Muhammed C Basheer vs Hafsa
2022 Latest Caselaw 4433 Ker

Crl.Rev.Pet No.283/2022                         1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Tuesday, the 12th day of April 2022 / 22nd Chaithra, 1944
                 CM.APPL.NO.1/2022 IN CRL.REV.PET NO. 283 OF 2022
     CRL.A.NO. 228/2020 OF ADDITIONAL DISTRICT & SESSIONS COURT,MOOVATTUPUZHA
   CRL.MP.NO. 1013/2020 IN MC 8/2020 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-
                                   I,PERUMBAVOOR
   PETITIONER:

           MUHAMMED C BASHEER, AGED 31, S/O. BASHEER, CHIRAKKAKUDY HOUSE,
           KANDAMTHARA, VENGOLA VILLAGE,, PIN - 683556

   RESPONDENTS:

       1. HAFSA, AGED 29, W/O MUHAMMED C BASHEER, CHIRAKKAKUDY HOUSE,
          KANDAMTHARA, VENGOLA VILLAGE, (D/O ABDUL JABBAR, VANIYAPPURAYIL
          HOUSE THODUPUZHA EAST P.O., KUMBAMKALLU KARA, KARKKODU VILLAGE,
          THODUPUZHA TALUK, - 685585.
       2. MARIYAM, AGED 8 YEARS,(MINOR) D/O MUHAMMED C BASHEER,
           VANIYAPPURAYIL HOUSE, THODUPUZHA EAST P.O., KUMBAMKALLU KARA,
          KARKKODU VILLAGE, THODUPUZHA TALUK, PIN - 685585.
       3. SAIDH, AGED 6 YEARS, (MINOR), S/O.MUHAMMED C BASHEER VANIYAPPURAYIL
          HOUSE, THODUPUZHA EAST.P.O., KUMBAMKALLU KARA, KARAKKODU VILLAGE,
          THODUPUZHA TALUK-685585.
       4. YAHIYA, AGED 2 YEARS, (MINOR) MUHAMMED C BASHEER, VANIYAPPURAYIL
          HOUSE, THODUPUZHA EAST.P.O., KUMBALAMKALLU KARA, KARAKKODU VILLAGE,
          THODUPUZHA TALUK-685585.
       5. BASHEER, AGED 58 YEARS, S/O.ENIKUTTY, CHIRAKKAKUDY HOUSE,
          KANDAMTHARA, VENGOLA VILLAGE 683556.
       6. RAIHANATH, AGED 49 YEARS, W/O.BASHEER, CHIRAKKAKUDY HOUSE,
          KANDAMATHARA, VENGOLA VILLAGE 683556.
       7. STATE OF KERALA, THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM-682031.


        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of the judgment to the extent
   it directs the petitioner to pay maintenance to respondents 1 to 4 order
   dtd 30.12.2021 by the Additional District & Sessions Judge, Muvattupuzha
   in Crl.Appl 228 of 2020 which was filed against the order in CMP
   No.1013/2020 in M.C.No.8 of 2020 dtd 21.08.2020 of Judicial Magistrate of
   First Class-I, Perumbavoor, pending dispsoal of the Crl.R.P.


        This application coming on for orders upon perusing the application
   and upon hearing the arguments of Mr.SIRAJ ABDUL SALAM, Advocate for the
   petitioner and the PUBLIC PROSECUTOR for the 7th respondent, the Court
   passed the following:

                                             ORDER

Crl.Rev.Pet No.283/2022 2/2

There will be an interim order of stay as prayed for.

Sd/- MOHAMMED NIAS C.P. JUDGE

12-04-2022 /True Copy/ Assistant Registrar