Aneesh V Korah vs State Of Kerala
2021 Latest Caselaw 18631 Ker

Crl.MC No.5731/2020                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE K.HARIPAL
              Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
                  CRL.M.APPL.NO.1/2021 IN CRL.MC NO. 5731 OF 2020
CRIME NO.1843/2015 OF Karukachal Police Station, Kottayam

C.P. 16/2016 of Judicial First Class Magistrate Court I, Changanacherrry

S.C. No. 97/2016 of Sessions Court, Kottayam Division

   PETITIONER:

          ANEESH V KORAH, AGED 45 YEARS, S/O.V.C.KORAH, VALIYAPARAMBIL,
          PANACHIKKADU VILLAGE, POOVAMTHURUTHU P.O., KOTTAYAM, PIN-686 012.

   RESPONDENT:

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

        Application 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 CRL M.C.
        This Application coming on for orders upon perusing the application
   and this courts previous order dated 09/04/2021 in CRL.MA.NO.1/2021 and
   upon hearing the arguments of BIJU BALAKRISHNAN, SRI.T.S.SARATH,
   SMT.V.S.RAKHEE, SMT.K.J.GISHA, Advocates for the petitioner and of
   SRI.SUMAN CHAKRAVARTHY, SENIOR GOVT.PLEADER Advocates for the respondents,
   the court passed the following:
                                      ORDER

I am told that case dairy has been produced.

Put up with case dairy after two weeks.

Interim order shall stand revived and extended till then.

Sd/- K.HARIPAL, JUDGE

08-09-2021 /True Copy/ Assistant Registrar