Kerala High Court
Khalid.B.A vs State Of Kerala on 10 May, 2022
Author: P Gopinath
Bench: P Gopinath
Crl.MC No.1823/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Tuesday, the 10th day of May 2022 / 20th Vaisakha, 1944
CRL.M.APPL.NO.1/2022 IN CRL.MC NO. 1823 OF 2022
CRIME NO.378/2015 OF Bekal Police Station, Kasargod
CC 1228/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,HOSDRUG, KASARGOD
PETITIONERS/PETITIONERS:
1. KHALID.B.A AGED 31 YEARS SON OF ABDULLA, SHAMEER MANZIL, CHOICE
LAND, MANGAD, BARE VILLAGE, HOSDURG TALUK, KASARAGOD DISTRICT., PIN
- 671318
2. ABDUL RAHIMAN AGED 29 YEARS SON OF M.ABDULLA, MARHABHA MANZIL,
THAMARAKKUZHI, MANGAD, BARE VILLAGE, HOSDURG TALUK, KASARAGOD
DISTRICT., PIN - 671318
RESPONDENTS/STATE/DEFACTO COMPLAINANT:
1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
2. MANOJKUMAR.M.K @ MANU AGED 39 YEARS SON OF KUMARAN, R/AT PARAKKADAVU
HOUSE, AMBAPURAM, BARA, BARA VILLAGE, HOSDURG TALUK, KASARAGOD
DISTRICT., PIN - 671318
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings in C.C.No.1228 of
2015 on the files of Judicial First Class Magistrate-II, Hosdurg pending
disposal of the above Crl.MC.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of MR.A.ARUNKUMAR, Advocate for the
petitioners, and of PUBLIC PROSECUTOR for the 1st respondent, and of
MR.VIPIN T JOSE, Advocate for the 2nd respondent, the court passed the
following:
ORDER
In the light of the alleged settlement, there will be an interim order as prayed for, for a period of one month.
Sd/- GOPINATH P. JUDGE 10-05-2022 /True Copy/ Assistant Registrar