Kerala High Court
K. Shibili Naha vs State Of Kerala on 11 March, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
OP(Crl.) No.104/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday, the 11th day of March 2022 / 20th Phalguna, 1943
OP(CRL.) NO. 104 OF 2022
MC.NO.53/2020 OF CHIEF JUDICIAL MAGISTRATE COURT, MANJERI
PETITIONER:
K.SHIBILI NAHA
AGED 47, S/O.LATE K.ABDUL AZEEZ NAHA
'NAHA MANZIL', NEAR KSEB SUB STATION, P.O.KARUVAMBRAM,
CHERANI, KARUVAMBRAM AMSOM, DESOM, MANJERI,
MALAPPURAM - 676 123, RESIDING AT 12D, TRINITY HIGH GROVE,
NEAR MODEL ENGINEERING COLLEGE, THRIKKAKARA, COCHIN-682024
RESPONDENTS:
1. STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM - 682031
2. BISNA BADERI
AGED 37, D/O.BEERAN KOYA BADERI, PATTANCHERI VEEDU,
FAROKE P.O., FAROKE AMSOM, NALLOOR DESOM, KOZHIKODE.
NOW RESIDING AT GREENS RESIDENCY, K.R.S.ROAD,
CALICUT ROAD, MANJERI, MALAPPURAM- 676123
Petition praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay all further proceedings
in MC.No.53/2020 on the files of the Chief Judicial Magistrate Court,
Manjeri, in so far as it relates to the petitioner herein, pending
disposal of this Original Petition (Crl), to meet the ends of justice.
OP(Crl.) No.104/2022 2/2
This OP(Criminal) coming on for admission upon perusing the petition
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.V.JOHN SEBASTIAN RALPH, B.DEEPAK, VISHNU CHANDRAN, RALPH RETI JOHN,
APPU BABU and SHIFNA MUHAMMED SHUKKUR, Advocates for the petitioner, and
of PUBLIC PROSECUTOR for the 1st respondent, the court passed the
following:
ORDER
Admit.
Issue notice to the 2nd respondent. Post after vacation. Till then all further proceedings as against the petitioner in MC.No.53/2020 on the file of the Chief Judicial Magistrate Court, Manjeri shall stand stayed.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE 11-03-2022 /True Copy/ Assistant Registrar