For Information Purpose Only vs Narikunnan Hamsa
2021 Latest Caselaw 10479 Ker

Crl.Rev.Pet 244/2021                             1/2



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

                         Friday,the 26th day of March 2021/5th Chaithra, 1943
                                      Crl.Rev.Pet No.244/2021

             For information purpose only
CRL.A No.63/2020 of the ADDITIONAL DISTRICT AND SESSIONS COURT-I,
MANJERI
REVISION PETITIONER/APPELLANT/ACCUSED
        NARIKUNNAN HAMSA,AGED 32 YEARS
        S/O.ABDURAHIMAN,NARIKUNNAN(H),PERINTHATTIRI.P.O,
        MAKARAPARAMBU,MALAPPURAM DISTRICT-676507.
RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE
1.         RAIHANATH
        D/O.KUNJIMUHAMMED,MAMPALLY(H), MANKADA P.O, REPRESENTED BY
        HER POWER OF ATTORNEY HOLDER ,UMMER MAMPALLY,
        S/O.KUNJALAVI,KADUNGAPURAM.P.O, MALAPPURAM-679321.

2.        STATE OF KERALA,
        REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
        KERALA,ERNAKULAM-682031.




          This criminal revision petition coming on for admission, upon perusing the petition and
upon hearing the arguments of Mr. P. JINISH PAUL, Advocate for the petitioner and the
PUBLIC PROSECUTOR for the 2nd respondent, the court passed the following
                           V.G.ARUN, J.
                 ============================
                    Crl.R.P. No.244 of 2021
                  ---------------------------
         Dated this the 26th day of March, 2021

                                ORDER

For information Issue purpose only notice on admission to the first

respondent. Learned Public Prosecutor takes

notice for the second respondent.

The non-bailable warrant issued against the

petitioner based on the judgment in S.T.No.202 of

2017 of the Chief Judicial Magistrate's Court-II,

Perinthalmanna shall be kept in abeyance for a

period of one week, on condition of the

petitioner remitting an amount of Rs.37,000/-

(Rupees thirty seven thousand only) before the

trial court on or before 31.03.2021. The deposit,

if made, shall be accepted without insisting for

execution of bonds by the petitioner and

sureties.

Post on 07.04.2021.

sd/-

V.G.ARUN JUDGE Scl/26.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR