For Information Purpose Only vs Rajith
2021 Latest Caselaw 8138 Ker

CRL.A 1121/2008                      1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  Present:
                  THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

         Tuesday,the 9th day of March 2021/18th Phalguna, 1942
                             CRL.A No.1121/2008

  For    information purpose only
   CC No.837/1998 of the JUDL.I CLASS MAGISTRATE,
KOOTHUPARAMBU
APPELLANT
      RAJITH,S/O.BHARATHAN, AGED 25 YEARS,
      KRISHNA NIVAS, KEEZHATHUR P.O., PATHIRIYAD.
RESPONDENT
1.    V.P.ZIYAD
      S/O MAMMOOTTY HAJI,AGED 38 YEARS,'RASHEEDA', CHIRAKKARA,
      THALASSERY, WITHIN THE JURISDICTION OF THALASSERY POLICE
      STATION.
2.    STATE OF KERALA REP. BY
      PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.




     This Criminal Appeal having come up for orders on 09/03/2021
upon perusing the letter dated 21/01/2021 of the Judicial
First     Class     Magistrate,Kuthuparamba,this    Court's   judgment
dated 23/1/2020,this Court's order dated 16/7/2020 and upon hearing
the arguments of M/S C.KHALID, M.A.SULFIA, NAMITHA JYOTHISH,
N.GOPINATHA PANICKER, R.O.MUHAMED SHEMEEM, T.P.SAJID,
Advocates for the appellant,M/S A.SUDHI VASUDEVAN (SR),JOSE JONES
JOSEPH, Advocates for R1 and of PUBLIC PROSECUTOR for R2,the Court
passed the following:
                                 O R D E R

Extension of time sought by the officer is granted.

09-03-2021 Sd/-

T.V.ANILKUMAR,JUDGE CRL.A 1121/2008 2/2

/true copy/ Sd/-

ASSISTANT REGISTRAR

For information purpose only