Sivan.P vs State Of Kerala
2024 Latest Caselaw 12262 Ker

Kerala High Court

Sivan.P vs State Of Kerala on 17 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 17th day of May 2024 / 27th Vaisakha, 1946
            CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 526 OF 2024
          CRA 49/2023 OF ADDITIONAL SESSIONS COURT - II, KOZHIKODE

CMP 1953/21 IN MC 49/2021 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, KOYILANDY

APPLICANT/REVISION PETITIONER:

      SIVAN.P., AGED 47 YEARS, S/O. BALUCHAMI, SILPA NIVAS, EDAKKAD (PO),
      PUTHIYANGADI VILLAGE, KOZHIKODE DISTRICT - 673005.

RESPONDENTS/RESPONDENTS

   1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
      KERALA, ERNAKULAM - 682031.
   2. PANCHAVARNAM.G., AGED 38 YEARS, W/O. SIVAN, SILPA NIVAS, EDAKKAD
      (PO), PUTHIYANGADI VILLAGE, KOZHIKODE DISTRICT - 673005.
   3. SILPA.S., AGED 20 YEARS, D/O. SIVAN, SILPA NIVAS, EDAKKAD (PO),
      PUTHIYANGADI VILLAGE, KOZHIKODE DISTRICT - 673005.
   4. SARATH.S., AGED 18 YEARS, S/O. SIVAN, SILPA NIVAS, EDAKKAD (PO),
      PUTHIYANGADI VILLAGE, KOZHIKODE DISTRICT - 673005.

     Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings the judgment dated
17.04.2024 in Criminal Appeal No.49 of 2023 in the Court of Session,
Kozhikode Division arising out of the judgment dated 09.11.2022 in CMP
1953/2021 in MC 49/2021 on the files of the Court of the Judicial First
Class Magistrate - Koyilandy, pending final disposal of the Revision
Petition.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.SHARAN SHAHIER, RAKHY BABY, TREESA
SHAJI, ITTY PAULSON, SNEHA JOY, Advocates for the petitioner and of PUBLIC
PROSECUTOR for the first respondent, the Court passed the following:

                                                                     P.T.O.
                               VIJU ABRAHAM,J
                        -------------------------
                          Crl.R.P.No.526 of 2024
                                    &
                           Crl.M.A.No.1 of 2024
                  -------------------------------------
                   Dated this the 17th day of May, 2024

                                            ORDER

Admit.

2. The learned Public Prosecutor takes notice

for the 1st respondent. Notice to respondents 2 to

4 by speed post.

There will be an interim order as prayed for,

on condition that the petitioner continue to pay

the award amount as per CMP No.1953/2021 in MC

No.49/2021 on the files of the Judicial First

Class Magistrate Court, Koyilandy with arrears, if

any.

Sd/-

VIJU ABRAHAM, JUDGE

pm

17-05-2024 /True Copy/ Assistant Registrar