A.Krishnan Nair vs Jithin Raj V.J
2021 Latest Caselaw 13316 Ker

OP(Crl.) No.102/2020                            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. 102 OF 2020

      ST.NO.2201/2018 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II ,ATTINGAL


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


PETITIONER/COMPLAINANT :

           A.KRISHNAN NAIR
           AGED 73 YEARS, S/O. JANARDHANAN PILLAI,
           CHAITHRAM, KUDAVOOR P.O., MELTHONNAKKAL VILLAGE,
           THIRUVANANTHAPURAM - 695 313.


            BY SRI.J.JAYAKUMAR, Advocate for the petitioner


RESPONDENT/ACCUSED : A.K. RAJESH

           JITHIN RAJ V.J.,
           S/O. VISWAMBHARAN NAIR, SIVATHEJAS,
           THONNAKKAL, KUDAVOOR P.O., MELTHONAKKAL,
           THIRUVANANTHAPURAM - 695 313.


                       OP(Criminal) having come up for order on 24/06/2021, upon
          persuing the letter dated 05/04/2021 from Judicial First Class
          Magistrate         II,   Attingal   and   this   Court's   judgment   dated
          24/07/2020, the court on the same day passed the following.
 OP(Crl.) No.102/2020                              2/2




                                   V.G.ARUN, J.
                             ===================
                              O.P.(CRL).No.102 OF 2020
                            ====================
                         Dated this the 24th day of June, 2021

                                        ORDER

By judgment dated 24.07.2020 in O.P.(Crl) No.102 of

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

directed to take earnest efforts for disposing S.T.No.2201 of

2018, within an outer limit of eight months from the date of

receipt of a copy of the judgment. By communication dated

05.04.2021, 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