Kerala High Court
Moosa Pattupara vs State Of Kerala on 11 January, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
Crl.MC No.6140/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
CRL.M.APPL.NO.1/2021 IN CRL.MC NO. 6140 OF 2021
SC 826/2017 OF FAST TRACK SPECIAL COURT,MANJERI, MALAPPURAM
PETITIONER/PETITIONER:
1. MOOSA PATTUPARA S/O. POKKER, PATTUPARA HOUSE,
OTTATHARA, KODOOR P.O,
MALAPPURAM DISTRICT, PIN - 676504.
RESPONDENT/RESPONDENT:
1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031.
Application praying that in the circumstances stated
therein the High Court be pleased that the personal attendance of
the petitioner may be dispensed with and the trial of SC
No.826/2017 on the files of the Fast Track Special Court, Manjeri
be proceeded with pending disposal of the above Crl.Mc
This Application again coming on for orders upon perusing
the application and this court's order dated 10/12/2021 in
Crl.MA.1/2021 and upon hearing the arguments of M/S.K.SALMA
JENNATH, THAREEQ ANVER K., ARUN CHAND, M.DEVESH, ANISH ANTONY
ANATHAZHATH, RASSAL JANARDHANAN A., Advocates for the
petitioner,and of PUBLIC PROSECUTOR for the respondent, the court
passed the following:
ORDER
Interim order is extended till the disposal of Crl.M.C Sd/- DR. KAUSER EDAPPAGATH JUDGE 11-01-2022 /True Copy/ Assistant Registrar