Kerala High Court
Krishnan Kartha vs K. Dinakaran on 13 December, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
OP(Crl.) No.896/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday, the 13th day of December 2024 / 22nd Agrahayana, 1946
OP(CRL.) NO. 896 OF 2024
ORDER DATED 01/11/2024 CMP 5378/2024 IN CC 1332/2019 OF JUDICIAL MAGISTRATE OF
FIRST CLASS ,KATTAKADA
PETITIONER/PETITIONER IN CMP 5378/2024/COMPLAINANT IN CC 1332/2019:
KRISHNAN KARTHA,
AGED 56 YEARS, S/O. LATE SRIKANDAN KARTHA, RESIDING AT
"DAKSHINIYAM", NEAR POLICE COLONY PULIYARAKONAM, THIRUVANANTHAPURAM.
PIN - 695573
RESPONDENT/COUNTER PETITIONER IN CMP 5378/2024/ACCUSED IN CC 1332/2019
K. DINAKARAN,
S/O JANARDHANAN,
SECRETARY, KERALA THEOSOPHICAL FEDERATION,
RESIDING AT 'SAROJA', TRIKKUR, THRISSUR DISTRICT.PIN - 680306
Petition praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay further proceedings in
CC No.1332 of 2019, until the disposal of the Original Petition.
This Original Petition (Criminal) coming on for admission upon
perusing the petition and the affidavit filed in support thereof, and upon
hearing the arguments of M/S. ARUN KUMAR.P, THIYYANNOOR RAMAKRISHNAN,
AMBIKA RADHAKRISHNAN and KAVYA SURESH Advocates for the petitioner, the
Court passed the following:
ORDER
Admit.
Issue notice to the respondent by speed post.
Post on 16/01/2025.
Till then, further proceedings in C.C.No.1332/2019 on the files of Judicial First Class Magistrate Court, Kattakada shall stand stayed.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE 13-12-2024 /True Copy/ Assistant Registrar