P.V.Issac vs State Of Kerala
2022 Latest Caselaw 1985 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT
                      THE HONOURABLE MR. JUSTICE K.HARIPAL
          Friday, the 18th day of February 2022 / 29th Magha, 1943
                          OP(CRL.) NO. 166 OF 2021

      CC.NO.3743/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, ADOOR


PETITIONER/ACCUSED:


      P.V.ISSAC

      AGED 59, S/O. KOSHI VARGHESE,

      PANACHAKKAL VEEDU, V.KOTTAYAM, V.KOTTAYAM MURI

      VALLIKKODU VILLAGE, PATHANAMTHITTA DISTRICT, PIN-689 656.



      BY M/S.MATHEW KURIAKOSE, J.KRISHNAKUMAR (ADOOR) and MONI GEORGE,

      Advocates for the petitioner


RESPONDENT/COMPLAINANT/STATE:


      STATE OF KERALA

      (CRIME NO.2060 OF 2016 OF ADOOR POLICE STATION),

      REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

      ERNAKULAM - 682 031.

      BY PUBLIC PROSECUTOR


     OP(Criminal) having come up for orders on 18/02/2022, upon perusing

the letter dated 12/01/2022 from Judicial First Class Magistrate, Adoor

and this Court's judgment dated 23/06/2021, the court on the same day

passed the following.
                          K.HARIPAL, J
             ----------------------------------------
                   O.P.(CRL)NOS.166 & 168 OF 2021
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             Dated this the 18th day of February, 2022

                            O R D E R

By common judgment dated 23/06/2021, this Court had directed the Judicial First Class Magistrate Court, Adoor to dispose of C.C.Nos.3743 of 2016 and 3316 of 2016 as expeditiously as possible, at any rate, within a period of six months from the date of receipt of the judgment. The learned Magistrate has reported that he has taken diligent efforts to dispose of the cases, but due to the intervening lock down and the fact that the cases are hotly contested and examination of witnesses is time consuming, he could not dispose of the cases within the period, which has expired on 21.01.2022. By report dated 12.1.2022, he seeks four more months' time to dispose of the cases.

After considering the report, it is reasonable that further time as prayed for be granted. Extension of time is granted for four more months.

sd/-

K.HARIPAL, JUDGE MBS/ NO. OF 2022

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18-02-2022 /True Copy/ Assistant Registrar