Kerala High Court
Fr Geevargese John @ Subin John vs The State Of Kerala on 20 October, 2021
Author: K.Haripal
Bench: K.Haripal
Crl.MC No.1242/2018 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
CRL.M.APPL.NO.1848/2018 IN CRL.MC NO. 1242 OF 2018
CRIME NO.263/2017 OF Edakkara Police Station, Malappuram
ST 677/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS ,NILAMBUR, MALAPPURAM
PETITIONER:
FR GEEVARGESE JOHN @ SUBIN JOHN MANNATHARA HOUSE, CHUNGATHATHRA,
EDAKKARA, MALAPPURAM DISTRICT.
RESPONDENTS:
THE STATE OF KERALA REPRESENTED BY THE STATION HOUSE OFFICER,
EDAKARA POLICE STATION, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
COURT OF KERALA ERNAKULAM, KOCHI - 31
Application praying that in the circumstances stated therein the
High Court be pleased to stay the proceedings of S.T.677/2017 of the
Judicial First Class Magistrate, Nilambur, till the disposal of the above
Criminal Miscellaneous Case.
This Application again coming on for orders upon perusing the
Application and this Court's order dated 11.02.2020 in Crl.MA.1848/18 and
upon hearing the arguments of M/S.ABRAHAM SAMSON and LOVELY SAMSON,
Advocates for the Petitioner and the PUBLIC PROSECUTOR for the 1 s t
Respondent, and of SRI.K.RAKESH Advocates for the 2nd respondent,the court
passed the following:
ORDER
No representation for the second respondent.
Post after one month for final hearing.
Interim order shall stand extended by one month.
Sd/- K.HARIPAL JUDGE 20-10-2021 /True Copy/ Assistant Registrar