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Mini Haris vs Hanna Haris
2022 Latest Caselaw 269 Ker

Citation : 2022 Latest Caselaw 269 Ker
Judgement Date : 11 January, 2022

Kerala High Court
Mini Haris vs Hanna Haris on 11 January, 2022
Crl.Rev.Pet No.568/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
                CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 568 OF 2021
                   CRA 84/2021 OF PRINCIPAL SESSIONS COURT,KOLLAM
          CMP 210/2021 IN MC 19/2021 OF GRAMA NYAYALAYA, CHAVARA, KOLLAM
   PETITIONER/REVISION PETITIONER/RESPONDENTS:

       1. MINI AGED 43 YEARS W/O.HARIS, THADATHIL VEEDU, VADAKKUMTHALA,
          KIZHAKKUM MURI, VADAKKUMTHALA VILLAGE, KARUNAGAPPALLY TALUK, KOLLAM
          DISTRICT.
       2. MUHAMMED NAEEM, AGED 45 YEARS, THADATHIL VEEDU, VADAKKUMTHALA,
          KIZHAKKUM MURI, VADAKKUMTHALA VILLAGE, KARUNAGAPPALLY TALUK, KOLLAM
          DISTRICT.

   RESPONDENTS/APPELLANTS:

       1. HANNA HARIS, AGED 19 YEARS D/O.HARIS, THADATHIL VEEDU,
          VADAKKUMTHALA, KIZHAKKUM MURI, VADAKKUMTHALA VILLAGE, KARUNAGAPPALLY
          TALUK, KOLLAM DISTRICT-690536.
       2. STATE OF KERALA REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM-682031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay all further proceeding in Annexure V order
   of Hon'ble Principal Sessions Court, Kollam dated 09.09.2021 in Crl.Appl
   No. 84/2021, in the interest of justice.
        This Application again coming on for orders upon perusing the
   application and this court's order dated 6.12.2021 therein, and upon
   hearing the arguments of PRATHEESH.P, ANJANA KANNATH, T.S.SREEKUTTY,
   Advocates for the petitioners and of R.SUNIL KUMAR, A.SALINI LAL Advocates
   for the first respondent and of public prosecutor for the second
   respondent, the court passed the following:
                                      ORDER

Interim order is extended for a period of one month.

Post on 12.1.2022

Sd/- DR. KAUSER EDAPPAGATH JUDGE

AnnexureV: Certified copy of Judgment dated 9.9.2021 of Principal Sessions Court in Crl. A. 84/2021

11-01-2022 /True Copy/ Assistant Registrar

 
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