Muhammed Basheer vs Shaheera
2023 Latest Caselaw 7033 Ker

Crl.MC No.8945/2022                              1/1




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                            THE HONOURABLE MR.JUSTICE K. BABU
                  Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945

                                 CRL.MC NO. 8945 OF 2022


CRRP 11/2019 COURT OF ADDITIONAL SESSIONS JUDGE IV, KOLLAM

M.C. 71/2015 OF THE JUDICIAL MAGISTRATE OF FIRST CLASS -I,KOTTARAKKARA, KOLLAM

   PETITIONER/APPELLANT/RESPONDENT:

          MUHAMMED BASHEER, AGED 51 YEARS, S/O NAGOORKHANI RAWTHER, RESIDING
          AT NKR MANZIL, MUSLIM STREET, KOTTARAKKARA P.O., KOTTARAKKARA
          VILLAGE, KOLLAM DISTRICT - , PIN - 691506

   RESPONDENTS/RESPONDENT/PETITIONER:

       1. SHAHEERA, AGED 49 YEARS, (MISTAKENLY SHOWN AS SHAREERA IN THE
          JUDGMENT) D/O NAZEEMA BHEEVI, RESIDING AT HARIS MANZIL, MUSLIM
          STREET, KOTTARAKKARA P.O., KOTTARAKKARA VILLAGE, KOLLAM DISTRICT,
          PIN - 691506
       2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, PIN - 682031


          This Application coming on,for orders upon perusing the application

   and this court's order dated 23/03/2023 in Crl.M.C.No.8945/2022 and upon

   hearing the arguments of M/S K.SHAJ, BEENA N.KARTHA, C.IJLAL, RESHMA.P.,

   JOSEPH MARY DAS, ARUN CHAND, VINAYAK G MENON, BHARAT VIJAY P., MAJID

   MUHAMMED K., MINU VITTORRIA PAULSON, Advocates for the petitioner and of

   M/S MOHAMMED SADIQUE T. A. (ADV. SADIQUE), T.H.ABDUL AZEEZ(K/149/1970),

   SHANKAR       V.(K/151/2002),     K.P.MAJEED(M-37),     K.M.MOHAMMED       YUSUFF

   (M-1323)(K/253/1981), Advocates for R1, of PUBLIC PROSECUTOR for the 2nd

   respondent, the court passed the following:

                                            ORDER

Interim order is extended by two months.

Sd/- K. BABU JUDGE

22-06-2023 /True Copy/ Assistant Registrar