Sujith vs State Of Kerala
2024 Latest Caselaw 9418 Ker

Kerala High Court

Sujith vs State Of Kerala on 3 April, 2024

Crl.MC No.9538/2023                          1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
            Wednesday, the 3rd day of April 2024 / 14th Chaithra, 1946
                              CRL.MC NO. 9538 OF 2023
           CRIME NO.453/2017 OF North Paravur Police Station, Ernakulam
   SC 956/2018 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT (VIOLENCE AGAINST
                           WOMEN & CHILDREN), ERNAKULAM
   PETITIONERS/ACCUSED:

          SUJITH AGED 40 YEARS S/O. SIVADASAN, SUJITH BHAVAN, PATTANAKKAD,
          CHERTHALA, ALAPPUZHA, PIN - 688531

   RESPONDENTS:

       1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682031
       2. XXX XXXX

        This Criminal Misc. case coming on for orders, upon perusing the
   petition and upon hearing the arguments of M/s. C.P.UDAYABHANU and
   NAVANEETH.N.NATH, Advocates for the petitioner and the Public Prosecutor
   for R1,and of ANGELY CHERIAN advocate for the R2 the court passed the
   following:
                                     ORDER

Post on 29/05/2024 for hearing the matter positively, in tune with the judgments placed by the learned counsel for the petitioner.

Till then, all further proceedings in S.C 956/2018 pending before the Additional Sessions Court(Fast Track), North Paravur stand deferred.

                                                   Sd/- A. BADHARUDEEN JUDGE




03-04-2024                     /True Copy/                               Assistant Registrar