Manikuttan vs Dhanya
2023 Latest Caselaw 13165 Ker

Kerala High Court

Manikuttan vs Dhanya on 15 December, 2023

Author: P Gopinath

Bench: P Gopinath

Crl.Rev.Pet No.652/2023                   1/2

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
         Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
              CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 652 OF 2023
 MC 16/2019 OF JUDICIAL FIRST CLASS MAGISTRATE COURT (TEMPORARY), SASTHAMCOTTAH
             CRA 106/2022 OF ADDITIONAL SESSIONS COURT -III, KOLLAM
  PETITIONERS/REVISION PETITIONERS:

       1. MANIKUTTAN, AGED 41 YEARS, S/O. RAMACHANDRAN PILLAI, KALEELIL KUNNEL
          VEEDU, PALAKKAL MURI, THEVELAKKARA VILLAGE, THEVELAKKARA (PO),
          KOLLAM DISTRICT., PIN - 690 524.
       2. MURALEEDHARAN PILLAI, AGED 47 YEARS, S/O. RAMACHANDRAN PILLAI,
          KALEELIL KUNNEL VEEDU, PALAKKAL MURI, THEVELAKKARA VILLAGE,
          THEVELAKKARA (PO), KOLLAM DISTRICT., PIN - 690 524.
       3. RAMACHANDRAN PILLAI, AGED 82 YEARS, S/O.GOPALAKRISHNA PILLAI
          KALEELIL KUNNEL VEEDU, PALAKKAL MURI, THEVELAKKARA VILLAGE,
          THEVELAKKARA (PO), KOLLAM DISTRICT., PIN - 690 524.

   RESPONDENTS/RESPONDENTS:

       1. DHANYA, AGED 34 YEARS, D/O. KRISHNAN KUMARI, SANKARA VILASOM,
          ERAVICHIRA NADUVEL, SOORANADU SOUTH VILLAGE, KOLLAM DISTRICT,
          PATHARAM (PO)., PIN - 690 567.
       2. GOUTHAM KRISHNA ( MINOR), AGED 10 YEARS, S/O.DHANYA, SANKARA
          VILASOM, ERAVICHIRA NADUVEL, SOORANADU SOUTH VILLAGE, KOLLAM
          DISTRICT,PIN - 690 567 REPRESENTED BY HIS MOTHER AND THE 1ST
          RESPONDENT.
       3. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM., PIN - 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the execution of the order dt. 22.08.2022 in
   M.C.No.16/2019 of the Honourable Judicial First Class Magistrate Court
   (Temporary), Sasthamcottah and its confirmation by the Additional Sessions
   Judge -III, Kollam in Crl.Appeal No.106/2022 by judgment dt. 10.05.2023 in
   M.C.No.16/2019, pending disposal of the Criminal Revision Petition, in the
   interest of justice.

        This application again coming on for orders upon perusing the
   application and this Court's order dated 04/12/2023 therein and upon
   hearing the arguments of M/S.N.SUNIL JOSEPH & B.BIPIN, Advocates for the
   petitioners and of M/S.C.R.JAYAKUMAR, NOBEL RAJU & ALEENA JOSE, Advocates
   for the first and second respondents and of PUBLIC PROSECUTOR for the
   third respondent, the Court passed the following:
 Crl.Rev.Pet No.652/2023                        2/2




                                          ORDER

Post immediately after Christmas holidays.

Interim order is extended by one month.

Sd/-

GOPINATH P., JUDGE

15-12-2023 /True Copy/ Assistant Registrar