Lukman vs Nilavarneesa
2024 Latest Caselaw 26364 Ker

Kerala High Court

Lukman vs Nilavarneesa on 3 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.Rev.Pet No.1168/2019                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
               CRL.M.APPL.NO.1/2019 IN CRL.REV.PET NO. 1168 OF 2019
            MC 46/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS ,CHITTUR
              CRA 230/2016 OF ADDITIONAL SESSIONS COURT II,PALAKKAD
   PETITIONER/REVISION PETITIONER:

           LUKMAN, S/O.KIDER RAWTHER, AGED 50, PALLITHODIKALAM, KARIPALI POST,
           PATTENCHERY, CHITTUR, PALAKKAD 678532

   RESPONDENTS/RESPONDENTS:

       1. NILAVARNEESA, D/O.SAIDU MUHAMMED, AGED 43, PARUTHIKATTUMADA,
          MALLANKKULAMBU, VANDHITHAVALAM POST, CHITTUR TALUK-678534
       2. FATHIMA ANEESHA, D/O.NILAVARNEESA, AGED 20, PALLITHODIKALAM,
          KARIPALI POST, PATTENCHERY, CHITTUR, PALAKKAD-678532, NOW RESIDING
          AT PARUTHIKATTUMADA, MALLANKULAMBU, VANDITHAVALAM POST, CHITTUR
          TALUK - 678534.
       3. HASEENA (MINOR), D/O.NILAVARNEESA, AGED 15, REP. BY HER MOTHER,
          NILAVARNEESA, W/O. LUKMAN, PALLITHODIKALAM, KARIPALI POST,
          PATTENCHERY, CHITTUR, PALAKKAD, 678532, NOW RESIDING AT K.K.
          APARTMENTS, KARIPODE, CHITTUR, PALAKKAD - 678534.
       4. STATE OF KERALA, REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the execution of order dated 30.03.2016
   passed in MC No.46/2015 on the file of Judicial First Class Magistrate
   Court, Chittur, which is enhanced/modified by Judgment dated 30.07.2019
   passed in Crl.A.No.230/2016 on the file of II Addl.Sessions Court,
   Palakkad, pending disposal of the above revision petition.
        This application again coming on for orders upon perusing the
   application and this Court's order dated 10.06.2024 and upon hearing the
   arguments of M/S.SAJAN VARGHEESE K., LIJU. M.P, JOPHY POTHEN KANDANKARY,
   Advocates for the petitioner, and of Sri. T.U. SUJITH KUMAR, Advocate for
   the first respondent, and of Sri. HARIDAS R., Advocate for the second
   respondent, and of PUBLIC PROSECUTOR for the fourth respondent, the Court
   passed the following:
                                      ORDER

Interim order is extended by two months.

Sd/- P.V.KUNHIKRISHNAN

JUDGE

03-09-2024 /True Copy/ Assistant Registrar