Vishnu S vs State Of Kerala
2022 Latest Caselaw 12273 Ker

OP(Crl.) No.279/2022                          1/2




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                 Thursday, the 22nd day of December 2022 / 1st Pousha, 1944

                                 OP(CRL.) NO. 279 OF 2022


              ST.NO.74/2020 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, ADOOR


   PETITIONER:


             VISHNU S.,

             AGED 27 YEARS, S/O.GOPALAKRISHNAN S.,

             THUNDIL VADAKKETHIL, KADAKKAD NORTH, PANDALAM P.O.,

             PATHANAMTHITTA DISTRICT, PIN - 689501



             BY SRI.N.ABHILASH, Advocate for the petitioner


   RESPONDENT:


             STATE OF KERALA

             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA

             THROUGH REPRESENTED BY STATION HOUSE OFFICER,

             PANDALAM POLICE STATION, PANDALAM, PIN - 682031



             BY PUBLIC PROSECUTOR FOR THE RESPONDENT


          OP(Criminal) having come up for orders on 22/12/2022, upon perusing

    the letter dated 11/11/2022 from Judicial First Class Magistrate, Adoor

    and this Court's judgment dated 11/07/2022, the court on the same day

    passed the following.
 OP(Crl.) No.279/2022                         2/2




                                        ORDER

The period stipulated for completing the trial of ST.No.74/2020

shall stand extended for a further period of two months from today.

Sd/- ZIYAD RAHMAN A.A., JUDGE

22-12-2022 /True Copy/ Assistant Registrar