Babu vs State Of Kerala
2023 Latest Caselaw 5279 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 20th day of April 2023 / 30th Chaithra, 1945
            CRL.M.APPL.NO.3/2023 IN CRL.REV.PET NO. 448 OF 2023
           CRA 86/2019 OF ADDITIONAL SESSIONS COURT - V, KOTTAYAM

      MC 67/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I ,VAIKOM

PETITIONER/REVISION PETITIONER:

     BABU, AGED 60 YEARS, S/O PHILIP, VAZHEPPARAMBIL HOUSE, PANACHIKKADU,
     MOOLAVATTOM.P.O., KOTTAYAM - 686012.

RESPONDENTS/RESPONDENTS:

     STATE OF KERALA, REPRESENTED THROUGH THE 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 proceedings pursuant to Judgment
dated 30.12.2019 in Criminal Appeal No.86/2019 of the Honourable Court of
the Additional Sessions Judge-V, Kottayam which arose from Order dated
31.5.2017 in M.C.No.67/2015 of the Honourable Judicial First Class
Magistrate Court-I, Vaikom, pending disposal of the above Criminal
Revision Petition.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of Sri.S.R.SREEJITH, Advocate for the
petitioner, and of PUBLIC PROSECUTOR for the respondent, the Court passed
the following:

                                                                 P.T.O.
                              P.G. AJITHKUMAR, J.
              -----------------------------------------------------
                         Crl.Rev.Pet.No.448 of 2023
              ------------------------------------------------------
                    Dated this the 20th day of April, 2023


                                    ORDER

Admit.

Crl.M.A.No.3 of 2023

Heard the learned counsel appearing for the revision

petitioner and the learned Public Prosecutor.

There shall be an order directing the Judicial Magistrate

of the First Class-I, Vaikom to keep in abeyance coercive steps

pursuant to the judgment dated 30.12.2019 in Criminal

Appeal No.86 of 2019, for a period of three months.

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

20-04-2023 /True Copy/ Assistant Registrar