Kerala High Court
For Information Purpose Only vs Nagappa Bujari on 4 March, 2021
Author: P.Somarajan
Bench: P.Somarajan
Crl.M.Appl/1/2016 IN Crl.Rev.Pet 620/2016 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
Thursday,the 4th day of March 2021/13th Phalguna, 1942
Crl.M.Appl/1/2016 IN Crl.Rev.Pet/620/2016
SC No.178/2014 of the ADDITIONAL DISTRICT COURT & SESSIONS COURT - I, KALPETTA
For information purpose only
REVISION PETITIONERS/ACCUSED
1.NAGAPPA BUJARI,AGED 45 YEARS,S/O DHARMANNA, AGED 45 YEARS, ALLAGI P.O.,
AFZALPUR TALUK, GULBARGA DISTRICT, KARNATAKA.
2.KIRANKUMAR,S/O RAVAN SIDHAPPAMANNUR, AGED 33 YEARS, AFZALPUR, BJUARIPPA,
BEERADHAR, KARNATAKA.
RESPONDENTS/COMPLAINANT
1. SUB INSPECTOR OF POLICE,SULTHANBATHERY POLICE STATION, WAYANAD
DISTRICT-673592.
2. STATE OF KERALA,REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM.
3.VINOD.P.S,S/O SUKUMARAN,AGED 44,CHETTAPALAM,KAPPISET,PADICHIRAAMSAM,
VYANAD IS IMPLEADED AS ADDL R3 VIDE ORDER DTD 21/11/19
Application praying that in the circumstances stated therein the High Court
be pleased to stay all further proceedings against the petitioners in S.C.178/2014
on the file of the Court of the 1st Additional Sessions Court,Kalpetta ,pending
disposal of the above Criminal Revision Petition.
This application again coming on for orders upon perusing the application
and this Courts order dated 16-02-2021 in Crl.M.A 1/16 and upon hearing the
arguments of M/S SUNNY MATHEW, Advocate for the petitioner and the PUBLIC
PROSECUTOR for the 1st and 2nd respondent,and of M/S K.J.GISHA,Advocate for
the 3rd respondent,the court passed the following:
ORDER
Call for the entire records pertaining to the case.Post on 25/03/2021 for hearing.Interim order is extended till then.
04-03-2021 Sd/-
P.SOMARAJAN,JUDGE /true copy/ Crl.M.Appl/1/2016 IN Crl.Rev.Pet 620/2016 2/2 Sd/-
ASSISTANT REGISTRAR For information purpose only