Kerala High Court
V.K. Abdul Rahim, S/O. Kochu Mohammed vs State Of Kerala on 30 August, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
Crl.MC No.7154/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Friday, the 30th day of August 2024 / 8th Bhadra, 1946
CRL.M.APPL.NO.1/2022 IN CRL.MC NO. 7154 OF 2022
CC 264/2022 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, ERATTUPETTA
PETITIONERS/PETITIONERS
1. V.K. ABDUL RAHIM, S/O. KOCHU MOHAMMED VALIYAVEETTIL HOUSE, NADACKAL
P.O, ERATTUPETTA, KOTTAYAM DISTRICT - 686 121.
AND ANOTHER
RESPONDENTS/RESPONDENTS
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031.
AND ANOTHER
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings in C.C.No.264/2022
before Judicial First Class Magistrate Court, Erattupetta pending final
disposal of the above Crl.M.C, in the interest of justice.
This application again coming on for orders upon perusing the
application and upon hearing the arguments of M/S.SHAJI THOMAS, JEN
JAISON, MOHAN PULIKKAL, Advocates for the petitioners and of PUBLIC
PROSECUTOR for the first respondent and of Sri.THOMSTINE K. AUGUSTINE
K.A., Advocate for the second respondent, the Court passed the following:
ORDER
Post on 01/10/2024.
Interim order is extended till then.
Sd/-
BECHU KURIAN THOMAS, JUDGE 30-08-2024 /True Copy/ Assistant Registrar