For Information Purpose Only vs And Another
2021 Latest Caselaw 9796 Ker

Citation : 2021 Latest Caselaw 9796 Ker
Judgement Date : 23 March, 2021

Kerala High Court

For Information Purpose Only vs And Another on 23 March, 2021

Crl.M.Appl/1/2020 IN Crl.Rev.Pet 803/2020            1/2



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  Present:
                            THE HONOURABLE MRS. JUSTICE SHIRCY V.

                          Tuesday,the 23rd day of March 2021/2nd Chaithra, 1943
                                  Crl.M.Appl/1/2020 in Crl.Rev.Pet/803/2020

             For information purpose only
C.R.A No.120/2018 of the ADDITIONAL DISTRICT & SESSIONS COURT - VI,
THIRUVANANTHAPURAM
M.C. No.53/2012 of the JUDICIAL MAGISTRATE OF FIRST CLASS -
II,NEYYATTINKARA
PETITIONERS/REVISION PETITIONERS
        A.SOMAN,AGED 71 YEARS
        S/O. APPI NADAR, KAKKAKUZHY, CHARUVILA PUTHEN VEEDU,
        VENNIYOOR, NELLIVILA P.O, VIZHINJAM,
        THIRUVANANTHAPURAM-695523.

     And another

RESPONDENTS/COMPLAINANT
      STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       (REPRESENTING STATION HOUSE OFFICER, VIZHINJAM POLICE STATION,
       THIRUVANANTHAPURAM-695042).

     And another

   Application praying that in the circumstances stated therein the High Court be pleased
to suspend/stay the execution proceedings arising out of the order imposed by the courts below
by order dtd.11.03.2015 in M.C No.53/2012 of Court of Judicial First Class Magistrate-II,
Neyyattinkara, conﬁrmed by the judgment and order dtd.24.01.2020 passed in Crl.Appeal
No.120/2018 along with Crl.M.P No.1187/2018 of the Court of Additional District & Sessions
Judge-VI, Thiruvananthapuram pending ﬁnal disposal of this Crl.R.P.


  This application again coming on for orders upon perusing the application, and this court's
order dated 04-03-2021 in Crl.M.Appl 1 of 2020 and upon hearing the arguments of M/S
S.NIKHIL SANKAR, Advocate for the petitioners and the PUBLIC PROSECUTOR for the
1st respondent, and of Ms. T.B.REMANI, Advocate for the 2nd respondent, the court passed
 Crl.M.Appl/1/2020 IN Crl.Rev.Pet 803/2020         2/2

the following
                                            ORDER

Petitioners are directed to deposit an amount of Rs.40,000/- on or before 08.04.2021. To verify the same, post on 08.04.2021.

Crl.M.A.1/2020

Interim order is extended till 08.04.2021.

For information purpose only 23-03-2021 Sd/-

SHIRCY V.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR