Anitha Iqbal vs State Of Kerala
2023 Latest Caselaw 8122 Ker

Crl.Rev.Pet No.669/2023                       1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR.JUSTICE A.BADHARUDEEN
                    Monday, the 31st day of July 2023 / 9th Sravana, 1945
                CRL.M.APPL.NO.2/2023 IN CRL.REV.PET NO. 669 OF 2023

                     CRA 231/2015 OF III ADDITIONAL SESSIONS COURT, THRISSUR

                CC 351/2012 OF JUDICIAL MAGISTRATE OF FIRST CLASS COURT- I, CHALAKUDY


   PETITIONER/REVISION PETITIONER:

           ANITHA IQBAL, AGED 49 YEARS, W/O IQBAL, RESIDING AT: KOLLATH HOUSE,
           NEAR CHALAKUDY GOVT. HOSPITAL, EAST CHALAKUDY VILLAGE, THRISSUR
           DISTRICT - 680 307.

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682031.
       2. BHOOMIKA CHIT FUNDS LTD. CHALAKUDY REP. BY DIRECTOR, DAVIS, S/O
          KUNJUVARKEY, RESIDING AT: ANTHAPPILLY HOUSE, VADAMA VILLAGE,
          KOTTAMURI, THRISSUR - 680732.


           Application praying that in the circumstances stated therein the
   High Court be pleased to call for the record and direct the execution of
   sentence and order in judgment dated 28.02.2023 in Criminal Appeal
   No.231/2015 of Additional Sessions Judge-III, Thrissur which confirmed
   judgment in C.C.No.351/2007 of the Judicial First Class Magistrate Court
   Chalakudy dated 09.09.2015 be suspended, in the interest of justice.



           This application coming on for orders upon perusing this application
   and this Court's order dated 26/06/2023 and upon hearing the arguments of
   M/S.SAMEER M NAIR, M.KIRANLAL, R.RAJESH (VARKALA), MANU RAMACHANDRAN ,
   GEETHU KRISHNAN, SAILAKSHMI MENON, Advocates for the petitioners and of
   PUBLIC PROSECUTOR for the first respondent, the Court passed the
   following:

                                                                      [P.T.O.]
 Crl.Rev.Pet No.669/2023                        2/2




                                          ORDER

Interim order shall stand extended.

Learned revision petitioner is directed to serve copy of this petition to the counsel appearing for the 2nd complainant before the trial Court and file a memo to the effect.

Post on 17.08.2023.

Sd/-

A.BADHARUDEEN, JUDGE

31-07-2023 /True Copy/ Assistant Registrar