Shinoj vs State Of Kerala
2024 Latest Caselaw 30276 Ker

Kerala High Court

Shinoj vs State Of Kerala on 24 October, 2024

Crl.MC No.8862/2024                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
               Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                     CRL.M.APPL.NO.1/2024 IN CRL.MC NO. 8862 OF 2024

CRIME NO.359/2019 OF CBCID, THIRUVANANTHAPURAM

S.C. No. 261/2020 OF ADDITIONAL SESSIONS COURT, (POCSO), THIRUVANANTHAPURAM

   APPLICANT/PETITIONER/ACCUSED:

          SHINOJ, AGED 42, S/O. RAVEENDRAN, PANCHAMI, TP 14/339, VARUVILA,
          NEAR PUTHENKADA JUNCTION, THIRUPPURAM PANCHAYATH, THIRUPPURAM
          VILLAGE, NEYYATTINKARA, THIRUVANANTHAPURAM, PIN - 695133

   RESPONDENT/RESPONDENT/COMPLAINANT:

          STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682031.


        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the further proceedings in S.C. No. 261/2020
   pending on the files of Hon'ble Additional Sessions Court, (POCSO),
   Thiruvananthapuram, till the final disposal of the above Crl.M.C.


        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/s. C.P.UDAYABHANU and
   NAVANEETH.N.NATH, Advocates for the petitioner and of PUBLIC PROSECUTOR
   for the respondent, the court passed the following:

                                          ORDER

Pronouncement of judgment in SC No.261/2020 shall stand stayed till pronouncement of final order in this case.

Sd/- A. BADHARUDEEN JUDGE

24-10-2024 /True Copy/ Assistant Registrar