Aneesh V Korah vs State Of Kerala
2021 Latest Caselaw 11952 Ker

Crl.M.Appl/1/2021 IN Crl.MC 5731/2020                1/1



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                         THE HONOURABLE MR. JUSTICE P.SOMARAJAN

                            Friday,the 9th day of April 2021/19th Chaithra, 1943
                            Crl.M.Appl/1/2021 IN Crl.MC/5731/2020

            For information purpose only
SC No.97/2016 of the DISTRICT COURT & SESSIONS COURT,KOTTAYAM
CP No.16/2016 of the JUDICIAL MAGISTRATE OF FIRST CLASS ,CHANGANACHERRY,
CRIME NO.1843/2015 OF Karukachal Police Station , Kottayam
PETITIONER/PETITIONER:
        ANEESH V KORAH,AGED 45 YEARS
        S/O.V.C.KORAH, VALIYAPARAMBIL, PANACHIKKADU VILLAGE,
        POOVAMTHURUTHU P.O., KOTTAYAM, PIN-686 012.

RESPONDENT/RESPONDENT:
        STATE OF KERALA
        REPRESENTED BY THE PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA, PIN-682 031.

    Petition praying that in the circumstances stated therein the High Court be pleased to stay
operation of disparaging, adverse remarks mentioned in Annexure A1 Judgment, pending
disposal of the Crl.M.C.

    This petition again coming on for orders upon perusing the petition and this court's order
dated 10/02/2021 in Crl.MA.1/2021 and upon hearing the arguments of M/S. BIJU
BALAKRISHNAN, K.J.GISHA, V.S.RAKHEE & T.S.SARATH, Advocates for the petitioner
and the PUBLIC PROSECUTOR for the respondent, the court passed the following:
                                                ORDER

Post on 14/06/2021. Interim order is extended till then.

09-04-2021 Sd/-

P.SOMARAJAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR agk