Kerala High Court
Krishnan Kartha vs K. Dinakaran on 7 February, 2025
Author: Kauser Edappagath
Bench: Kauser Edappagath
OP(Crl.) No.896/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday, the 7th day of February 2025 / 18th Magha, 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
RESPONDENT/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 Original Petition (Criminal) again coming on for orders upon
perusing the petition and the affidavit filed in support thereof, and
this Court's order dated 16/01/2025 and upon hearing the arguments of
M/S.ARUN KUMAR P., THIYYANNOOR RAMAKRISHNAN, AMBIKA RADHAKRISHNAN and
KAVYA SURESH, Advocates for the petitioner, and SRI.K.P SURESH KUMAR,
Advocate for the respondent (BY ORDER), the court passed the following:
OP(Crl.) No.896/2024 2/2
ORDER
Adv. K.P.Suresh Kumar appears for the respondent.
Post on 11/02/2025.
Interim order is extended till then.
Sd/- DR. KAUSER EDAPPAGATH JUDGE 07-02-2025 /True Copy/ Assistant Registrar