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Silvester @ Silver vs State Of Kerala
2023 Latest Caselaw 5657 Ker

Citation : 2023 Latest Caselaw 5657 Ker
Judgement Date : 12 May, 2023

Kerala High Court
Silvester @ Silver vs State Of Kerala on 12 May, 2023
Crl.MC No.3606/2023                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
                  Friday, the 12th day of May 2023 / 22nd Vaisakha, 1945
                     CRL.M.APPL.NO.1/2023 IN CRL.MC NO. 3606 OF 2023

               CRIME NO.588/2009 OF Vadakkekara Police Station, Ernakulam

                      S.C. No.492/2017 of Sub Court, North Paravur


             CRMP 674/2022 OF PRINCIPAL SUB COURT,NORTH PARAVUR, ERNAKULAM

   PETITIONERS/PETITIONERS/ACCUSED      NOS. 1 & 2 :

       1. SILVESTER @ SILVER AGED 43 YEARS S/O. XAVIOUR, KAIMATHURUTHIL
          HOUSE, KURUMBATHURUTH KARA, CHENDAMANGALAM VILLAGE., PIN - 683594
       2. MANIKANDAN AGED 36 YEARS S/O. HARIHARAN KAPPITHANPARAMBIL HOUSE
          KURUMBATHURUTH KARA, CHENDAMANGALAM VILLAGE., PIN - 683594

   RESPONDENT/RESPONDENT/COMPLAINANT :

          STATE OF KERALA REPRESENTED BY 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 further proceedings in connecton with
   S.C. No.492/2017 pending on the file of Hon'ble Principal Asst. Sessions
   Court, North Paravur till the final disposal of the Crl. M.C.
        This Application coming on for admission upon perusing the
   application   and upon hearing the arguments of M/s. C.P.UDAYABHANU,
   NAVANEETH.N.NATH and C.P.UDAYABHANU, Advocates for petitioners and of
   PUBLIC PROSECUTOR for the respondent, the court passed the following:
                                      ORDER

The learned Public prosecutor seeks time to get instructions. Post on 31/05/2023.

Till then the pronouncement of judgment in S.C.No.492/2017 stands deferred. It is specifically ordered that if the stay is not extended by a speaking order on 31/05/2023, there shall be no stay in operation.

Sd/- A. BADHARUDEEN JUDGE

12-05-2023 /True Copy/ Assistant Registrar

 
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