Supreme Court - Daily Orders
Mohammed Shaji vs The State Of Kerala on 17 December, 2021
Bench: Indira Banerjee, J.K. Maheshwari
1
ITEM NO.12 Court 8 (Video Conferencing) SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2028/2020
(Arising out of impugned final judgment and order dated 19-02-2019
in CRLMC No. 7784/2018 passed by the High Court of Kerala at
Ernakulam)
MOHAMMED SHAJI Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.35352/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.35351/2020-EXEMPTION FROM
FILING O.T. )
Date : 17-12-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Ranjeet Kumar, Adv.
Mrs. B. Sunita Rao, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This special leave petition is against an order of the High Court dismissing a Criminal Revisional Application filed by the petitioner challenging an order of maintenance under the Muslim Women (Protection of Rights on Divorce) Act, 1986 and the respondent-wife has remarried.
Issue notice returnable on 17.01.2022. Dasti service, in addition, is permitted. Signature Not Verified Service on the State be effected through the learned standing Digitally signed by Chetan Kumar Date: 2021.12.17 17:26:12 IST Reason: counsel.
2In the meanwhile, there will be an interim order restraining the respondent-State from taking coercive steps against the petitioner to take the petitioner into custody.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)