Jacob Thomas vs State Of Kerala
2022 Latest Caselaw 12566 Ker

OP(Crl.) No.489/2021                           1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                  Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
                                  OP(CRL.) NO. 489 OF 2021

    CC.NO.1504/2014 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-III, NEYYATTINKARA


    PETITIONER/ACCUSED NO.3:


              JACOB THOMAS

              AGED 61 YEARS, S/O.CHACKO, TC 7/2854

              CHENTHI CRA 89, MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM.



              BY M/S.SUMAN CHAKRAVARTHY and K.R.RIJA, Advocates for the

              petitioner


    RESPONDENTS/STATE :


     1.       STATE OF KERALA

              REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

              ERNAKULAM - 682031.

     2.       THE INSPECTOR SHO

              KANJIRAMKULAM PS, THIRUVANANTHAPURAM-695 524.



              BY PUBLIC PROSECUTOR for the respondents


             OP(Criminal) having come up for orders on 23/12/2022, upon perusing the

letter dated 08/12/2022 from Judicial First Class Magistrate III, Neyyattinkara

and this Court's judgment dated 28/02/2022, the court on the same day passed the

following.
 OP(Crl.) No.489/2021                          2/2




                                         ORDER

After considering the report dated 08/12/2022 submitted by the

Judicial First Class Magistrate Court-III, Neyyattinkara, the period

stipulated in the judgment dated 28/02/2022 for disposing of the

CC.No.1504/2014 is extended for a further period of six months from the

date of expiry.

Sd/- ZIYAD RAHMAN A.A., JUDGE

23-12-2022 /True Copy/ Assistant Registrar