P.K.Aravindakshan vs K.G. Mathew
2023 Latest Caselaw 3079 Ker

Crl.MC No.2128/2023                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE V.G.ARUN
                 Monday, the 13th day of March 2023 / 22nd Phalguna, 1944

                      CRL.M.APPL.NO.1/2023 IN CRL.MC NO. 2128 OF 2023

  CC NO.541/2008 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE (E&O) COURT, ERNAKULAM

   PETITIONER/PETITIONER:


           P.K.ARAVINDAKSHAN, AGED 72 YEARS, S/O. KUMARAN NAIR,LAKSHMI NIVAS,
           WEST KADUNGALLOOR, ALUVA, ERNAKULAM DISTRICT, PIN - 683110

   RESPONDENTS/RESPONDENTS:

       1. K.G. MATHEW, S/O. LATE GEORGE, KEERAMPILLY HOUSE, KARSHAKA ROAD,
          KOCHI , PIN - 682023
       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 all proceedings in CC No. 541/2008 on the
   file of the Additional Chief Judicial Magistrate (EO) Court, Ernakulam
   pending the Criminal Miscellaneous Case.


        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S K.SHRIHARI RAO, N.SHOBHA, Advocates
   for the petitioner, the Public Prosecutor for R2, the court passed the
   following:

                                           ORDER

Issue notice on admission to the first respondent through speed post.

Learned Public prosecutor takes notice for the second respondent.

Coercive steps if any, based on the judgment in C.C.No.541/2008 of Additional Chief Judicial Magistrate (E&O), Ernakulam, as against the petitioner shall be kept in abeyance till then.

Sd/- V.G.ARUN JUDGE

13-03-2023 /True Copy/ Assistant Registrar