Shamla Kabeer vs State Of Kerala
2021 Latest Caselaw 13260 Ker

OP(Crl.) No.296/2020                           1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                 THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                                OP(CRL.) NO. 296 OF 2020

       CC.NO.1621/2015 OF JUDICIAL FIRST CLASSS MAGISTRATE COURT-II, ALUVA


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


PETITIONER/CW2:

           SHAMLA KABEER
           AGED 51, W/O.M.S.KABEER, SHAMLA MANZIL,
           EDAPALLY POST, KOCHI- 682024.


           BY M/S.E.C.AHAMED FAZIL and SRI.M.H.SALIM, Advocates for the
           petitioner.




RESPONDENTS/STATE, ACCUSED AND WITNESS NOS.22, 28 AND 29 :

           STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM - 682031.


           AND OTHERS.


           AND THE PUBLIC PROSECUTOR for the respondents 1 & 2


                       OP(Criminal) having come up for orders on 24/06/2021, upon
           perusing the letter dated 07/04/2021 from Judicial First Class
           Magistrate-II, Aluva and this Court's Judgment dated 08/02/2021,
           the court on the same day passed the following.
 OP(Crl.) No.296/2020                                           2/2




                                                     V.G.ARUN, J.
                             ...................................................................
                                          O.P (Crl) No. 296 of 2020
                            .....................................................................
                                Dated this the 24th day of June, 2021

                                                      ORDER

This is a request received from the Judicial First Class

Magistrate Court-II, Aluva seeking extension of time fixed for

disposing CC.No. 1621 of 2015 of that Court. By order dated

8.02.2021 in O.P Crl. No.296 of 2021, the Learned Magistrate

was directed to take earnest efforts to dispose C.C No. 1621 of

2015, within two months from the date of receipt of a copy of

the judgment.

I am convinced with the reason stated by the learned

Magistrate. Accordingly, the time stipulated in the order is

extended by a further period of four months.

Sd/-

V.G.ARUN JUDGE

SJ

24-06-2021 /True Copy/ Assistant Registrar