Kerala High Court
Ramla Kabeer vs The State Of Kerala on 16 March, 2021
Author: V.G.Arun
Bench: V.G.Arun
Crl.M.Appl/1/2021 IN Crl.MC 1196/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE V.G.ARUN
Tuesday,the 16th day of March 2021/25th Phalguna, 1942
Crl.M.Appl/1/2021 IN Crl.MC/1196/2021
For information purpose only
CC No.1717/2020 of the JUDICIAL MAGISTRATE OF FIRST CLASS -I, ALAPPUZHA
CRIME NO.545/2019 OF ALAPPUZHA NORTH POLICE STATION , Alappuzha
PETITIONER/PETITIONER:
RAMLA KABEER,AGED 51 YEARS
W/O KABEER, CHAITHRAM HOUSE, SEA VIEW WARD,
ALAPPUZHA WEST VILLAGE, ALAPPUZHA
RESPONDENT/RESPONDENT:
THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
Petition praying that in the circumstances stated therein the High Court be pleased to stay all
further proceedings in CC.No.1717/2020 on the file of Judicial First Class Magistrate Court-I,
Alappuzha, pending disposal of this memorandum of Criminal Miscellaneous Case.
This petition again coming on for orders upon perusing the petition and this court's order dated
26/02/2021 in Crl.MA.1/2021 and upon hearing the arguments of S.SHANAVAS KHAN & S.
INDU, Advocates for the petitioners, and the PUBLIC PROSECUTOR for the respondent, the court
passed the following:
ORDER
Post on 31/03/2021. Interim order is extended till then. The learned Public Prosecutor is directed to get instructions till then.
16-03-2021 Sd/-
V.G.ARUN,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR Crl.M.Appl/1/2021 IN Crl.MC 1196/2021 2/2 agk For information purpose only