Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Muhammed Kutty Kurunian vs G.Radhakrishnan
2021 Latest Caselaw 16828 Ker

Citation : 2021 Latest Caselaw 16828 Ker
Judgement Date : 11 August, 2021

Kerala High Court
Muhammed Kutty Kurunian vs G.Radhakrishnan on 11 August, 2021
Crl.Rev.Pet No.406/2021                     1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE ASHOK MENON
                Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                    CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 406 OF 2021

       CMP.No.5846/2017 IN CC 1272/2008 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                                  COURT,MALAPPURAM

            CRL.APPEAL.No.26/2018 IN ADDITIONAL SESSIONS COURT-III,MANJERI




   PETITIONER/REVISION PETITIONER:

           MUHAMMED KUTTY KURUNIAN,

            AGED 58 YEARS S/O. MOIDEEN,

         KUNDIL HOUSE, PERUMANNA, KLARIMOOCHIKKAL, EDARIKODE,          TIRUR
    TALUK, MALAPPURAM DISTRICT.

   RESPONDENTS/RESPONDENTS:

       1. G.RADHAKRISHNAN ,AGED 48 YEARS ,S/O. GOPALAKRISHNAN (LATE),
          NANDHANAM HOUSE, PANICHERIKUNDU, INDIANOOR, KOTTAKKAL, MALAPPURAM
          DISTRICT, REPRESENTED BY HIS POWER-OF-ATTORNEY HOLDER, K.
          HARIPRASAD, AGED 52 YEARS, S/O VELU NAIR, HARISHREE HOUSE,
          KANNANCHATHE, KUTIPURAM, KOTTAKKAL, MALAPPURAM DISTRICT, PIN - 676
          503.
       2. THE STATE OF KERALA ,REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
          COURT OF KERALA, ERNAKULAM, KOCHI - 682 031.
       3. THE STATION HOUSE OFFICER ,KOTTAKKAL POLICE STATION, MALAPPURAM
          DISTRICT, PIN - 676503.


        Application praying that in the circumstances stated therein the
   High Court be pleased to stay all further proceedings pursuant to the
   Judgment of the Additional Sessions Judge-III,Manjeri in Crl.A.No.26/2018
   dated,1-12-2020 ,in the interests ofjustice .




        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of K.RAKESH, Advocates for the petitioner
   and the PUBLIC PROSECUTOR for the second and third respondents, the court
   passed the following:
 Crl.Rev.Pet No.406/2021                   2/2




                                      ORDER

Further proceedings in CC.No.1272/08 on the files of JFCM,Malappuram shall satnd stayed for a period of one month .

Sd/-

ASHOK MENON

JUDGE

11-08-2021 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter