Kerala High Court
Tino Thankachan vs State Of Kerala on 31 August, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
Crl.MC No.1819/2019 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944
CRL.M.APPL.NO.1/2019 IN CRL.MC NO. 1819 OF 2019
CRIME NO.37/2018 OF PUNALUR POLICE STATION, KOLLAM
PETITIONER:
TINO THANKACHAN, AGED 25 YEARS, S/O. THANKACHAN, CHARUVILA PUTHEN
VEEDU, ELAMPAL P.O, VILAKKUDY VILLAGE, KOLLAM - 691 322
RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERLA, ERNAKULAM 682031
2. ANITA CHAVAN, OLD BARRACK, T-50, ROOM NO.22/A, CHEMBUR
COLONY-400074, MUMBAI, DISTRICT-KURIA. (CURRENT ADDRESS: 278/A,
GUILFORD ROAD, MAYLANDS, WA-6051,AUSTRALIA.
Application praying that in the circumstances stated therewith the
High Court be pleased to stay all further proceedings in Crime No.0037 of
2018 of the Punaloor Police Station pending final disposal of the Criminal
Miscellaneous Case.
This Application again coming on for orders upon perusing the
application and this court's order dated 16/12/2019 in
Crl.M.A.No.1819/2019 and upon hearing the arguments of MR. MAHESH V
RAMAKRISHNAN, Advocate for the petitioner and the Public Prosecutor for
the R1, the court passed the following:
ORDER
Post after onam holidays.
Interim order is extended till then.
Sd/- DR. KAUSER EDAPPAGATH JUDGE 31-08-2022 /True Copy/ Assistant Registrar