For Information Purpose Only vs C. Musthafa
2021 Latest Caselaw 6667 Ker

Crl.MC 1136/2021                        1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     Present:
                     THE HONOURABLE MR.JUSTICE V.G.ARUN

            Wednesday,the 24th day of February 2021/5th Phalguna, 1942
                              Crl.MC No.1136/2021

    For information purpose only
CRL.M.P. NO.676/2020 IN CRA No.36/2020 of the SESSIONS COURT ,
KASARAGOD
CC No.19/2019 of the JUDICIAL MAGISTRATE OF FIRST CLASS -III, HOSDURG
PETITIONER/PETITIONER/APPELLANT/ACCUSED
      C. MUSTHAFA,,AGED 54 YEARS
      S/O. ABOOBACKER HAJI, RESIDING AT LAKSHMI MEGHAM HOSPITAL,
      KOVVALPALLI, KANHANGAD SOUTH P.O., KANHANGAD VILLAGE,
      HOSDURG TALUK, KASARGOD DISTRICT
RESPONDENTS/RESPONDENTS/RESPONDENTS/COMPLAINANT/STATE:
1. THE STATE OF KERALA
    REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
    ERNAKULAM-682 031
2. AMINA.M.T.,AGED 40 YEARS
    W/O. ABDUL RAUF, RESIDING AT KALLAYI HOUSE, MAVILA
    KADAPPURAM P.O., VALIYAPARAMBA VILLAGE, KASARAGOD
    DISTRICT-671 312
  This Crl.M.C coming on for admission upon perusing the petition and upon
hearing the arguments of M/S. T.MADHU and C.R.SARADAMANI, Advocates for
the petitioner and the PUBLIC PROSECUTOR for the 1st respondent, the court
passed the following:



MLG/25/2/21                                                              (p.t.o
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 Crl.MC 1136/2021                        2/2




                                   V.G.ARUN, J.
                                     ------------
                             Crl.MC No.1136 of 2021
                                     ------------
                     Dated this the 24th day of February 2021


      For information purpose only
                   ORDER

Execution of the conviction and sentence imposed on the petitioner by

Annexure-A1 judgment shall be kept in abeyance, on condition that the petitioner

shall remit 10% of the compensation awarded by the trial court within a period of

three weeks.

Post after three weeks.

Sd/-

V.G.ARUN, JUDGE

avs

/true copy/ Sd/-

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