Asmi vs Praseel.A.Fazal
2023 Latest Caselaw 4079 Ker

Crl.Rev.Pet No.44/2023                         1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                        THE HONOURABLE MR.JUSTICE V.G.ARUN
            Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
                CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO.44 OF 2023
     CMP 1171/19 IN MC 107/2017 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT
                                    I,VARKALA
   CRL.A NO 112/2019 OF THE ADDITIONAL SESSIONS COURT - IV, THIRUVANANTHAPURAM
   PETITIONER/RESPONDENT 1/RESPONDENT IN CMP:

           ASMI, AGED 27 YEARS, D/O. E.E.MOHAMMED ISMAIL, RESIDING AT
           ELAMKATHIL HOUSE,ELIPPAKULAM.P.O., PALLICKAL, ALAPUZHA,PIN - 690503.

   RESPONDENTS/APPELLANT/RESPONDENTS 2 TO 6/PETITIONER IN CMP/APPLICANTS 2 TO 5
   IN MC/STATE:

       1. PRASEEL.A.FAZAL, S/O. FAZAL,RESIDING AT THEEBA,KURAKKANNI
          DESOM,VARKALA VILLAGE REP THROUGH HIS POWER OF ATTORNEY HOLDER
          SREERANGAN,S/O SREEDHARAN, AGED 50 YEARS,RESIDING AT
          HAPPY, AVANAVANCHERY VILLAGE, ATTINGAL.
       2. M.A.FAZAL, S/O MOHAMMED NOOHU, AGED 62 YEARS, RESIDING AT THEEBA,
          KURAKKANNI, VARKKALA- 695141.
       3. GIMSIYA, W/O FAZAL, AGED 56 YEARS, RESIDING AT THEEBA, KURAKKANNI,
          VARKKALA PIN: 695141.
       4. PRASEENA, D/O GIMSIYA, AGED 32 YEARS, RESIDING AT THEEBA,
          KURAKKANNI,VARKKALA PIN - 695141.
       5. SHASIYA, D/O GIMSIYA, AGED 28 YEARS, RESIDING AT THEEBA,
          KURAKKANNI, VARKKALA PIN - 695141.
       6. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA PIN-682031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of the judgment dated
   15.09.2022 in Crl.Appeal No.112/2019 of the Addl.Sessions Court-IV,
   Thiruvananthapuram, pending final disposal of this Criminal Revision
   Petition.

        This application again coming on for orders upon perusing the
   application and this Court's order dated 31.01.2023 and upon hearing the
   arguments of Mr. P.K.ABOOBACKER(EDAPPALLY), Advocate for the petitioner
   and of the PUBLIC PROSECUTOR for the sixth respondent, the Court passed
   the following:

                                          ORDER

Interim order is extended by three months.

Sd/-

V.G.ARUN, JUDGE

30-03-2023 /True Copy/ Assistant Registrar