Kerala High Court
Krishnan Kartha vs K. Dinakaran on 16 January, 2025
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
Thursday, the 16th day of January 2025 / 26th pousha, 1946
OP(CRL.) NO. 896 OF 2024
ORDER DATED 01/11/2024 IN CMP.NO.5378/2024 IN CC.NO.1332/2019 OF JUDICIAL FIRST
CLASS MAGISTRATE COURT, KATTAKADA, THIRUVANANTHAPURAM
PETITIONER/PETITIONER IN CMP.NO.5378/2024/COMPLAINANT IN CC.NO.1332/2019:
KRISHNAN KARTHA
AGED 56 YEARS, S/O.LATE SRIKANDAN KARTHA,
RESIDING AT "DAKSHINIYAM", NEAR POLICE COLONY, PULIYARAKONAM,
THIRUVANANTHAPURAM, PIN - 695573
RESPONDENTS/COUNTER PETITIONER IN CMP.NO.5378/2024/ACCUSED IN CC.NO.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 OP(Criminal) again coming on for orders upon perusing the
petition and the affidavit filed in support thereof, and this Court's
order dated 13/12/2024 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
Post on 07/02/2025.
Interim order is extended till then.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE 16-01-2025 /True Copy/ Assistant Registrar