        S/O.PALLIVALAPPIL AHAMMED HAJI, THAIKADAPPURAM, NILESWARAM,
        KASARAGOD 676 315

RESPONDENTS/RESPONDENTS:
1.          STATE OF KERALA
        REP. BY THE PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA, ERNAKULAM 682 031
2.           SUBAIDHA
        W/O.N.P.AHAMMED, AGED 50 YEARS, RABIYA MANZIL,
        THAIKKADAPPURAM, NILESWARAM, KASARGOD 676 315
3.           N.P.AHAMMED
        S/O.ABDUL REHIMAN, AGED 63YEARS, RABIYA MANZIL,
        THAIKKADAPPURAM, NILESWARAM, KASARGOD 676 315

       Petition praying that in the circumstances stated therein the High Court
be pleased to stay all further proceedings pursuant to CC.No.338/2017(refiled)
on the file of learned Judicial First Class Magistrate II,Hosdurg in Crime
No.199/2013 of the Nileshwaram PS, Kasaragod, pending final disposal of this
Criminal Miscellaneous Case, to secure the ends of justice.
       This petition coming on for orders upon perusing the petition and upon
hearing the arguments of M/S.P.C.ANIL KUMAR, P.SREESHA &
MANU.M.THOMAS, Advocates for the petitioner, and the PUBLIC
PROSECUTOR for the 1st respondent, the court passed the following:

agk
                   BECHU KURIAN THOMAS, J.
                =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                    Crl.M.C.No.2230 of 2021
                                 &
                      Crl.M.A.No.1 of 2021
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=
               Dated this the 16th day of April, 2021

           For information
                      ORDER

purpose only Crl.M.C.No.2230 of 2021

Admit. Learned Public Prosecutor takes notice on behalf of

the 1st respondent. Issue notice to respondents 2 and 3.

The learned Public Prosecutor to ascertain whether there

any appeal has been filed against Annexure A3 judgment.

Crl.M.A.No.1 of 2021

In the meantime, there shall be an interim stay as prayed

for till 20.06.2021.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM

/true copy/ Sd/- ASSISTANT REGISTRAR