Binu Joseph vs The State Of Kerala
2021 Latest Caselaw 18815 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                         THE HONOURABLE MR. JUSTICE K.HARIPAL
              Thursday, the 9th day of September 2021 / 18th Bhadra, 1943

                               OP(CRL.) NO. 190 OF 2021

      CMP.No.92/2018 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, ANGAMALY

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

PETITIONER:

      BINU JOSEPH,

      AGED 38 YEARS, S/O. JOSEPH,

      PAREKKATTIL HOUSE, KIDANGOOR DESOM, THURAVOOR VILLAGE,

      ALUVA TALUK, ERNAKULAM DISTRICT, PIN-683573



      BY SRI. T.M.SUDHEER, Advocate for the petitioner



RESPONDENTS:

      THE STATE OF KERALA

      REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA

      AT ERNAKULAM, PIN-682 031.



      AND OTHERS.



      BY THE PUBLIC PROSECUTOR for the 1st respondent




     OP(Criminal) having come up for order on 09/09/2021, upon persuing the
letter dated 01/09/2021 from Judicial First Class Magistrate, Angamaly and this
Court's judgment dated 29/07/2021, the court on the same day passed the
following.
                                        K. HARIPAL , J.
                          ---------------------------------------------
                           O.P(CRIMINAL) NO. 190 OF 2021
                          ---------------------------------------------
                         Dated this the 9th day of September, 2021.

                                          ORDER

Writ Petition was disposed of by this Court on 29.07.2021

directed to dispose of C.M.P. No. 92/2018 of Judicial First Class

Magistrate Court Angamaly within one month from the date of receipt

of copy of the order. Now the learned Magistrate has sent a

communication dated 01.09.2021 stating that the said order had

received to the Court on 04.08.2021. Thereafter the complaint was

averted and he has filed a long list of 22 witnesses to be examined for

the case. In the circumstances the learned Magistrate could not

complete the enquiries within the time stipulated and sought for three

more months time for completing the enquiries.

Having regard to the circumstances the extension of time as

sought for is granted.

Sd/-

K.HARIPAL JUDGE RMV/09/09/2021

09-09-2021 /True Copy/ Assistant Registrar