Kerala High Court
Akhil @ Srekuttan vs State Of Kerala on 15 November, 2024
Crl.MC No.4738/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Friday, the 15th day of November 2024 / 24th Karthika, 1946
CRL.M.APPL.NO.1/2024 IN CRL.MC NO. 4738 OF 2024
CRIME NO.1004/2016 OF CHAVARA SOUTH POLICE STATION, KOLLAM
SC 1210/2016 OF ASSISTANT SESSIONS COURT/SUB COURT/COMMERCIAL COURT,
KARUNAGAPPALLY, KOLLAM
APPLICANTS/PETITIONERS:
1. AKHIL @ SREKUTTAN, AGED 30 YEARS, S/O SOMAN PILLAI, KUNNATHU
PUTHANVEETTIL,ARINALLOOR P O, ARINALLOOR MURI, THEVALAKKARA
VILLAGE,KARUNAGAPPALLY TALUK, KOLLAM DISTRICT, PIN - 690538
2. VISHNU DEV @ VISHNU, AGED 26 YEARS, S/O MANIYAN PILLAI, CHEMPAKACHAM
VEEDU,ARINALLOOR P O, ARINALLOOR MURI, THEVALAKKARA
VILLAGE,KARUNAGAPPALLY TALUK, KOLLAM DISTRICT, PIN - 690538
3. JACOB, AGED 53 YEARS, S/O GRIGARI, KODANVILA CHARUVIL HOUSE,
ARINALLOOR P O, ARINALLOOR MURI, THEVALAKKARA VILLAGE,
KARUNAGAPPALLY TALUK, KOLLAM DISTRICT, PIN - 690538
4. ABIN, AGED 27 YEARS, S/O SUDESHAN, KAITHAMOOTTIL THARAYIL HOUSE,
THEVALAKKARA P O, PALACKAL MURI, THEVALAKKARA VILLAGE,
KARUNAGAPPALLY TALUK, KOLLAM DISTRICT, PIN - 690538
5.
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, PIN - 682031
2. THE STATION HOUSE OFFICER, CHAVARA THEKKUMBHAGOM POLICE STATION,
KOLLAM DISTRICT, PIN - 690524
3. AROMAL, AGED 38, S/O PRASANNAN, KAIPPUZHA THEKKATHIL, THEVALAKKARA
VILLAGE, ARINALLOOR MURI, ARINALLOOR.P.O, KARUNAGAPPALLY, PIN -
690538
4. PRASANNAN, AGED 71, S/O SANKARAN KAIPPUZHA THEKKATHIL, THEVALAKKARA
VILLAGE, ARINALLOOR MURI, ARINALLOOR.P.O, KARUNAGAPPALLY, PIN -
690538
5. ARADHANA, AGED 34, D/O SUSHEELA, KAIPPUZHA THEKKATHIL, THEVALAKKARA
VILLAGE, ARINALLOOR MURI, ARINALLOOR.P.O, KARUNAGAPPALLY, PIN -
690538
Application praying that in the circumstances stated therein the
High Court be pleased to stay the proceedings in the Annexure A1 as the
Final Report in FIR in Crime No.1004/2016 of Chavara Thekkumbhagam Police
Station, Kollam City in SC No.1210/2016 of the Assistant Sessions Court,
Karunagappally in the interest of justice.
Crl.MC No.4738/2024 2/3
This application again coming on for orders upon perusing the
application and this court's order dated 25.09.2024 in Crl.M.A.No.1/2024
and upon hearing the arguments of M/s. KRISHNADAS P. NAIR, K.L.SREEKALA,
HARIDAS P.NAIR, M.RAJESH KUMAR and M.A.VINOD, Advocates for petitioners
and of M/s.PRASOON K P, ANU PRABHAKAR(K/000190/2022), SWATHYKRISHNA
K.(K/001778/2024), ABHIRAMI P.S.(K/000969/2024) and VISHNU
PRASAD(K/000399/2022), Advocates for R3 to R5 and the Public Prosecutor
for R1 and R2, the court passed the following:
ORDER
The learned Public Prosecutor is directed to produce Case Diary and also the copy of treatment certificate issued from Government Hospital, Sasthamcotta, after admitting the patient on 05.07.2016 as per Annexure-A7 wound Certificate.
Post on 09.12.2024.
Interim order shall continue till then.
Sd/- A. BADHARUDEEN JUDGE 15-11-2024 /True Copy/ Assistant Registrar Crl.MC No.4738/2024 3/3 APPENDIX OF CRL.MC 4738/2024 Annexure A1 THE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.1004/2016 OF CHAVARA THEKKUMBHAGAM POLICE STATION, KOLLAM CITY IN S.C. NO. 1210/2016 OF THE ASSISTANT SESSIONS COURT, KARUNAGAPPALLY Annexure A7 THE WOUND CERTIFICATE OF THE DEFACTO COMPLAINANT/ 4TH RESPONDENT