Sruthi A.U vs Nithin K.M
2024 Latest Caselaw 12775 Ker

Kerala High Court

Sruthi A.U vs Nithin K.M on 21 May, 2024

Crl.Rev.Pet No.418/2024                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
              Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 418 OF 2024
          MC 54/2022 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PATTAMBI
                    CRA 192/2023 OF THE SESSIONS COURT, PALAKKAD
   APPLICANT/REVISION PETITIONER:

           SRUTHI A.U, AGED 29 YEARS, W/O NITHIN K.M. KOTTILAPARA HOUSE,
           THRITHALA VILLAGE, NHANGATTIRI POST, PATTAMBI TALUK, PALAKKAD -
           679303.

   RESPONDENTS/RESPONDENTS:

       1. NITHIN K.M., AGED 36 YEARS, S/O MOHANAN, KOTTILAPARA HOUSE,
          THRITHALA VILLAGE, NHANGATTIRI POST, PATTAMBI TALUK, PALAKKAD -
          679303.
       2. MOHANAN, AGED 70 YEARS, S/O.KRISHNANKUTTY, KOTTILAPARA HOUSE,
          THRITHALA VILLAGE, NHANGATTIRI POST, PATTAMBI TALUK, PALAKKAD , PIN
          - 679303
       3. URMILA, AGED 65 YEARS, W/O.MOHANAN, KOTTILAPARA HOUSE, THRITHALA
          VILLAGE, NHANGATTIRI POST, PATTAMBI TALUK, PALAKKAD , PIN - 679303
       4. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM 682031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay all further proceedings pursuant to judgment
   dated 16.03.2024 in Crl.Appeal No.192/2023 on the file of Sessions Court,
   Palakkad pending final disposal of this Criminal Revision Petition, to
   secure the ends of justice.
        This application again coming on for orders upon perusing the
   application, and this Court's order dated 11/04/2024, and upon hearing the
   arguments of M/S.MANU GOVIND & A.JAYASANKAR, Advocates for the petitioners
   and of SREEHARI R, HAMZA A.V., APARNA M.P., VIGNESH S. & DHANYA C.R.,
   Advocates for the first to third respondents and of PUBLIC PROSECUTOR for
   the fourth respondent, the Court passed the following:

                                            ORDER

Till 25/06/2024, the interim order shall continue, subject to the right of the revision petitioner to continue her residence at the shared household, without any objection from respondents 1 to 3 herein.

Sd/-

A. BADHARUDEEN, JUDGE

21-05-2024 /True Copy/ Assistant Registrar