Ambili vs State Of Kerala
2021 Latest Caselaw 19004 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR. JUSTICE GOPINATH P.
         Friday, the 10th day of September 2021 / 19th Bhadra, 1943
               CRL.M.APPL.NO.2/2021 IN CRL.A NO. 599 OF 2021
                 CRMP 1832/2021 OF SESSIONS COURT, THRISSUR
APPLICANTS/PETITIONERS:

  1. AMBILI,   AGED 48 YEARS ,W/O UNNIKRISHNAN, VALATHARA HOUSE, MADAVANA,
     ERIYAD,   THRISSUR
  2. KANNAN,   AGED 22 YEARS, S/O UNNIKRISHNAN, VALATHARA HOUSE, MADAVANA,
     ERIYAD,   THRISSUR

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM-682 031.
  2. KEERTHI, AGED 30 YEARS S/O AJAYAGHOSH, MARATH HOUSE, SOLVENT ROAD,
     MANAVALASSERY, IRINJALAKUDA, THRISSUR-680 121.



      Petition praying that in the circumstances stated therein the High


Court be pleased to direct the SHO,Kodungallur Police Station,Thrissur


Rural not to arrest the appellants/accused Nos.1 and 2 in Crime


No.993/2021 , pending disposal of the above criminal miscellaneous case.




     This petition coming on for orders upon perusing the petition      and

upon hearing the arguments of SRI.JOHNSON VARIKKAPPALLIL, Advocate for the


petitioners and the PUBLIC PROSECUTOR for the respondent 1, the court


passed the following:



     P.T.O
                                      GOPINATH P., J.
                          ========================
                              Crl.Appeal.No.599 of 2021
                                            &
                   Crl.M.A.No.2 of 2021 in Crl.Appeal.No.599 of 2021
                           =======================
                       Dated this the 10th day of September 2021


                                               ORDER

Admit.

Issue notice by speed post to the second respondent. The

learned Public Prosecutor takes notice for the first respondent.

Post after two weeks.

Crl.M.A.No.2 of 2021

Taking note of the judgment of this Court in Arul P. Sugathan

and others v. State of Kerala and another [2021 (1) KHC 126],

it is directed that the petitioners shall not be arrested for a period of

two weeks.

Sd/-

GOPINATH P.

JUDGE DK

10-09-2021 /True Copy/ Assistant Registrar