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Krishnankutty vs Saji
2022 Latest Caselaw 2238 Ker

Citation : 2022 Latest Caselaw 2238 Ker
Judgement Date : 24 February, 2022

Kerala High Court
Krishnankutty vs Saji on 24 February, 2022
CRA(V) No.5/2022                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR. JUSTICE K.HARIPAL
              Thursday, the 24th day of February 2022 / 5th Phalguna, 1943

                     CRL.M.APPL.NO.1/2022 IN CRA(V) NO. 5 OF 2022

        Crl.Appeal NO.334/2017 OF THE ADDITIONAL DISTRICT AND SESSIONS COURT,
                                    MUVATTUPUZHA.

   PETITIONER/APPELLANT:

          KRISHNANKUTTY,AGED 66 YEARS, SON OF KOCHUKUTTY, PULICKERI
          PUTHANPURAYIL HOUSE, CHERAPPADY, PUTHUPPADY KARA, PUTHUPPADY P.O.,
          KOTHAMANGALAM VILLAGE, ERNAKULAM DISTRICT, PIN - 686673.

   RESPONDENTS/RESPONDENTS:

       1. SAJI,AGED 45 YEARS, S/O KUNJU, PULIKKELI PUTHANPURAYIL HOUSE,
          PUTHUPPADY KARA, KOTHAMANGALAM VILLAGE, PUTHUPPADY P.O., ERNAKULAM
          DISTRICT., PIN - 686673
       2. STATE OF KERALA REPRESENTED BY SUB INSPECTOR OF POLICE,
          KOTHAMANGALAM POLICE STATION, ENAKULAM DISTRICT THROUGH PUBLIC
          PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM., PIN - 682031.


        Application praying that in the circumstances stated therein
   the High Court be pleased to stay the operation of the judgment in
   Crl.Appeal No.334/2017 till the disposal of the above appeal and also stay
   the further proceedings in Crl.Appeal No.101/2018 pending before the
   Sessions Court, Muvattupuzha till the disposal of the above appeal for the
   ends of justice.


        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of SRI.ROY THOMAS
   (MUVATTUPUZHA), Advocate for the petitioner and PUBLIC PROSECUTOR for the
   second respondent, the court passed the following:




                                          ORDER

There shall be an interim stay of further proceedings in Criminal Appeal No.101/2018 pending before the Additional Sessions Court, Muvattupuzha for a period of one month.

Sd/- K.HARIPAL, JUDGE

24-02-2022 /True Copy/ Assistant Registrar

 
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