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2021 Latest Caselaw 9582 Ker

Crl.M.Appl/2/2019 IN CRL.A 1555/2019               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                        THE HONOURABLE MR. JUSTICE P.SOMARAJAN

                         Monday,the 22nd day of March 2021/1st Chaithra, 1943
                                 Crl.M.Appl/2/2019 IN CRL.A/1555/2019
SESSIONS CASE NO.50/2014 OF THE ADDL.SESSIONS COURT-III, MANJERI.
PETITIONER/APPELLANT
             For information purpose only
         JAGBEER SINGH,AGED 53 YEARS
         S/O.BHARATH SINGH, FARMANA VILLAGE, FARMANA P.O., KARKOSA TALUK, SONIPATH
         DISTRICT, HARYANA.
RESPONDENTS/RESPONDENTS
1.        STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM 682
         031.
2.       THE DETECTIVE INSPECTOR OF CBCID
         MALAPPURAM 676 505.


     Petition praying that in the circumstances stated therein the High Court be pleased to stay the
direction and further proceedings for the disposal of the MO 1 contained in the Judgment of
the Additional Sessions Court-III, Manjeri in S.C.No.50/2014 dated 31.01.2018 pending
disposal of this Criminal Appeal.
     This petition coming on for orders upon perusing the petition and this court's order dated
4.3.2020 in Crl.MA No.2/2019 upon hearing the arguments of M/S PHILIP T.VARGHESE,
ACHU SUBHA ABRAHAM, V.T.LITHA, THOMAS T.VARGHESE, Advocates for the
petitioner and the PUBLIC PROSECUTOR for the respondents, the court passed the
following
                                              ORDER

Interim order is extended till the next posting date. Post after summer vactation.

22-03-2021 Sd/-

P.SOMARAJAN,JUDGE

/true copy/ Sd/-

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