Kerala High Court
Silvester @ Silver vs State Of Kerala on 12 May, 2023
Crl.MC No.3606/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Friday, the 12th day of May 2023 / 22nd Vaisakha, 1945
CRL.M.APPL.NO.1/2023 IN CRL.MC NO. 3606 OF 2023
CRIME NO.588/2009 OF Vadakkekara Police Station, Ernakulam
S.C. No.492/2017 of Sub Court, North Paravur
CRMP 674/2022 OF PRINCIPAL SUB COURT,NORTH PARAVUR, ERNAKULAM
PETITIONERS/PETITIONERS/ACCUSED NOS. 1 & 2 :
1. SILVESTER @ SILVER AGED 43 YEARS S/O. XAVIOUR, KAIMATHURUTHIL
HOUSE, KURUMBATHURUTH KARA, CHENDAMANGALAM VILLAGE., PIN - 683594
2. MANIKANDAN AGED 36 YEARS S/O. HARIHARAN KAPPITHANPARAMBIL HOUSE
KURUMBATHURUTH KARA, CHENDAMANGALAM VILLAGE., PIN - 683594
RESPONDENT/RESPONDENT/COMPLAINANT :
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 to stay all further proceedings in connecton with
S.C. No.492/2017 pending on the file of Hon'ble Principal Asst. Sessions
Court, North Paravur till the final disposal of the Crl. M.C.
This Application coming on for admission upon perusing the
application and upon hearing the arguments of M/s. C.P.UDAYABHANU,
NAVANEETH.N.NATH and C.P.UDAYABHANU, Advocates for petitioners and of
PUBLIC PROSECUTOR for the respondent, the court passed the following:
ORDER
The learned Public prosecutor seeks time to get instructions. Post on 31/05/2023.
Till then the pronouncement of judgment in S.C.No.492/2017 stands deferred. It is specifically ordered that if the stay is not extended by a speaking order on 31/05/2023, there shall be no stay in operation.
Sd/- A. BADHARUDEEN JUDGE 12-05-2023 /True Copy/ Assistant Registrar