Jayakumari K vs Sobha Harikumar
2021 Latest Caselaw 18013 Ker

Crl.Rev.Pet No.474/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                            THE HONOURABLE MRS. JUSTICE MARY JOSEPH
               Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943

                          CRL.M.A.NO.1/2021 IN CRL.R.P. NO. 474 OF 2021

              Crl.A. No. 101/2019 of the Addl.Sessions Court-I, Mavelikkara

  S.T. No. 50/2017 of the Judicial First Class Magistrate Court-II, Chengannur

   PETITIONER/REVISION PETITIONER:

           JAYAKUMARI K., AGED 51 YEARS, W/O. ANANTHAKRISHNAN POTTY, MURALI
           BHAVANAM, VARENYAM HOUSE, CHERIYANADU VILLAGE, CHENGANNUR-689121.

   RESPONDENTS/RESPONDENTS:

       1. SOBHA HARIKUMAR, AGED 48 YEARS, W/O. HARIKUMAR, RADHEYAM VEEDU,
          PERINGALLIPURAM MURI, ENNAKKADU VILLAGE, CHENGANNUR TALUK,
          PIN-689121.
       2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM-682031.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to suspend the
   sentence in judgment dated 16.07.2021 in Crl.Appeal No. 101/2019 before
   the Addl. Sessions Judge-1, Mavelikkara, arising from the judgment dated
   30.04.2019 S.T. No. 50/17 on the file of Judicial First Class Magistrate
   Court-II, Chengannur, pending disposal of the above Criminal Revision
   Petition in the interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of UNNI. K.K. (EZHUMATTOOR), Advocate for the petitioner, and the Public
   Prosecutor for the 2nd respondent, the court passed the following:

                                              ORDER

Issue notice on admission to respondent.

All further proceedings pursuant to judgment of Addl.Sessions Judge- I, Mavelikkara dated 16.07.2021 in Crl.Appeal No. 101/2019 arising from the judgment dated 30.04.2019 in S.T. No. 50/2017 of Judicial First Class Magistrate-II, Chengannur shall kept in abeyance for a period of two weeks.

Sd/- MARY JOSEPH JUDGE

01-09-2021 /True Copy/ Assistant Registrar