Renjith .R vs Renju Pillai
2023 Latest Caselaw 3704 Ker

Crl.Rev.Pet No.299/2023                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE K. BABU
            Wednesday, the 29th day of March 2023 / 8th Chaithra, 1945
                   CRMA.NO.2/2022 IN CRL.REV.PET NO.299 OF 2023
    MC 78/2016 OF THE JUDICIAL MAGISTRATE OF FIRST CLASS,SOUTH PARAVUR, KOLLAM
            CRA 63/2020 OF THE ADDITIONAL SESSIONS COURT - IV, KOLLAM
   PETITIONERS/REVISION PETITIONERS:

       1. RENJITH .R, AGED 37 YEARS, S/O RAJASEKHARA KURUPPU, RESIDING AT
          CHERUKARA VEEDU, KALAKKODU P.O, POOTHAKKULAM VILLAGE, KOLLAM
          DISTRICT, PIN - 691302.
       2. VIJAYAKUMARI.S, AGED 57 YEARS, W/O RAJASEKHARA KURUPPU, RESIDING AT
          CHERUKARA VEEDU, KALAKKODU P.O, POOTHAKKULAM VILLAGE, KOLLAM
          DISTRICT, PIN - 691302.
       3. RAJASHEKHARA KURUPPU, AGED 65 YEARS, S/O KRISHNA PILLAI, RESIDING AT
          CHERUKARA VEEDU, KALAKKODU P.O, POOTHAKKULAM VILLAGE, KOLLAM
          DISTRICT PIN 691 302.

   RESPONDENTS/RESPONDENTS:

       1. RENJU PILLAI, AGED 34 YEARS, W/O RENJITH R,PARAVILA VEEDU,
          HARIHARAPURAM P.O, RESIDING AT CHERUKARA VEEDU, KALAKKODU P.O,
          POOTHAKKULAM VILLAGE - 691 302.
       2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM DISTRICT, PIN - 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the execution of the order dated 28/05/2020
   in M.C No:78 of 2016 of the Judicial First Class Magistrate Court, S.
   Paravur and judgment dated 12/07/2022 in Criminal Appeal No:63 of 2020 of
   the Additional Sessions Court-IV, Kollam.

        This application coming on for admission upon perusing the
   application and upon hearing the arguments of Smt.A.JANI(KOLLAM),Advocate
   for the petitioners and of M/S.DINOOP P.D. & V.VENUGOPALAN NAIR Advocates
   for the first respondent and of PUBLIC PROSECUTOR for the second
   respondent, the Court passed the following:

                                                       ORDER

Heard both sides.

Execution of the impugned judgment shall stand stayed on the petitioner depositing Rs.3,50,000/- (Rupees three lakhs fifty thousand only) within one month and continue to pay the monthly maintenance awarded. On depositing the amount, the Court below shall disburse the amount to the 1st respondent/wife,inaccordance with law.

Sd/-

K.BABU, JUDGE

29-03-2023 /True Copy/ Assistant Registrar