Kerala High Court
Muhammed Kunju vs State Of Kerala on 4 April, 2022
Author: K.Haripal
Bench: K.Haripal
Crl.Rev.Pet No.1154/2019 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
Monday, the 4th day of April 2022 / 14th Chaithra, 1944
CRL.M.APPL.NO.2/2019 IN CRL.REV.PET NO. 1154 OF 2019
CMP 484/2019 IN CC 1198/2017 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS -
I,KOCHI, ERNAKULAM
PETITIONERS/ACCUSED NOs 1 to 4:
1. MUHAMMED KUNJU, AGED 71 YEARS S/O.IBRAHIM, KARUKAVELIYIL HOUSE,
VADUTHALA JETTY, ARUKKUTTI, ALAPPUZHA.
2. SAYID MUHAMMED, AGED 33 YEARS S/O.SUKNA MUBARAK, H.NO.58/8614,
CONVENT ROAD, ERNAKULAM.
3. K.C.NIYAS, AGED 42 YEARS S/O.K.V.IBRAHIM, KOOTHUPARAMBU,
THOTTILANGADI, KANNUR.
4. SHAMEER, AGED 36 YEARS S/O.MOOSAKUTTI, AL-IHLAS HOUSE, DESABHMANI
ROAD, ERNAKULAM.
RESPONDENTS/ COMPLAINANTS:
1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM, KOCHI - 682 031.
2. R.STEPHAN RAJ S/O. RAJENDRAN, INVESTIGATING OFFICER, EIPR INDIA
PVT.LTD, CHENNAI-6000083, GREATER CHENNAI, TAMIL NADU IS IMPLEADED
AS ADDL.R2 AS PER ORDER DATED 26/11/2021 IN CRL.M.A. 1/2021 IN
CRL.R.P. 1154/2019
Application praying that in the circumstances stated therein the
High Court be pleased to stay the proceedings in CC No.1198/2017 on the
file of the Judicial First Class Magistrate Court-1, Kochi pending
disposal of the above case.
This Application again coming on for orders upon perusing the
application and this court's order dated 26.11.2021 therein, and upon
hearing the arguments of K.J.JOSEPH (ERNAKULAM), V.A.NAVAS, V.T.LIZY, MANU
THOMAS, Advocates for the petitioners, and of public prosecutor for the
first respondent the court passed the following:
ORDER
Interim order shall stand extended by two months.
Sd/- K.HARIPAL JUDGE 04-04-2022 /True Copy/ Assistant Registrar