Dr.Wesley K. Abraham vs Anju Antony
2022 Latest Caselaw 4987 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
           Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
             CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 254 OF 2022
            CRA 214/2020 OF ADDITIONAL SESSIONS COURT-VI,ERNAKULAM
CMP 1042/2020 IN MC 32/2020 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KOCHI
 PETITIONER/REVISION PETITIONER:

      DR.WESLEY K. ABRAHAM,AGED 47 YEARS,S/O V. K ABRAHAM,FLAT NO. 3D, 1ST
      BLOCK,MATHER ORCHAD, VIDYA NAGAR ROAD,KADAVANTHRA,ERNAKULAM-682020

 RESPONDENTS/RESPONDENTS:

   1. ANJU ANTONY,AGED 42 YEARS,W/O.WESLY K. ABRAHAM & D/O. J.
      ANTONY,PUTHENPURACKAL HOUSE, PALLURUTHY P.O., PALLURUTHY,ERNAKULAM
      DISTRICT, PIN- 682006.
   2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
      KERALA,ERNAKULAM-682031.


      Application praying that in the circumstances stated therein the
 High Court be pleased to stay the operation of the judgment dated
 25.01.2022 in Crl.Appeal.No.214/2020 on the files of the Additional
 Sessions Judge-VI,Ernakulam in CMP No.1042/2020 in M.C.No.32/2020 on the
 files of the Judicial First Class Magistrate-II,Kochi,pending disposal of
 the above Criminal Revision Petition.

      This Application coming on for orders upon perusing the application,
 and upon hearing the arguments of S.SREEDEV,ENOCH DAVID SIMON JOEL,RONY
 JOSE,LEO LUKOSE,SUZANNE KURIAN,CIMIL CHERIAN KOTTALIL,Advocates for the
 petitioners,PUBLIC PROSECUTOR for the 2nd respondent,the court passed the
 following:
                              SOPHY THOMAS, J
                 --------------------------------------------------
                             Crl.M.A.No.1/2022
                                         &
                           Crl.R.P.No.254 of 2022
                 --------------------------------------------------
                     Dated this the 4th day of May, 2022

                                   O R D E R

Issue notice before admission to the 1st

respondent.

Post on 26.05.2022.

Crl.M.A.No.1/2022

The impugned order is stayed on condition that

the petitioner has to pay the interim maintenance at

the rate of Rs.15,000/- (Rupees fifteen thousand only)

per month to the three children from the date of CMP

till date within a period of three months, and he

shall continue to pay the future maintenance at the

rate stated above till the disposal of MC. In default,

the stay order shall stand vacated.

Sd/-

SOPHY THOMAS akv JUDGE

04-05-2022 /True Copy/ Assistant Registrar