Kerala High Court
Present vs Smrithy George on 17 March, 2021
Author: V.G.Arun
Bench: V.G.Arun
Crl.M.Appl/1/2021 IN Crl.MC 1611/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE V.G.ARUN
Wednesday,the 17th day of March 2021/26th Phalguna, 1942
Crl.M.Appl/1/2021 IN Crl.MC/1611/2021
CC No.1806/2015 of the JUDICIAL FIRST CLASS MAGISTRATE COURT, KALAMASSERY
CRIME NO.132/2015 OF Kalamassery Police Station , Ernakulam
PETITIONER/ACCUSED NO.1/PETITIONER
SMRITHY GEORGE,AGED 39 YEARS
For information purpose only
D/O. K.O. GEORGE, KATTUPURATH HOUSE, VYTILLA P.O., KOCHI, ERNAKULAM,
KERALA, INDIA-682019.
RESPONDENTS/COMPLAINANT/ ACCUSED/ RESPONDENTS
1. STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
KOCHI-682031.
2. M/S. SAI SERVICE PVT. LTD.,
MARUTI TRUE VALUE, REPRESENTED BY ITS POWER OF ATTORNEY HOLDER AND
GENERAL MANAGER SUNIL (AGE AND FATHER'S NAME OF THE 2ND RESPONDENT IS
NOT KNOWN TO THIS PETITIONER) NH-47, PATHADIPALAM, EDAPPALLY,
KOCHI-682024.
3. SHIJU K.C.,,AGED 35 YEARS
S/O. K.A.CHANDRAN, KUNNUPARAMBIL HOUSE, OLINKADAVU PO, MANGALAM DAM,
PALAKKAD, KERALA-678706.
Petition praying that in the circumstances stated therein the High Court be pleased to stay all further
proceedings in CC.No.1806/2015 pending before the Judicial First-Class Magistrate Court, Kalamassery.
This petition coming on for orders upon perusing the petition and upon hearing the arguments of M/S
SHERRY J. THOMAS and JOEMON ANTONY, Advocates for the petitioner and the PUBLIC
PROSECUTOR for the 1st respondent, the court passed the following
ORDER
There shall be an interim stay of operation of Annexure A6 Order in CMP No.2372/2019 in C.C.No.1806/2015. It is made clear that this order does not interdict to the trial court from proceeding with the trial of the case.
17-03-2021 Sd/-
V.G.ARUN,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR ANNEXURE A6 - THE ORDER IN CMP NO.2372/2019 IN CC NO.1806/2015 DATED 3.9.2020.
MLG/20/3/21