Anil P.K vs Ambili
2023 Latest Caselaw 12939 Ker

Kerala High Court

Anil P.K vs Ambili on 8 December, 2023

Author: P Gopinath

Bench: P Gopinath

Crl.Rev.Pet No.1257/2023                       1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE GOPINATH P.
           Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 1257 OF 2023
      MC 22/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - II, MAVELIKKARA
             CRA 119/2020 OF ADDITIONAL SESSIONS COURT-I, MAVELIKKARA
   APPLICANTS/REVISION PETITIONER:

       1. ANIL P.K, AGED 47 YEARS, S/O KOCHUKUTTAN PILLAI PERUMPALLY
          KIZHAKKATHIL HOUSE PALAMEL MURI NOORANAD VILLAGE MAVELIKARA TALUK
          ALAPPUZHA DISTRICT - 690504.
       2. KOCHUKUTTAN PILLAI, AGED 78 YEARS, S/O SANKARAKURUP PERUMPALLY
          KIZHAKKATHIL HOUSE PALAMEL MURI NOORANAD VILLAGE MAVELIKARA TALUK
          ALAPPUZHA DISTRICT - 690504.
       3. RETNAMMA, AGED 68 YEARS, W/O KOCHUKUTTAN PILLAI PERUMPALLY
          KIZHAKKATHIL HOUSE PALAMEL MURI NOORANAD VILLAGE MAVELIKARA TALUK
          ALAPPUZHA DISTRICT - 690504.

   RESPONDENTS/RESPONDENTS:

       1. AMBILI, AGED 37 YEARS, D/O SREEDEVI KALEECKAL PADETTATHIL HOUSE
          KADAKKADU SOUTH PANDALAM VILLAGE ADOOR TALUK PATHANAMTHITTA DISTRICT
          - 689501
       2. ABHINAV (MINOR), AGED 12 YEARS S/O AMBILI KALEECKAL PADETTATHIL
          HOUSE KADAKKADU SOUTH PANDALAM VILLAGE ADOOR TALUK PATHANAMTHITTA
          DISTRICT - 689501 REPRESENTED BY HIS MOTHER AND NATURAL GUARDIAN
          THE 1ST RESPONDENT HEREIN
       3. ABHIJITH (MINOR), AGED 9 YEARS, S/O AMBILI KALEECKAL PADETTATHIL
          HOUSE KADAKKADU SOUTH PANDALAM VILLAGE ADOOR TALUK PATHANAMTHITTA
          DISTRICT - 689501 REPRESENTED BY HIS MOTHER AND NATURAL GUARDIAN THE
          1ST RESPONDENT HEREIN
       4. THE STATE OF KERALA, REPRESENTED BY THE 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 judgment dated 27/09/2023
   in Crl.Appeal No.119/2020 of the Hon'ble Court of Additional Sessions
   Judge - I, Mavelikkara and the order dated 29/09/2020 in M.C.No.22/2015 of
   the Hon'ble Judicial First Class Magistrate Court - II, Mavelikara,
   pending disposal of this Criminal Revision Petition.

        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.S.SHANAVAS KHAN, S.INDU & KALA
   G.NAMBIAR, Advocates for the petitioners and of PUBLIC PROSECUTOR for the
   fourth respondent, the Court passed the following:
 Crl.Rev.Pet No.1257/2023                       2/2

                                          ORDER

There will be an interim order as prayed for, for a period of one month on condition that the petitioners pays a sum of Rs.50,000/- to the 1st respondent within the aforesaid period from today.

Post after a month.

Sd/-

GOPINATH P., JUDGE

08-12-2023 /True Copy/ Assistant Registrar