Bipin Baby vs State Of Kerala
2022 Latest Caselaw 4004 Ker

OP(Crl.) No.380/2021                           1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
                  Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
                                  OP(CRL.) NO. 380 OF 2021

                 SC.NO.788/2016 OF ASSISTANT SESSIONS COURT, MUVATTUPUZHA


   PETITIONER/VICTIM:


             BIPIN BABY,

             AGED 39 YEARS, S/O.BABY, VAZHIYEDATHU HOUSE,

             KUNNACKAL, VALAKAM, MUVATTUPUZHA, ERNAKULAM.



             BY M/S.BENNY JOSEPH and M.B.SANDEEP, Advocates for the

             petitioner.


   RESPONDENTS/COMPLAINANT/ACCUSED:


    1.       STATE OF KERALA

             REP. BY SUB INSPECTOR OF POLICE,

             MUVATTUPUZHA POLICE STATION, ERNAKULAM,

             THROUGH PUBLIC PROSECUTOR, HIGH COURT OF KERALA-682 031.

    2.       DIRECTOR GENERAL OF PROSECUTION,

             DISTRICT COURT, ERNAKULAM, REP.BY PUBLIC PROSECUTOR,

             HIGH COURT OF KERALA-682 031.

    3.       JOSE KOOTTALIL

             55 YEARS, S/O.VARKEY, KOOTTALIL,

             VALAKAM, MUVATTUPUZHA, ERNAKULAM-682 316.



             BY THE PUBLIC PROSECUTOR FOR THE RESPONDENTS 1 & 2
 OP(Crl.) No.380/2021                             2/2




          OP(Criminal) having come up for orders on 05/04/2022, upon perusing

    the     letter     dated   14/03/2022       from   Assistant   Sessions      Judge,

    Muvattupuzha and this Court's judgment dated 23/11/2021, the court on the

    same day passed the following.


                                            ORDER

This OP(Crl) was disposed of by this Court by judgment dated

23/11/2021 directing the learned Assistant Sessions Judge, Muvattupuzha to

consider and dispose of SC.No.788/2016 within a period of four months from

the date of receipt of a copy of the judgment. Learned Assistant Sessions

Judge sought for two more months time to dispose of the case. Having gone

through the report, I think, such a request can be allowed and therefore,

time fixed by this Court stands extended by two months.

                                                       Sd/- K.HARIPAL, JUDGE




05-04-2022                        /True Copy/                                  Assistant Registrar