Tuesday vs Rekha Gopalakrishnan
2021 Latest Caselaw 7331 Ker

Crl.M.Appl/1/2021 IN Crl.MC 4588/2015      1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
               THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                 Tuesday,the 2nd day of March 2021/11th Phalguna, 1942
                          Crl.M.Appl/1/2021 IN Crl.MC/4588/2015
CC No.1096/2014 of the JUDICIAL FIRST CLASS MAGISTRATE COURT ,

    For information purpose only
PAYYANNUR


PETITIONER/1ST RESPONDENT
1. REKHA GOPALAKRISHNAN,AGED 53 YEARS
     W/O.KENOTH GOPALAKRISHNAN ADIYODI,RESIDING AT KENOTH
     HOUSE, PILICODE,KALIKADAVU P.O., KASARAGOD DISTRICT.
     PIN - 671 353.
RESPONDENTS/PETITIONERS AND 2ND RESPONDENT
1. M.RAGHAVAN, AGED 54 YEARS, S/O. LATE KUNHAMBU NAIR,
    MANIYARA HOUSE, PERALOM AMSOM, PUTHOOR DESOM,
    P.O.ETTUKUDUKKA, KANNUR DISTRICT.
2. BINDU,AGED 47 YEARS
      W/O.M.RAGHAVAN, MANIYARA HOUSE, PERALAM AMSOM,PUTHOOR
      DESOM, P.O.ETTUKUDUKKA, KANNUR DISTRICT.
3. STATE OF KERALA
      REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
      ERNAKULAM.PIN - 682 031.

   Petition praying that in the circumstances stated therein the High Court be
pleased to extend the time granted for disposal of the discharge application by
the respondent nos. 1 and 2 before the Judicial First Class Magistrate Court,
Payyannur as ordered in the judgment in Crl.M.C. dated 14/12/2020 of this
Hon'ble court for a further period of three months.
  This petition coming on for orders upon perusing the petition and this court's
final order dated 14-12-2020 in Crl.M.C 4588/2015 and upon hearing the
arguments of M/S SASINDRAN, Advocate for the petitioner/1st respondent in
Crl.M.C and of Mr. M.V.AMARESAN, Advocate for the 1st and 2nd
respondents/petitioners in Crl.M.C, and the PUBLIC PROSECUTOR for the 3rd
respondent/2nd respondent in Crl.M.C, the court passed the following:

   (p.t.o)
 Crl.M.Appl/1/2021 IN Crl.MC 4588/2015       2/2




                               ALEXANDER THOMAS, J.
                                      --------------------
                    Crl.M.Appl 1 of 2021 IN Crl.MC No.4588 of 2015
                                      --------------------
                          Dated this the 2nd day of March 2021


    For information purpose only
                 ORDER

Heard both sides.

After hearing both sides and after going through the affidavit filed

in support of the application seeking extension of time, it is ordered

that the time limit stipulated in the final order dated 14.12.2020

rendered by this Court in Crl.M.C.No. 4588/2015 for consideration

and passing order on the discharge application, will stand extended

by a further period of one month from the date of receipt of a copy of

this order.

The Registry will forward a copy of this order to the court below

concerned for necessary information, at the cost of the petitioner.

The application stands accordingly disposed of.

sdk+                                              ALEXANDER THOMAS, JUDGE


                                        /true copy/
                                                                       Sd/-
                                                           ASSISTANT REGISTRAR