Bindhu.K.P vs Kattur Veettil Janaki Amma
2022 Latest Caselaw 6707 Ker

Crl.Rev.Pet No.213/2021                         1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                   Thursday, the 9th day of June 2022 / 19th Jyaishta, 1943
                     CRL.M.APPL.NO.2/2021 IN CRL.REV.PET NO. 213 OF 2021
                          CRA 194/2016 OF SESSIONS COURT, THALASSERY

            MC 65/2012 OF JUDICIAL FIRST CLASS        MAGISTRATE COURT, PAYYANNUR

   PETITIONER/REVISION PETITIONER/RESPONDENT 1 AND 2/PETITIONER 1 AND 2:

       1. BINDU.K.P,D/O NARAYANAN NAMBIAR, KOLIYATT HOUSE, NEAR GOVT HIGH
          SCHOOL, RAMANATHALI P.O., KANNUR DISTRICT
       2. INDRAJITH, AGED 17 YEARS, S/O. BINDU.K.P (MINOR REPRESENTED BY 1st
          PETITIONER)- DO

   RESPONDENTS/RESPONDENTS/APPELLANTS 1 TO 5 AND 3rd:

       1. KATTUR VEETTIL JANAKI AMMA W/O. PULUKKANATT KESAVA PODUVAL,
          KALLETTINKADAVU, RAMANTHALI AMSOM DESOM, KANNUR DISTRICT-670 308
       2. KATTUR VEETTIL SHYAMALA, W/O. KARUNAKARAN NAMBIAR, -DO-
       3. KOLANGARA KARUNAKARAN NAMBIAR, S/O. KARIPRATH KRISHNAN NAIR, -DO-
       4. KATTUR VEETTIL PRASANNAKUMARI, W/O. RAJAN, -DO-
       5. ARUN.K.NAMBIAR, S/O. KARUNAKARAN NAMBIAR, -DO-
       6. KATTUR VEETTIL RAJEEVAN, S/O. K.P. KESAVA POTHUVAL, - DO- (DELETED)
          (RESPONDENT NO.6 IS DELETED FROM PARTY ARRAY AS PER ORDER DATED
          09/03/2021 IN CRL.M.A. 1/2021)
       7. STATE OF KERALA, REP BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM-682 031.


           Application praying that in the circumstances stated therein the

   High Court be pleased to stay the operation of the judgment in Crl.Appeal

   No. 194/2016 of Sessions Court, Thalassery.



           This application again coming on for orders upon perusing the

   application and this Court's order dated 17-1-2022 therein, and upon

   hearing the arguments of Mr.T.V.JAYAKUMAR NAMBOODIRI, Advocates for the

   petitioners and of M/s.SRI.ZUBAIR PULIKKOOL and SRI.P.S.BINU, Advocates

   for the respondents 1 to 5, and of the PUBLIC PROSECUTOR for the 7 th

   respondent, the court passed the following:




                                             ORDER

Call for the records.

Crl.Rev.Pet No.213/2021 2/2

Post after reciept of the records.

Interim order is extended till the next posting date.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

09-06-2022 /True Copy/ Assistant Registrar