For Information Purpose Only vs Pilakkalkandi Shabeer @ ...
2021 Latest Caselaw 12428 Ker

Citation : 2021 Latest Caselaw 12428 Ker
Judgement Date : 11 May, 2021

Kerala High Court

For Information Purpose Only vs Pilakkalkandi Shabeer @ ... on 11 May, 2021

OP(Crl.) 203/2021                              1/2



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

                       Tuesday,the 11th day of May 2021/21st Vaisakha, 1943
                                      OP(Crl.) No.203/2021

             For information purpose only
           S.C. No.99/2013 of the ADDITIONAL SESSIONS COURT - III, MANJERI


PETITIONER
        PILAKKALKANDI SHABEER @ INNIKUTTAN,AGED 30 YEARS
        S/O.PAREETH, MATHANATHUKUZHI HOUSE, KEEZHUPARAMBA AMSOM,
        KUNIYIL ANWAR NAGAR, MALAPPURAM DISTRICT

RESPONDENTS
1.     DEPUTY SUPERINTENDENT OF POLICE
       NARCOTIC CELL, MALAPPURAM-676 509
2.     STATE OF KERALA,
       REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM-682 031

          OP(Criminal) praying inter alia that in the circumstances stated in the aﬃdavit ﬁled
along with the OP(Crl.) the High Court be pleased to pass an order staying all further
proceedings in SC No.99/2013 of the Additional Sessions Judge-III, Manjeri .


          This petition coming on for admission upon perusing the petition and the aﬃdavit ﬁled
in support thereof and upon hearing the arguments of M/S SUNNY MATHEW, Advocate for
the petitioner and the PUBLIC PROSECUTOR for the respondents, the court passed the
following




                                                                                   .....2
                    P.V.KUNHIKRISHNAN, J
        For information purpose only
               ---------------------------------------
                  O.P(Crl.) No.203 of 2021
                --------------------------------------
            Dated this the 11th day of May, 2021


                           ORDER

The Public Prosecutor takes notice for the respondents.

The learned Additional Sessions Judge-III, Manjeri is directed

to issue a copy of the order in CMP No. 982/2021 dated

05.05.2021 within one week from the date receipt of a copy

of this order. Till the issuance of the above order, the

Additional Sessions Judge-III, Manjeri shall not pronounce

the judgment in the case.

P.V.KUNHIKRISHNAN JUDGE

al/-