Mary vs State Of Kerala
2023 Latest Caselaw 6230 Ker

Crl.MC No.4444/2023                         1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V


                  Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945


                      CRL.M.APPL.NO.1/2023 IN CRL.MC NO. 4444 OF 2023

            CRIME NO.127/2019 OF Puthencruz Police Station, Ernakulam
     CC 225/2022 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS ,KOLENCHERRY,
                                    ERNAKULAM

   PETITIONERS/PETITIONERS:


       1. MARY, AGED 65 YEARS, W/O JOSEPH, CHALIYELIL HOUSE, MEKKADAMBU
          KARA,VALAKOM VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT, PIN -
          691532
       2. ASHA SABU AGED 40 YEARS W/O SABU JOSEPH, CHALIYELIL HOUSE,
          MEKKADAMBU KARA,VALAKOM VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM
          DISTRICT, PIN - 691532

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682031
       2. M.S.RAGHAVANKUTTY, AGED 63 YEARS, S/O SANKARAKUTTY WARRIER, VARIATH
          HOUSE, SOUTH MAZHUVANNOOR KARA, MAZHUVANNOOR VILLAGE, KUNNATHUNADU
          TALUK, ERNAKULAM, PIN - 686669


        Application praying that in the circumstances stated therein the
   High Court be pleased to stay all further proceedings in Crime No.127/2019
   of Puthencruze Police Station, Ernakulam District, Now pending as CC
   No.225/2022 of Judicial First Class Magistrate Court Kolenchery, pending
   disposal of the Criminal Miscellaneous Case.


        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S P.P.BIJU, SAFNA P.S., Advocate for
   the petitioners, the Public Prosecutor for the R1, the court passed the
   following:
 Crl.MC No.4444/2023                             2/3




                                 RAJA VIJAYARAGHAVAN V, J.
                                -------------------------------------
                                  Crl.M.C No. 4444 of 2023
                             -------------------------------------------
                            Dated this the 12th day of June, 2023

                                                ORDER

Issue notice to the 2nd respondent.

Sri. Biju P.P., the learned counsel appearing for the petitioners, referring to

Annexure-VI judgment in OS No.1/2019 of Sub Court, Muvattupuzha, submitted

that the continuance of proceedings is an abuse of process.

Crl.M.A.No. 1/2023:

There will be an interim order, as prayed for, for a period of two months.

Sd/-

RAJA VIJAYARAGHAVAN V., JUDGE

NS

12-06-2023 /True Copy/ Assistant Registrar Crl.MC No.4444/2023 3/3

APPENDIX OF CRL.MC 4444/2023 Annexure VI TRUE COPY OF THE JUDGMENT DATED 15.03.2021 IN OS NO.1/2019 OF SUB COURT, MUVATTUPUZHA

12-06-2023 /True Copy/ Assistant Registrar