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Aneez Khan vs State Of Kerala
2021 Latest Caselaw 23518 Ker

Citation : 2021 Latest Caselaw 23518 Ker
Judgement Date : 25 November, 2021

Kerala High Court
Aneez Khan vs State Of Kerala on 25 November, 2021
Crl.MC No.3731/2021                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                         THE HONOURABLE MRS. JUSTICE M.R.ANITHA
             Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                    CRL.M.APPL.NO.1/2021 IN CRL.MC NO. 3731 OF 2021

CRIME NO.1454/2015 OF Perinthalmanna Police Station, Malappuram


C.C.NO.439/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, PERINTHALMANNA,
MALAPPURAM

   PETITIONER/PETITIONER:

          ANEEZKHAN, AGED 32 YEARS, S/O. SAIDALAVI, RESIDING AT UNNIYALUNGAL
          HOUSE, PANDIKKAD P.O., MALAPPURAM DISTRICT-679338.

   RESPONDENT/RESPONDENT:

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

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay all further proceedings pursuant to Annexure
   A2 pending final disposal of the above Criminal Miscellaneous Case.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of MR.SURAJ.S, Advocate for
   the petitioner, and of PUBLIC PROSECUTOR for the respondent, the court
   passed the following:
                                      ORDER

According to the learned counsel for the petitioner the case against accused Nos. 2 and 3 are entered in acquittal as per judgment in C.C.No.179/2019 dated 29/08/2019. Petitioner is the first accused. He has to leave India in connection with job at the time of 313 examination.

In the said circumstances there will be an interim stay of further proceedings against the petitioner in C.C.No.439/2019 on the file of Judicial First Class Magistrate Court-I, Perinthalmanna.

Learned Public Prosecutor may verify and report whether any appeal against acquitted has been filed.

          Post    after two weeks.



                                                               Sd/-

                                                         M.R.ANITHA, JUDGE

Annexure A2 - CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.1454 OF 2015 OF PERINTHALMANNA POLICE STATION.

25-11-2021 /True Copy/ Assistant Registrar

 
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