Kerala High Court
Malayala Manorama Co. Ltd vs State Of Kerala on 20 June, 2024
Crl.MC No.11320/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.BADHARUDEEN
Thursday, the 20th day of June 2024 / 30th Jyaishta, 1946
CRL.M.APPL.NO.1/2023 IN CRL.MC NO. 11320 OF 2023
CC 270/2022 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I, ALUVA
PETITIONERS/ACCUSED NO.1,2 AND 3:
1. MALAYALA MANORAMA CO. LTD REPRESENTED BY ITS MANAGING EDITOR,
SRI.JACOB MATHEW, PB NO.427, PANAMPILLY NAGAR, KOCHI - 682036.
2. SRI. PHILIP MATHEW AGED 53 YEARS EDITOR, MALAYALA MANORAMA, CO. LTD,
PB NO.427, PANAMPILLY NAGAR, KOCHI-682 036
3. SRI.M.B.JOSEPH, REPORTER, AGED 40 YEARS, MALAYALA MANORAMA ALUVA
BUREAU, 1ST FLOOR ROYAL PLAZA, BRIDGE ROAD ALUVA, KOCHI - 683103.
RESPONDENTS/DEFACTO COMPLAINANT:
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA - 682031.
2. SMT. K.V SARALA, D/O. VISWAMBARAN NAIR, AGED 64 YEARS, MUNICIPAL
COUNCILLOR, WARD NO.9 RESIDING AT KUNDALA HOUSE, THOTTAKKATTUKARA
P.O, ALUVA - 683108.
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings Annexure A1
Complaint and all further proceedings in C.C.No.270/2022 on the file of
the Hon'ble Judicial First Class Magistrate Court - 1, Aluva as against
the petitioners for the ends of justice pending disposal of the above
Crl.M.C.
This application coming on for orders upon perusing the application
and this Court's order 20/2/24 in Crl.M.A 1 of 2023 and upon hearing the
arguments of Sri.MILLU DANDAPANI, Advocate for the petitioners and of
PUBLIC PROSECUTOR for the first respondent and of M/S.MANOJ RAMASWAMY,
JOLIMA GEORGE, APARNA G. & C.B.SABEELA, Advocates for the second
respondent, the Court passed the following:
ORDER
Post on 31/7/2024 as item no.101.
Interim order is extended till then.
Sd/-
A.BADHARUDEEN, JUDGE 20-06-2024 /True Copy/ Assistant Registrar