Nidhin vs Smt.Dhanya Madhavan
2023 Latest Caselaw 8583 Ker

Crl.Rev.Pet No.1243/2017                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE K. BABU
              Monday, the 7th day of August 2023 / 16th Sravana, 1945
             CRL.M.APPL.NO.5416/2017 IN CRL.REV.PET NO. 1243 OF 2017
             CRA 83/2015 OF ADDITIONAL SESSIONS COURT - IV, KOTTAYAM
  MC 17/2008 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KANJIRAPPALLY, KOTTAYAM
   REVISION PETITIONERS/PETITIONERS IN CRL.R.P:

       1. NIDHIN, AGED 35 YEARS, S/O ADV.VIMALKUMAR R, NIRANJANA, VADAKKEVILA,
          KOLLAM 691 010.
       2. ADV. VIMALKUMAR R, AGED 57 YEARS, NIRANJANA, VADAKKEVILA, KOLLAM 691
          010.
       3. SANTHANAVALLY, AGED 52 YEARS, W/O ADV.VIMALKUMAR R, NIRANJANA,
          VADAKKEVILA, KOLLAM 691 010.

   RESPONDENTS/RESPONDENTS IN CRL.R.P:

       1. SMT.DHANYA MADHAVAN, AGED 30 YEARS, W/O NIDHIN, PUTHUPARAMBIL HOUSE,
          ERUMELY PO - 686509, KOTTAYAM DISTICT.
       2. ABHINAV (MINOR), AGED 9 YEARS, PUTHUPARAMBIL HOUSE, ERUMELY PO -
          686509, KOTTAYAM DISTRICT REPRESENTED BY MOTHER, 1ST RESPONDENT.
       3. STATE OF KERALA, BY PUBLIC PROSECUTOR, KOTTAYAM, REPRESENTED BY
          PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, KOCHI 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation and all further proceedings
   pursuant to the judgment dated 18.7.2017 in Criminal Appeal No.83 of 2015
   on the files of the Additional Sessions Judge -IV, Kottayam, which arose
   out of the order dated 29.4.2015 in M.C.No.17 of 2008 on the files of the
   Judicial First Class Magistrate Court - II, Kanjirappally, pending
   disposal of the above Criminal Revision Petition.
        This application again coming on for orders upon perusing the
   application and this Court's order dated 14.01.2020 and upon hearing the
   arguments of M/S.SUMATHY DANDAPANI (SR.), MILLU DANDAPANI & ROY THOMAS
   MUVATTUPUZHA, Advocates for the petitioners and of Mr.LIJI.J.VADAKEDOM,
   Advocate for the first and second respondents and of PUBLIC PROSECUTOR for
   the third respondent, the Court passed the following:

                                             ORDER

Post on 16/08/2023.

Interim order shall stand extended till then.

Sd/-

K. BABU, JUDGE

07-08-2023 /True Copy/ Assistant Registrar