Jacob @ Saji vs The Director General Of Police
2021 Latest Caselaw 17263 Ker

WP(C) No.35029/2018                        1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE ASHOK MENON
                 Friday, the 13th day of August 2021 / 22nd Sravana, 1943

                       IA.NO.2/2021 IN WP(C) NO. 35029 OF 2018(C)




   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C)

      1. THE DIRECTOR GENERAL OF POLICE, POLICE HEAD QUARTERS,
         VAZHUTHACAUD,THIRUVANANTHAPURAM.
      2. THE DETECTIVE INSPECTOR CRIME BRANCH,PATHANAMTHITTA .
      3. THE DISTRICT POLICE CHIEF, PATHANAMTHITTA.

   RESPONDENTS/PETITIONER & 4TH RESPONDENT IN WP(C):

      1. JACOB GEORGE @ SAJI, S/O GEORGE,MAMARAPPALLIL HOUSE,ARATTUMANNU
         PO,KARIKULAM MURI,ATHIKKAYAM VILLAGE,RANNI TALUK,PATHANAMTHITTA
         DIST.
      2. THE CENTRAL BUREAU OF INVESTIGATION (C.B.I.,) THIRUVANANTHAPURAM
         UNIT.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit fixed by this Hon'ble High Court by order dated 24-03-2021 in WP(C)
   No.35029/2018 for a further period of six months to complete the
   investigation and to file the final report in the interest of justice.




        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 02-03-2020 and order dated 30-07-2021 in IA 2/2021 and upon hearing
   the arguments of GOVERNMENT PLEADER for Petitioner in IA/R1 to R3 in
   WP(C), M/S.V.SETHUNATH & V.R.MANORANJAN, Advocates for R1 in IA/Petioner
   in WP(C) and of SRI.SASTHAMANGALAM S. AJITHKUMAR, SPL.P.P. for R2 in
   IA/R4 in WP(C), the court passed the following:
 WP(C) No.35029/2018                             2/2




                                            ORDER

The delay in seeking extension of the time by the investigating officer is condoned and in view

of the report submitted by the learned Government Pleader, further action against the erring

officer shall be dropped and the investigation shall be completed at any rate within a period of

two months from today.

Sd/-

ASHOK MENON,

JUDGE

13-08-2021 /True Copy/ Assistant Registrar