Mickey Premchand vs State Of Kerala

OP(Crl.) No.410/2021                           1/2




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                           THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                   Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                                  OP(CRL.) NO. 410 OF 2021

      SC.NO.1062/2016 OF THE 9TH ADDITIONAL DISTRICT & SESSIONS COURT (POCSO),
                                 THIRUVANANTHAPURAM


    PETITIONER/ACCUSED NO.5:


               MICKEY PREMCHAND

               S/O.PREMCHAND, AGED 38 YEARS

               FLAT NO.3C, HEERA CRESENT, YMR NANTHANCODE,

               KOWDIAR P.O., THIRUVANANTHAPURAM DISTRICT-695 003



               BY M/S.M/S.R.RAJESH (VARKALA), MANU RAMACHANDRAN, M.KIRANLAL,

               T.S.SARATH and SAMEER M.NAIR, Advocates for the petitioner


    RESPONDENTS/STATE :


      1.       STATE OF KERALA

               REPRESENTED BY PUBLIC PROSECUTOR,

               HIGH COURT OF KERALA, ERNAKULAM-682 031

      2.       THE ASSISTANT COMMISSIONER OF POLICE,

               CYBER CITY SUB DIVISION, KAZHAKOOTTAM,

               THIRUVANANTHAPURAM DISTRICT-695 582



               BY SMT.S.AMBIKA DEVI, Special Government Pleader for

               the respondents


             OP(Criminal) having come up for orders on 07/07/2022, upon perusing the

letter dated 24/05/2022 from Additional District & Sessions Judge (POCSO),

Thiruvananthapuram and this Court's judgment dated 23/11/2021, the court on the

same day passed the following.
 OP(Crl.) No.410/2021                           2/2




                                          ORDER

As per order dated 23/11/2021, this Court directed the learned Additional District and Sessions Judge, Thiruvananthapuram to dispose of SC.No.1062/2016 within a period of six months from 07/12/2021.

The learned District and Sessions Judge, as per order dated 24/05/2022, sought further time of two months for disposing the matter.

Allowed.

Time extended for disposing the matter for a period of two months.

Sd/- M.R.ANITHA, JUDGE 07-07-2022 /True Copy/ Assistant Registrar