Kerala High Court
Rasiq vs State Of Kerala on 4 May, 2022
Author: Sophy Thomas
Bench: Sophy Thomas
Crl.MC No.2034/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
CRL.M.APPL.NO.1/2022 IN CRL.MC NO. 2034 OF 2022
CRIME NO.106/2019 OF Nadapuram Police Station, Kozhikode
CC 413/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS, NADAPURAM, KOZHIKODE
PETITIONERS/PETITIONERS:
1. RASIQ, AGED 41 YEARS, RESIDING AT KALLARAKUNNUMEL HOUSE, NADAPURAM
P.O, KOZHIKODE, PIN - 695008
2. RIYAS, AGED 39 YEARS, RESIDING AT THAZHEKUNNIL HOUSE, PURAMERI P.O,
KOZHIKODE, PIN - 695008
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULUM, PIN - 682031
2. ABDURASHEED, AGED 41 YEARS, S/O.ANDRU, RESIDING AT CHUNDAYULLA
PARAMBATH HOUSE, NARIPPATTA P.O, KOZHIKODE 673506
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings against the
petitioner/2nd accused in Crime No:106/2019 of Nadapuram Police Station,
Kozhikode district, pending before the Hon'ble Judicial First Class
Magistrate Court, Nadapuram as C.C.413 of 2019.
This Application coming on for admission upon perusing the
application and upon hearing the arguments of MITHUN P, Advocate for the
petitioners and of PUBLIC PROSECUTOR for R1, the court passed the
following:
ORDER
Public Prosecutor to get instructions. Post on 10.05.2022.
Interim stay for one month.
Sd/- SOPHY THOMAS JUDGE 04-05-2022 /True Copy/ Assistant Registrar