Kerala High Court
Leelamma Jacob vs State Of Kerala on 1 August, 2024
Crl.MC No.6516/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Thursday, the 1st day of August 2024 / 10th Sravana, 1946
CRL.M.APPL.NO.1/2024 IN CRL.MC NO. 6516 OF 2024
CRIME NO.391/2015 OF THIRUVALLA POLICE STATION, PATHANAMTHITTA
CC 67/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA
APPLICANTS/PETITIONERS/2ND AND 3RD ACCUSED
1. LEELAMMA JACOB, AGED 84 YEARS, WIFE OF JACOB, KUNNEL JACOB VILLA,
PULIKKAL KAVALA, KOOROPPADA VILLAGE, PAMBADY P.O, KOTTAYAM DISTRICT,
KERALA, PIN - 686502.
2. ROY JACOB, AGED 62 YEARS, FATHER OF JACOB, KUNNEL JACOB VILLA,
PULIKKAL KAVALA, KOOROPPADA VILLAGE, PAMBADY P.O, KOTTAYAM DISTRICT,
KERALA, PIN - 686502.
RESPONDENTS/RESPONDENTS/STATE & DE-FACTO COMPLAINANT
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KERALA, PIN - 682031.
2. TENY VARGHESE, AGED 35 YEARS, WIFE OF RENI JACOB ROY, MUTTEL HOUSE,
CHUMATHRA, KUTTAPUZHA VILLAGE,PATHANAMTHITTA DISTRICT, KERALA, PIN -
689103.
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings in C.C.No.67 of 2016
on the files of Honorable Judicial First-Class Magistrate Court-I,
Thiruvalla, Pathanamthitta District, in the interest of justice.
This application coming on for orders upon perusing the application
and upon hearing the arguments of Sri.LUKE J CHIRAYIL, Advocate for the
petitioners and of PUBLIC PROSECUTOR for the first respondent, the Court
passed the following:
ORDER
Heard.
Issue notice to the 3rd respondent/defacto complainant through the Station House Officer to appear before this Court either in person or through a lawyer, with hearing date on 09.09.24.
In the meanwhile, personal appearance of the petitioners before the trial court in C.C.No.67/2016 on the files of the Judicial First Class Magistrate Court, Thiruvalla stands deferred, with direction to the petitioners to file affidavit before the trial court that they will not dispute their identity during trial in their absence.
Sd/-
A.BADHARUDEEN, JUDGE 01-08-2024 /True Copy/ Assistant Registrar