ALPHONSA V L Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this petition under Section 482 of the Code of Criminal Procedure, the petitioner seeks to have the order dated 30.10.2010 in MC No.12/08 before the Judicial First Class Magistrate Court-I, Thrissur, stayed till the disposal of the appeal pending before the Sessions Court, Thrissur.

(2.) PROCEEDINGS were initiated by the petitioner under the D.V.Act and the trial court, after an elaborate consideration of the materials before it, passed the following order :