Krishnankutty vs Saji
2022 Latest Caselaw 7594 Ker

CRA(V) No.5/2022                                1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                   Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                       CRL.M.APPL.NO.1/2022 IN CRA(V) NO. 5 OF 2022

         CRA 334/2017 OF ADDITIONAL DISTRICT & SESSIONS COURT,MOOVATTUPUZHA.

   PETITIONER/APPELLANT:

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

   RESPONDENTS/RESPONDENTS:

       1. SAJI, AGED 45 YEARS, SON OF 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 again coming on for orders upon perusing the
   application and this Court's order dated 31/03/2022 in Crl.M.A.No.1/2022
   and upon hearing the arguments of ROY THOMAS (MUVATTUPUZHA), Advocate for
   the petitioner and of PUBLIC PROSECUTOR for the respondent 2, the court
   passed the following:
                                      ORDER

Interim order is extended by four months.

Sd/-ZIYAD RAHMAN A.A., JUDGE

24-06-2022 /True Copy/ Assistant Registrar