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Aji vs State Of Kerala
2021 Latest Caselaw 15877 Ker

Citation : 2021 Latest Caselaw 15877 Ker
Judgement Date : 30 July, 2021

Kerala High Court
Aji vs State Of Kerala on 30 July, 2021
Crl.MC No.210/2021                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                     Friday, the 30th day of July 2021 / 8th Sravana, 1943
                                     CRL.MC NO. 210 OF 2021

CRIME NO.1449/2011 OF ERAVIPURAM POLICE STATION, Kollam


CC    NO.241/2012 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KOLLAM


     PETITIONER/3rd ACCUSED:


          AJI,AGED 33 YEARS, S/O. VASUDEVAN, AJI BHAVAN, VELIYAM, KOTTARAKKARA
          TALUK, KOLLAM DISTRICT, KERALA, PIN-691506


     RESPONDENT/COMPLAINANT:

          STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM-682 031


          This Crl.MC again coming on for orders upon perusing the petition
     and this court's order dated 26/03/2021 in Crl.MC.210/2021 and upon
     hearing the arguments of M/S. M.T.SURESHKUMAR,SRI.P.R.JAYASANKAR, advocates
     for the petitioner and of PUBLIC PROSECUTOR for the respondent, the
     court passed the following:
 Crl.MC No.210/2021                             2/2



                                       V.G.ARUN (J)
                                    -----------------------
                                Crl.M.C. No.210 of 2021
                            ------------------------------------
                           Dated this the 30th day of July, 2021

                                        ORDER

The Crl.M.C.was disposed of by judgment dated

26.03.2021, directing disposal of C.C.No.241 of 2012

within three months. By communication dated

26.07.2021, the Judicial Magistrate of First Class-II,

Kollam, has requested for extension of the time limit by a

further period of two months.

I am convinced with the reason stated in the

communication. Accordingly, the time stipulated in the

judgment is extended by two months from today.

Sd/-

V.G.ARUN JUDGE RK

30-07-2021 /True Copy/ Assistant Registrar

 
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