Shereefa Beevi vs S.Sreekumar
2021 Latest Caselaw 12671 Ker

Crl.Rev.Pet No.226/2021                            1/2


                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                             THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                 TUESDAY, THE 1ST DAY OF JUNE 2021 / 11TH JYAISHTA, 1943
                                   CRL.REV.PET NO. 226 OF 2021


                CRL.A 110/2015 OF THE PRINCIPAL SESSIONS COURT, KOLLAM.


   STC.NO.1973/2010 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, PUNALUR


PETITIONER/REVISION PETITIONER:
                 SHEREEFA BEEVI, THADATHUVILA VEEDU, KOTTAVASAL, ARIYANKAVU,
                 PATHANAPURAM, KOLLAM DISTRICT-691309.
RESPONDENTS/RESPONDENTS
        1         S.SREEKUMARS/O KUTTAPPA PANICKER, FOREST RANGE OFFICE, ARYANKAVU
                  VILLAGE, KOLLAM DISTRICT-691309.
        2         RAJANKUTTY,S/O UNNOONNI CHACKO, FOREST RANGE OFFICER, ARYANKAVU
                  VILLAGE, ARYANKAVU P.O, PATHANAPURAM, KOLLAM DISTRICT-691309.
        3         STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
                  COURT OF KERALA, ERNAKULAM-682031.
                          Application praying that in the circumstances stated in the
                          affidavit filed therewith the High Court be pleased to stay
                          all further proceedings pursuant to the judgment passed by
                          the Appellante Court.
                          This Application coming on for admission upon perusing the
                          application    and      upon   hearing    the    arguments      of
                          M/s.SRI.K.C.SANTHOSHKUMAR, SMT.K.K.CHANDRALEKHA, SMT.ANUPAMA
                          JOHNY, SMT.P.MAYA & SMT.K.S.SUDHA,            Advocates for the
                           petitioner and the Public Prosecutor for the 3rd respondent,
                          the Court passed the following:
                                                ORDER

The clarification sought for by order dated

29.03.2021 in Crl.R.P.226/2021 is received from the District and Sessions

Court, Kollam, According to him, it was only a clerical error. Post the

matter for hearing after one month. Interim order of stay stands extended

for one month.

Sd/-

Crl.Rev.Pet No.226/2021 2/2

MRS. MARY JOSEPH

JUDGE

sd/-

Assistant Registrar

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