Kerala High Court
Nagappa Bujari vs Sub Inspector Of Police on 3 November, 2021
Author: K.Haripal
Bench: K.Haripal
Crl.Rev.Pet No.620/2016 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
CRL.M.APPL.NO.2739/2016 IN CRL.REV.PET NO. 620 OF 2016
CRLMP 2297/2014 IN SC 178/2014 OF ADDITIONAL SESSIONS COURT - I, KALPETTA,
WAYANAD
PETITIONERS/REVISION PETITIONERS/ACCUSED:
1. NAGAPPA BUJARI AGED 45 YEARS,S/O DHARMANNA, AGED 45 YEARS, ALLAGI
P.O., AFZALPUR TALUK, GULBARGA DISTRICT, KARNATAKA.
2. KIRANKUMAR,S/O RAVAN SIDHAPPAMANNUR, AGED 33 YEARS, AFZALPUR,
BJUARIPPA, BEERADHAR, KARNATAKA.
RESPONDENTS/COMPLAINANT:
1. SUB INSPECTOR OF POLICE,SULTHANBATHERY POLICE STATION, WAYANAD
DISTRICT
2. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM.
3. VINOD.P.S,S/O SUKUMARAN,AGED
44,CHETTAPALAM,KAPPISET,PADICHIRAAMSAM,VYANAD IS IMPLEADED AS ADDL
R3 VIDE ORDER DTD 21/11/19
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings against the
petitioners in SC 178/2014 on the file of the Court of the 1st Additional
Session,Kalpetta,pending disposal of the above Criminal Revision Petition.
This Application again coming on for orders upon perusing the
application and this Court's order dated 25/03/2021, and upon hearing the
arguments of SRI.SUNNY MATHEW, Advocate for the petitioners,PUBLIC
PROSECUTOR for 1st and 2nd respondents and Advocate K.J.Gisha for 3rd
respondent,the court passed the following:
ORDER
The learned counsel for the petitioners seeks time for final hearing.
Post on 17/11/2021 for final hearing.
Interim order shall stand extended till 17/11/2021.
Sd/- K.HARIPAL JUDGE 03-11-2021 /True Copy/ Assistant Registrar