Kerala High Court
Ansar Abdul Azeez vs State Of Kerala on 2 September, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
Crl.Rev.Pet No.2027/2014 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday, the 2nd day of September 2022 / 11th Bhadra 1944
CRL.M.APPL.NO.7455/2014 IN CRL.REV.PET NO. 2027 OF 2014
CC 107/2012 OF CHIEF JUDICIAL MAGISTRATE COURT ,THIRUVANANTHAPURAM
PETITIONER/REVISION PETITIONER:
ANSAR ABDUL AZEEZ, AGED 33 YEARS, S/O.ABDUL AZEEZ, ANITHA HOUSE,
T.C.NO.35/611-A, P.D.NAGAR, VALLAKKADAVU, TRIVANDRUM, KERALA, PIN
695008.
RESPONDENTS/RESPONDENTS AND ADDITIONAL RESPONDENT No 3:
1. STATE OF KERALA REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM.
2. SUDHIR S/O.ABDUL BAKER, T.C./696, (PRA-A-127), PRIYADARSHINI NAGAR,
VALLAKADAVU, TRIVANDRUM, KERALA, PIN 695008.
3. (Additional Respondent No 3)FEMINA W/O SUDHIR, T.C/696 (PRA-A-127),
PRIYADRSHINI NAGAR, VALLAKADAVU, TRIVANDRUM, KERALA, PIN-695008.
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings in C.C No 107 of
2012 on the file of the Court of Chief Judicial Magistrate,
Thiruvananthapuram,pursuant to Annexure A10 order until the disposal of
the above Criminal Revision petition.
This Application coming on for orders upon perusing the application
and this court's previous order dated 03.08.2022 in Crl.M.A No 2/2022 and
upon hearing the arguments of SRI.RAJESH NAIR, Advocate for the petitioner
and of PUBLIC PROSECUTOR for the first respondent, the court passed the
following:
ORDER
Post after one month. Interim order is extended till then.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE Annexure A10:True copy of order dated 01-08-2014 passed by the CJM,Thiruvananthapuram in C.C No 107/2012 02-09-2022 /True Copy/ Assistant Registrar