Aneesh V Korah vs State Of Kerala
2022 Latest Caselaw 8919 Ker

Crl.MC No.5731/2020                                1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                  Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                      CRL.M.APPL.NO.1/2021 IN CRL.MC NO. 5731 OF 2020

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.


                      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 again coming on for orders upon perusing the

          application         and   this   courts        order    dated   09/06/2022       in

          CRL.M.A.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 PUBLIC PROSECUTOR for the

          respondent, the court passed the following:

                                              ORDER

Interim order shall stand extended for a period of four months.

Sd/- ZIYAD RAHMAN A.A. JUDGE

07-07-2022 /True Copy/ Assistant Registrar