Citation : 2023 Latest Caselaw 7049 Ker
Judgement Date : 22 June, 2023
Crl.Rev.Pet No.684/2022 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.M.A.NO.1/2022 IN CRL.REV.PET NO. 684 OF 2022
CRL.A. NO. 120/2021 IN SESSIONS COURT, KOTTAYAM
CMP. NO. 2169/2021 IN MC.NO. 130/2021 OF THE JUDICIAL FIRST CLASS MAGISTRATE
COURT - I, CHANGANASSERRY, KOTTAYAM.
PETITIONER/REVISION PETITIONER:
MATHEW C PALLATHUMADAM, AGED 60 YEARS, SON OF OUSEPH CHACKO,
PALLATHUMADAM MANZIL HOUSE,I E NAGAR P.O., CHETHIPUZHA VILLAGE,
CHANGANASSERY TALUK, KOTTAYAM DISTRICT - 686 103.
RESPONDENTS/RESPONDENTS
1. SHEMIMATH RAHEEMA K.Y., AGED 39 YEARS, D/O.K.M YOUSAPH SAHIB,
POTHACHERIL HOUSE, NEDUNGADAPPALLY, SANTHIPURAM P.O, KARUKACHAL,
CHANGANASSERY TALUK, KOTTAYAM DISTRICT - 686 545.
2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM - 682 031.
Application praying that in the circumstances stated therein the
High Court be pleased to suspend the judgment dated 22.07.2022 in
Cr.Appeal No.120/2021 of Sessions Court, Kottayam, pending disposal of the
Crl.Revision Petition.
This application again coming on for orders upon perusing the
application and this Court's order dated 20/03/2023 and upon hearing the
arguments of M/S.K.T.THOMAS & MATHEW B. KURIAN, Advocates for the
petitioner and of M/S.NINU M.DAS, S.A.ANAND, SHONE GEORGE & BINEESH
KODIYERI, Advocates for the first respondent and of PUBLIC PROSECUTOR for
the second 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
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