X vs State Of Kerala
2021 Latest Caselaw 16362 Ker

WP(C) No.24561/2020                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MR. JUSTICE SUNIL THOMAS
            Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
                              WP(C) NO. 24561 OF 2020
   PETITIONER:

          VICTIM
          PARTY - IN - PERSON

   RESPONDENT:

          STATE OF KERALA
          REP. BY THE SECRETARY TO HOME DEPARTMENT,
          GOVT SECRETARIAT, THIRUVANANTHAPURAM

          R1 BY SRI.SUMAN CHAKRAVARTHY, SENIOR GOVT. PLEADER


        This Writ Petition(Civil) having come up for orders on 04.8.2021,
   upon perusing this court's judgment dated 14.12.2020 and letter dated
   10.6.2021 from the I Additional District & Sessions Judge, Ernakulam, the
   court on the same day passed the following:

                                         ORDER

Communication of the learned Additional District Judge dated 10.06.2021 perused. I am satisfied that the direction of this Court dated 14/12/2020 could not be complied with.

Accordingly, time for disposal is extended by four months from 10/6/2021.

04.08.2021

Sd/-

SUNIL THOMAS

JUDGE

04-08-2021 /True Copy/ Assistant Registrar