Kerala High Court
Balamurugan Vaithyanathan vs State Of Kerala on 22 February, 2022
Crl.MC No.5330/2017 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Tuesday, the 22nd day of February 2022 / 3rd Phalguna, 1943
CRL.MC NO. 5330 OF 2017
ST 1100/2016 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE ,THIRUVANANTHAPURAM
PETITIONERS/PETITIONERS:
1. BALAMURUGAN VAITHYANATHAN NOMINEE OF M/S PEPSICO INDIA HOLDINGS
PRIVATE LIMITED WISEPARK INDUSTRIAL DEVELOPMENT AREA,KANJIKODE
(EAST) PO., PALAKKAD, KERALA PIN-678621
AND ANOTHER
RESPONDENTS/STATE/COMPLAINANT:
1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA ERNAKULAM
AND ANOTHER
This Crl MC again coming on for orders upon perusing the petition
and this court's order dated 18/01/2022 in Crl.MA.8597/2017 and upon
hearing the arguments of M/S. M.GOPIKRISHNAN NAMBIAR, P.GOPINATH MENON,
JOHN MATHAI.K., JOSON MANAVALAN, KURYAN THOMAS and PAULOSE C. ABRAHAM,
Advocates for the Petitioners and the PUBLIC PROSECUTOR for Respondents,
the court passed the following :
P.T.O.
Crl.MC No.5330/2017 2/3
ZIYAD RAHMAN A.A., J.
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Crl.M.C. No.5330 of 2017
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Dated this the 22nd day of February, 2022
ORDER
The learned counsel for the petitioners submitted that the issue involved in this case is now pending before the Honourable Supreme Court and the said matter is coming up on 10.03.2022.
In such circumstances, it is proper that the matter be adjourned to await the judgment of the Honourable Supreme Court for the time being. Accordingly, the matter is posted on 06.04.2022.
Post on 06.04.2022.
The interim order shall stand extended till then.
Sd/-
ZIYAD RAHMAN A.A. JUDGE bpr 22-02-2022 /True Copy/ Assistant Registrar Crl.MC No.5330/2017 3/3