Kerala High Court
Sribindu vs State Of Kerala on 21 November, 2023
Author: K. Babu
Bench: K. Babu
Crl.MC No.9569/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
Tuesday, the 21st day of November 2023 / 30th Karthika, 1945
CRL.M.APPL.NO.1/2022 IN CRL.MC NO.9569 OF 2022
CRIME NO.1/2022/SIU-II OF VACB, THIRUVANANTHAPURAM
PETITIONER/PETITIONER/ACCUSED:
SRIBINDU, AGED 49 YEARS,
W/O UNNIKRISHNAN, QUARTERS NO. 21, TYPE IV, CGO COLONY,
VATTIYOORKAVU, THIRUVANANTHAPURAM, PIN - 695013.
RESPONDENTS/RESPONDENTS/STATE:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM,PIN - 682031. (CRIME NO. 1/2022/SIU-II REGISTERED BY VACB
SIU-II, THIRUVANANTHAPURAM)
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings in Crime
No.1/2022/SIU-II registered by VACB SIU-II, Thiruvananthapuram, till the
disposal of the above Crl M.C.
This Application again coming on for orders upon perusing the
application and this court's order dated 13.11.2023 in Crl M.A.1/2022 and
upon hearing the arguments of M/s.S.RAJEEV, V.VINAY, SARATH K.P.,
M.S.ANEER, PRERITH PHILIP JOSEPH and ANILKUMAR C.R., Advocates for the
petitioner and of the PUBLIC PROSECUTOR for the respondent, the court
passed the following:
ORDER
Post on 27.11.2023.
Interim order will continue till then.
Sd/- K. BABU,JUDGE 21-11-2023 /True Copy/ Assistant Registrar