Dr.Kiren T vs State Of Kerala
2021 Latest Caselaw 15987 Ker

OP(Crl.) No.311/2020                          1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                   Monday, the 2nd day of August 2021 / 11th Sravana, 1943
                                   OP(CRL.) NO. 311 OF 2020

         CC.NO.339/2019 OF CHIEF JUDICIAL MAGISTRATE COURT, THIRUVANANTHAPURAM

                                       ---------------


   PETITIONER/ACCUSED:


             DR.KIREN T.,

             AGED 36 YEARS, S/O. DR. K.R.THANKAPPAN,

             RESIDING AT NEW RAYS, E-34, ARCHANA NAGAR, PONGUMMOODU,

             MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM-695011.

             BY SMT. MAJIDA S., Advocate for the petitioner


   RESPONDENTS/STATE, INVESTIGATING OFFICER & COMPLAINANT :


    1.       STATE OF KERALA

             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

             ERNAKULAM-682031.

    2.       CIRCLE INSPECTOR OF POLICE,

             MUSEUM POLICE STATION, MUSEUM P.O., THIRUVANANTHAPURAM-695033.

    3.       DR. DRISYA D.T.,

             AGED 33 YEARS     D/O. DR. V.DIVAKARAN,

             RESIDING AT A4, DEEPTHAM, PANDITS COLONY, KOWDIAR P.O.,

             THIRUVANANTHAPURAM-695003.

             BY THE PUBLIC PROSECUTOR for the respondents 1 and 2



           OP(Criminal) having come up for order on 02/08/2021, upon persuing

    the     letter     dated   23/07/2021    from   Chief   Judicial   Magistrate,

    Thiruvananthapuram and this Court's judgment dated 18/11/2020, the court

    on the same day passed the following.
 OP(Crl.) No.311/2020                                     2/2




                                                 V.G.ARUN, J.
                         ...................................................................
                                       O.P (Crl) No.311 of 2020
                        .....................................................................
                           Dated this the 2nd day of August, 2021

                                                  ORDER

This is a letter from the Chief Judicial Magistrate,

Thiruvananthapuram, seeking extension of time fixed by this

Court for disposing C.C No. 339 of 2019. By judgment dated

18.11.2020 in OP(Crl) No.311 of 2020, this Court has directed

to dispose the C.C within a period of eight months. The learned

Magistrate has requested to extend the time limit by a further

period of one month.

A reading of the letter shows that sincere efforts were

taken to dispose the matter within the time stipulated and that

the delay is for reasons beyond the control of the learned Chief

Judicial Magistrate. Being convinced of the reasons stated in the

letter, the time limit fixed by judgment dated 18.11.2020 in

OP(Crl) No. 311 of 2020 is extended up to 31.08.2021

Sd/-

V.G.ARUN JUDGE

SJ

02-08-2021 /True Copy/ Assistant Registrar