Kerala High Court
Rose Mary @ Seema vs State Of Kerala on 25 February, 2021
Author: V Shircy
Bench: V Shircy
Crl.M.Appl/1/2021 IN Crl.MC 4066/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MRS. JUSTICE SHIRCY V.
Thursday,the 25th day of February 2021/6th Phalguna, 1942
Crl.M.Appl.1/2020 IN Crl.MC.4066/2020
For information purpose only
CP No.12/2020 of the ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM
CRIME NO.913/2016 OF ERNAKULAM TOWN NORTH POLICE STATION.
PETITIONERS/PETITIONERS:
ROSE MARY @ SEEMA,AGED 41 YEARS
D/O. P.J. FRANCIS, PURAKKAMPALLY HOUSE,
NO.1/108, KOTTAVALAPPU, KOCHI-01.
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA AT ERNAKULAM.
and 2 others
Petition praying that in the circumstances stated therein the High Court be pleased to stay all further
proceedings in C.P.No.12/2020 of Additional Chief Judicial Magistrate Court, Ernakulam, till the disposal of
the above Crl.MC, otherwise the petitioner will be put to irreparable injury and hardships.
This petition again coming on for orders upon perusing the petition and this court's order dated
17/02/2021 in Crl.MA.1/2020 and upon hearing the arguments of Mr. MANU ROY, Advocate for the petitioner
and the PUBLIC PROSECUTOR for the 1st & 2nd respondents, the court passed the following:
ORDER
Interim order is extended till 24/05/2021. Post on 24/05/2021.
25-02-2021 Sd/-
SHIRCY V.,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR agk