Kerala High Court
Muhammed Kunju vs State Of Kerala on 12 November, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
Crl.Rev.Pet No.1154/2019 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Tuesday, the 12th day of November 2024 / 21st Karthika, 1946
CRL.M.APPL.NO.2/2019 IN CRL.REV.PET NO. 1154 OF 2019
CMP 484/2019 IN CC 1198/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, KOCHI
PETITIONERS/ACCUSED NOS.1 TO 4
1. MUHAMMED KUNJU, AGED 71 YEARS, S/O.IBRAHIM, KARUKAVELIYIL HOUSE,
VADUTHALA JETTY, ARUKKUTTI, ALAPPUZHA.
2. SAYID MUHAMMED, AGED 33 YEARS, S/O.SUKNA MUBARAK, H.NO.58/8614,
CONVENT ROAD, ERNAKULAM.
3. K.C.NIYAS, AGED 42 YEARS, S/O.K.V.IBRAHIM, KOOTHUPARAMBU,
THOTTILANGADI, KANNUR.
4. SHAMEER, AGED 36 YEARS, S/O.MOOSAKUTTI, AL-IHLAS HOUSE, DESABHMANI
ROAD, ERNAKULAM.
RESPONDENT/COMPLAINANT:
1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM, KOCHI - 682031.
2. R.STEPHAN RAJ, S/O.RAJENDRAN, INVESTIGATING OFFICER, EIPR INDIA
PVT.LTD, CHENNAI-600083, GREATER CHENNAI, TAMIL NADU (IS IMPLEADED
AS ADDL.R2 AS PER ORDER DATED 26/11/2021 IN CRL.M.A. 1/2021 IN
CRL.R.P. 1154/2019).
Application praying that in the circumstances stated therein the
High Court be pleased to stay the proceedings in CC No.1198/2017 on the
file of the Judicial First Class Magistrate Court-1, Kochi pending
disposal of the above case.
This application again coming on for orders on 12.11.2024 upon
perusing the application and this Court's order dated 24.10.2024 therein
and upon hearing the arguments of M/S.K.J.JOSEPH (ERNAKULAM), V.A.NAVAS,
V.T.LISSY & MANU THOMAS, Advocates for the petitioner and of the PUBLIC
PROSECUTOR for the first respondent, the Court passed the following:
ORDER
Await service of notice to the 2nd respondent.
Interim order is extended by three months.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE 12-11-2024 /True Copy/ Assistant Registrar