Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Muhammad Navas vs Rasiya
2024 Latest Caselaw 6152 Ker

Citation : 2024 Latest Caselaw 6152 Ker
Judgement Date : 27 February, 2024

Kerala High Court

Muhammad Navas vs Rasiya on 27 February, 2024

Crl.Rev.Pet No.869/2023                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                Tuesday, the 27th day of February 2024 / 8th Phalguna, 1945
                  CRL.M.A 1 OF 2023 IN CRL.REV.PET NO. 869 OF 2023
        MC 18/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I, ALAPPUZHA
      CRL. APPEAL NO 232/2016 OF ADDITIONAL SESSIONS COURT - III, ALAPPUZHA
   PETITIONERS/REVISION PETITIONERS:

       1. MUHAMMAD NAVAS, AGED 51 YEARS, S/O HAMEED, 'SOUDA MANZIL', CIVIL
          STATION WARD, ALAPPUZHA DISTRICT - 688001.
       2. SHAHIDA, AGED 46 YEARS, W/O MIDHILAJ, 'VYLITHARA', NORTH OF
          VELLAKINAR JUNCTION, ALAPPUZHA DISTRICT - 688012.

   RESPONDENTS/RESPONDENTS:

       1. RASIYA, AGED 48 YEARS, W/O MUHAMMED NAVAS, PALLIVEEDU HOUSE, SOUTH
          ARYAD, AVALUKKUNNU P.O ALAPPUZHA - 688006.

          AND 3 OTHERS.


           Application praying that in the circumstances stated therein the
   High Court be pleased to stay all further proceedings pursuant to the
   common judgment dated 26/02/2022 in Crl.Appeal No. 232/2016 of Hon'ble
   Additional Sessions Judge - III, Alappuzha, pending disposal of this
   Criminal Revision Petition.

           This application coming again for orders along with the connected
   case upon perusing this application and this Court's order dated 24.1.2024
   therein and upon hearing the arguments of M/S. S.SHANAVAS KHAN SHAHUL
   HAMEED, KALA G.NAMBIAR & S.INDU, Advocates for the petitioners and of M/S.
   GOKUL DAS V.V.H & E.RAFEEK, Advocates for the first to third respondents
   and of PUBLIC PROSECUTOR for the fourth respondent, the Court passed the
   following:

                                          ORDER

Interim order is extended by four months. Posted to 26/06/24.

Sd/-

SOPHY THOMAS, JUDGE

27-02-2024 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter