M/S. Bell Chits Pvt. Ltd vs Denny V.P
2023 Latest Caselaw 6589 Ker

CRL.A No.26/2023                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                   Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945

                        CRL.M.APPL.NO.1/2023 IN CRL.A NO. 26 OF 2023

            CRL.A.NO.230/2019 OF THE I ADDITIONAL SESSIONS COURT,ERNAKULAM

   PETITIONER/RESPONDENT/COMPLAINANT:

          M/S. BELL CHITS PVT. LTD ., HB4, PANAMPILLY NAGAR, COCHIN 36, HAVING
          PRESENT ADDRESS AT 63/2493 A3, ANJIPARAMBIL BUSINESS CENTER,
          MANORAMA JUNCTION, ERNAKULAM DISTRICT - 682016, REPRESENTED BY ITS
          DIRECTOR AND AUTHORIZED PERSON AJAYAN A.T.K.,MANAGER. AGED 44 YEARS,
          M/S BELL CHITS PVT LTD, HAVING RESIDENTIAL ADDRESS AT 'KALYANI",
          7/278A, VIDYA BHAVAN ROAD, PANANGAD, ERNAKULAM DISTRICT,
          KERALA-682506.

   RESPONDENT/APPELLANT/ACCUSED:

      1. DENNY V.P., AGED 49 YEARS, S/O PAULOSE V. V., VALIYAVEETTIL HOUSE,
         PUTHENPALLI, VARAPPUZHA, P. O., ERNAKULAM DISTRICT - 683517.

     2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
    KERALA, ERNAKULAM -,        PIN - 682031


        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of judgment dated 30/05/2022
   in Crl.Appeal No.230 of 2019 passed by the I Additional Sessions Judge,
   Ernakulam, in the interest of justice or else irreparable loss,injury and
   hardship would be caused to the petitioner.

        This Application again coming on for orders upon perusing the
   application and this court's orders dated 10.02.2023 and 04.04.2023
   therein and upon hearing the arguments of M/S.UMMUL FIDA, C.IJLAL, NIMMY
   JOHNSON, RESHMA.P., Advocates for the petitioner and of the PUBLIC
   PROSECUTOR for the 2nd respondent, the court passed the following:

                                             ORDER

Call for LCR.

Interim order is extended by two months.

Post after a month.

Sd/- V.G.ARUN JUDGE

13-06-2023 /True Copy/ Assistant Registrar