Kerala High Court
Adarsh Thinkal T.S vs State Of Kerala on 6 June, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
Crl.MC No.1969/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Monday, the 6th day of June 2022 / 16th Jyaishta, 1944
CRL.M.APPL.NO.1/2022 IN CRL.MC NO. 1969 OF 2022
CRIME NO.0264/2022 OF Nadakkavu Police Station, Kozhikode
PETITIONER/PETITIONER
ADARSH THINKAL T.S., AGED 27 YEARS, S/O GOPAKUMAR, 'SREEKUMARA
BHAVANAM HOUSE' NETTATHANI,MULLOOR,VIZHINJAM P.O THIRUVANTHAPURAM
DISTRICT-695042, PIN - 695042
RESPONDENTS/RESPONDENTS
STATE OF KERALA, REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
REPRESENTING STATION HOUSE OFFICER, NADAKKAVU POLICE STATION,
KOZHIKODE DISTRICT-673006.
AND ANOTHER
Application praying that in the circumstances stated therein
the High Court be pleased to stay all further proceedings in pursuant to
Annexure 1 F.I.R. in Crime No.0264/2022 of Nadakkavu Police Station and
all further proceedings thereto.
This Application coming on for orders upon perusing the application
and this court's order dated 19/4/2022 in Crl.MA No.1/2022 and upon
hearing the arguments of SRI.S.NIKHIL SANKAR, Advocates for the petitioner
and of PUBLIC PROSECUTOR for the respondent, the court passed the
following:
ORDER
Post after two months. Interim order is extended till then.
Sd/- DR.KAUSER EDAPPAGATH JUDGE 06-06-2022 /True Copy/ Assistant Registrar