Marakkar vs State Of Kerala
2022 Latest Caselaw 10019 Ker

CRL.A No.874/2022                               1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944

                      CRL.M.APPL.NO.1/2022 & CRL.A NO. 874 OF 2022

  CRL.MP NO.778/2022 IN SC NO.265/2018 OF THE SPECIAL COURT FOR SC/ST(POA) ACT,
                                   MANNARKKAD.

             PETITIONER/APPELLANT/ACCUSED

                    1. MARAKKAR, AGED 37 YEARS, S/O UNNEEN,KILAYIL
                       (H),MUKKALI P.O., KALLAMALA,PALAKKAD - 678582
                    2. RADHAKRISHNAN, AGED 38 YEARS, S/O
                       BALAN,TAZHUSSERY (H),MUKKALI P.O,
                       KALLAMALA,PALAKKAD- 678582

             RESPONDENTS/RESPONDENTS/STATE/VICTIM

                    1. STATE OF KERALA REP BY PUBLIC PROSECUTORHIGH
                       COURT OF KERALA,ERNAKULAM-682031.(CRIME NO 87
                       OF 2018 OF AGALI POLICE STATION, PALAKKAD)
                    2. MALLI , W/O MALLAN, CHINDAKI,
                       PAZHAYAOORU,MUKKALI P.O., KALLAMALA,PALAKKAD-
                       678582


               Application praying that in the circumstances stated
                  therein the High Court be pleased to stay the
               operation of the Judgment dated 20.08.2022 in Crl MP
               No.778/2022 in SC No.265/2018 on the file of Special
              Court of SC/ST (POA) Act,Mannarkkad till the disposal
               of this Criminal Appeal by allowing this petition in
                             the interest of justice.


                  This Application again coming on for orders upon
             perusing the application and this court's order dated
             29/8/2022 in Crl.MA No.1/2022 and upon hearing the
             arguments of M/S S.RAJEEV, V.VINAY, M.S.ANEER, SARATH
             K.P., PRERITH PHILIP JOSEPH, ANILKUMAR C.R Advocates
             for the petitioners and of the PUBLIC PROSECUTOR for
             R1, the court passed the following:

                                           ORDER

Interim order is extended till the disposal of this case.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

31-08-2022 /True Copy/ Assistant Registrar