Nazeema Beevi vs State Of Kerala
2021 Latest Caselaw 13307 Ker

OP(Crl.) No.231/2020                            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. 231 OF 2020

       CC.NO.3403/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KOLLAM


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


PETITIONER :

           NAZEEMA BEEVI
           W/O.MUHAMMAD BASHEER, AMINA MANZIL,
           AYATHIL CHERI, VADAKKEVILA, SHANTHI NAGAR-5,
           ERAVIPURAM, KOLLAM- 691 011.


            BY M/S.T.RESHMA and BIJITH S.KHAN Advocates for the petitioner


RESPONDENT :

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


           AND OTHERS.


           BY THE PUBLIC PROSECUTOR for the 1st respondent.



                       OP(Criminal) having come up for orders on 24/06/2021, upon
          persuing the letter dated 15/04/2021 from Judicial First Class
          Magistrate II, Kollam and this Court's judgment dated 30/07/2020,
          the court on the same day passed the following.
 OP(Crl.) No.231/2020                              2/2




                                   V.G.ARUN, J.
                             ===================
                              O.P.(CRL).No.231 OF 2020
                            ====================
                         Dated this the 24th day of June, 2021

                                        ORDER

By judgment dated 30.07.2020 in O.P.(Crl) No.231 of

2020, the Judicial First Class Magistrate, Court-II, Kollam was

directed to take earnest efforts for disposing C.C.No.3403 of

2017, within an outer limit of eight months from the date of

receipt of a copy of the judgment. By communication dated

15.04.2021, learned Magistrate has requested for further time

and has explained the reason for not disposing the case within

the time stipulated. I am convinced with the reasons stated

in the communication and accordingly the time limit is

extended by one month from today.

Sd/-

V.G.ARUN JUDGE

NB/24.06.21

24-06-2021 /True Copy/ Assistant Registrar