Sruthi A.U vs Nithin K.M
2024 Latest Caselaw 27526 Ker

Kerala High Court

Sruthi A.U vs Nithin K.M on 11 September, 2024

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

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MRS. JUSTICE C.S. SUDHA
          Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
               CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 418 OF 2024
 CMP 5197/2022 IN MC 54/2022 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PATTAMBI
                     CRA 192/2023 OF 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 -
          679303.
       3. URMILA, AGED 65 YEARS, W/O.MOHANAN, KOTTILAPARA HOUSE, THRITHALA
          VILLAGE, NHANGATTIRI POST, PATTAMBI TALUK, PALAKKAD - 679303.
       4. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to revive and extend the interim order originally
   granted on 11.04.2024 until the disposal of the above Criminal Revision
   Petition.
        This application coming on for orders upon perusing the application
   and this Court's order dated 11-04-2024 in Crl.M.A. 1/2024 and this
   Court's order dated 05-08-2024 in Crl.M.A. 1/2024 and upon hearing the
   arguments of M/S. MANU GOVIND, A.JAYASANKAR, Advocates for the petitioners
   and of M/S. SREEHARI R, HAMZA A.V., APARNA M.P., VIGNESH S., DHANYA C.R.,
   Advocates for the first to third respondents, and of the PUBLIC PROSECUTOR
   for the fourth respondent, the Court passed the following:

                                            ORDER

The prayer as sought for in Crl.M.A.No.1/2024 for staying further proceedings pursuant to the judgment dated 16.03.2024 in Crl.A.No.192/2023 on the file of the Court of Sessions, Palakkad is granted until further orders.

Post on 03.10.2024.

Sd/-

C.S.SUDHA, JUDGE

11-09-2024 /True Copy/ Assistant Registrar