Kerala High Court
Sobhin Sunny vs State Of Kerala on 19 October, 2023
Author: P Gopinath
Bench: P Gopinath
Crl.MC No.4830/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Thursday, the 19th day of October 2023 / 27th Aswina, 1945
CRL.M.APPL.NO.1/2022 IN CRL.MC NO. 4830 OF 2022
CMP 1769/2018 IN CRL.M.C.1805/2018 OF DISTRICT COURT & SESSIONS COURT,
THALASSERY, KANNUR
PETITIONER/PETITIONER:
SOBHIN SUNNY, AGED 38 YEARS, S/O.SUNNY, KIZHAKKOMBIL HOUSE, THIMIRI
AMSOM, VADAKUMPOYIL, THIMIRI.P.O, KANNUR DISTRICT, PIN - 670581
RESPONDENT/RESPONDENT:
STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, PIN - 682031
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the Annexure A4 order of Sessions Court Thalassery dated 04/07/2022 in
Crl.M.P. No 1769/2022 in Crl.M.C. No. 1805/2018 in Crime No.725/2018 of
Alakode Police station, during the pendency of above Crl.M.C.
This Application again coming on for orders upon perusing the
application and this court's order dated 04/10/2023 in Crl.M.A.No.1/2022
and upon hearing the arguments of V.A.SATHEESH, V.T.MADHAVANUNNI, ANAND
V.S, Advocates for the petitioner, the Public Prosecuotr for the
respondent, the court passed the following:
ORDER
Post on 01/11/2023.
Interim order is extended till then.
Sd/- GOPINATH P. JUDGE 19-10-2023 /True Copy/ Assistant Registrar