Suneer vs State Of Kerala
2022 Latest Caselaw 5256 Ker

Crl.MC No.1178/2022                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                  Friday, the 13th day of May 2022 / 23rd Vaisakha, 1944
                                  CRL.MC NO. 1178 OF 2022

SC 920/2017 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - II, MANJERI / II
ADDITIONAL MACT, MANJERI, MALAPPURAM

                              CRIME 536/2014 AREEKODE P.S

   PETITIONER/5TH ACCUSED:

          SUNEER, AGED 27 YEARS, PERAKAMANNA,MALAPPURAM DISTRICT MALAPPURAM,
          PIN - 676541

   RESPONDENT/COMPLAINANT:

          STATE OF KERALA REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM, PIN - 682031


        This CRL.MC coming on for orders upon perusing the application and
   upon hearing the arguments of MR.U.K.DEVIDAS, Advocate for the petitioner
   and of PUBLIC PROSECUTOR for the respondent, the court        passed the
   following:

                                           ORDER

Public Prosecutor takes notice for the respondent.

Post after vacation.

In view of the fact that accused Nos. 1 to 4 & 6 to 8 stand acquitted as per judgment dated 09/03/2021 of Addl.Sessions Court-III, Manjeri all further proceedings in LP.No.71/2020 in CP.No.59/2018 of JFCM Court-I, Manjeri shall stand stayed until 06/06/2022.

Sd/- C. JAYACHANDRAN JUDGE

13-05-2022 /True Copy/ Assistant Registrar