Nishar vs State Of Kerala
2024 Latest Caselaw 33387 Ker

Kerala High Court

Nishar vs State Of Kerala on 15 November, 2024

Crl.Rev.Pet No.2230/2014                          1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Friday, the 15th day of November 2024 / 24th Karthika, 1946
                            CRL.REV.PET NO. 2230 OF 2014
        CRA 529/2010 OF ADDITIONAL SESSIONS COURT-VII, THIRUVANANTHAPURAM
     CC 438/2004 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-III, NEYYATTINKARA
   REVISION PETITIONER/APPELLANT/ACCUSED

           NISTHAR, S/O.MOIDEENKHAN, MANIACHIRATHOPPU, ERAKATHU VEEDU,
           BALARAMAPURAM, PALLICHAL VILLAGE.

   RESPONDENT/RESPONDENT:

           STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM.


        This Criminal Revision Petition coming on for orders on 15.11.2024
   upon perusing this revision petition and this Court's order dated
   20.12.2014 and upon hearing the arguments of Sri.R.T.PRADEEP, Advocate for
   the petitioner and of the PUBLIC PROSECUTOR for the respondent, the Court
   passed the following:


                                             ORDER

The learned counsel for the appellant seeks an adjournment, saying that judgment in another matter, where a trial took place in regard to the same incident, is to be placed on record.

List on 05/12/2024.

Sd/-

P.G.AJITHKUMAR, JUDGE

15-11-2024 /True Copy/ Assistant Registrar