Sujithkumar vs State Of Kerala
2022 Latest Caselaw 1494 Ker

OP(Crl.) No.191/2021                           1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                           THE HONOURABLE MR. JUSTICE GOPINATH P.
                 Wednesday, the 2nd day of February 2022 / 13th Magha, 1943
                                  OP(CRL.) NO. 191 OF 2021

  CC.NO.643/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-V, THIRUVANANTHAPURAM


   PETITIONER:


             SUJITHKUMAR

             AGED 40 YEARS, S/O.NAGAPPAN NAIR,

             ALUVILA VEEDU, UDIYANNOOR RESIDENCE, KUDAPPANAKKUNNU,

             MANNANTHALA, THIRUVANANTHAPURAM, PIN-695015.



             BY SRI.M.KANNAN, Advocate for the petitioner


   RESPONDENTS:


    1.       STATE OF KERALA

             REPRESENTED BY THE PUBLIC PROSECUTOR,

             HIGH COURT OF KERALA, ERNAKULAM, PIN-682031.

    2.       SANAL RAJKUMAR,

             AGED 48 YEARS, NALANDA HOUSE, URA-80,

             UDHIYANNOOR RESIDENCE, KUDAPPANAKUNNU, MANNANTHALA,

             THIRUVANANTHAPURAM, PIN-695015.



             BY THE PUBLIC PROSECUTOR FOR THE 1ST RESPONDENT



          OP(Criminal) having come up for orders on 02/02/2022, upon perusing

    the letter dated 10/12/2021 from Judicial First Class Magistrate V,

    Thiruvananthapuram and this Court's judgment dated 04/05/2021, the court

    on the same day passed the following.
 OP(Crl.) No.191/2021                                  2/2




                                                 ORDER

Read report dated 10/12/2021. The time for disposal of

CC.No.643/2016 will stand extended till 30/06/2022.

Sd/- GOPINATH P., JUDGE

02-02-2022 /True Copy/ Assistant Registrar