Kerala High Court
K.P. Aliyar vs State Of Kerala on 9 June, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
Crl.MC No.2585/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Thursday, the 9th day of June 2022 / 19th Jyaishta, 1944
CRL.M.APPL.NO.1/2022 IN CRL.MC NO. 2585 OF 2021
CRIME NO.256/2021 OF Perumbavoor Police Station, Ernakulam
CC 127/2021 OF JUDICIAL MAGISTRATE OF FIRST CLASS ,PERUMBAVOOR, ERNAKULAM
APPLICANT/PETITIONER:
1. K.P. ALIYAR, AGED 52 YEARS S/O. K.A.PAREED , KAROTHUKUDY
HOUSE, PARAPPURAM BHAGOM, PERUMBAVOOR KARA, PERUMBAVOOR
VILLAGE, ERNAKULAM DISTRICT
RESPONDENT/RESPONDENTS
1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
COURT OF KERALA, ERNAKULAM,OCHIN-682 031
2. SANUMOL, AGED 27YEARS, D/O DEVASSYKUTTY, PALLASSERY HOUSE,
POTHIYEKKARA, PALTHARA, MATTOOR, PERUMBAVOOR, ERNAKULAM RURAL
683546
Application praying that in the circumstances stated therein the
High Court be pleased to revive and extend the interim stay granted in
Crl.M.C. 2585 of 2021 dated 07/05/2021, till the disposal of the
above Criminal Miscellaneous Case.
This Application coming on for orders upon perusing the application and
this court's order dated 15/11/2021 in Crl.M.A.1/2021 and upon hearing
the arguments of Mr. THOMAS J.ANAKKALLUNKAL and SMT.MARIA PAUL,
Advocates for the petitioner and of M/s. ANOOP.V.NAIR and DEVI P.,
Advocates for the 2nd respondent and the Public Prosecutor for R1, the
court passed the following:
ORDER
Heard. Interim order is revived and extended till next posting date.
Post after two weeks.
Sd/- DR. KAUSER EDAPPAGATH JUDGE 09-06-2022 /True Copy/ Assistant Registrar