Vishnu.S.Kumar vs State Of Kerala
2022 Latest Caselaw 1292 Ker

OP(Crl.) No.181/2021                            1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                             THE HONOURABLE MR. JUSTICE K.HARIPAL
                   Friday, the 28th day of January 2022 / 8th Magha, 1943
                                  OP(CRL.) NO. 181 OF 2021

                       ST.NO.170/2018 OF GRAMA NYAYALAYA, PERINAD, KOLLAM


   PETITIONER/ACCUSED:


             VISHNU S.KUMAR

             AGED 26 YEARS, S/O.SABESH KUMAR,

             KARUTHRAYIL (H), NENMENI NORTH, MUNROTHURUTH P.O.,

             KOLLAM DISTRICT, PIN-691502.



             BY M/S.AYYAPPADAS V., KUM.VYKHARI K.U. and VINEETH V.,

             Advocates for the petitioner


   RESPONDENT/COMPLAINANT:


             STATE OF KERALA

             REPRESENTED BY THE PUBLIC PROSECUTOR,

             HIGH COURT OF KERALA, ERNAKULAM-682 031



             BY THE PUBLIC PROSECUTOR for the respondent




          OP(Criminal) having come up for orders on 28/01/2022, upon perusing

    the letter dated 21/12/2021 from Additional Munsiff, Kollam, Full

    Additional         charge   of   Nyayadhikari,    Grama   Nyayalaya,   Chittumala,

    Perinad and this Court's judgment dated 24/06/2021, the court on the same

    day passed the following.
 OP(Crl.) No.181/2021                          2/2




                                         ORDER

By order dated 24/06/2021 at the instance of the accused, this Court

directed disposal of ST.No.170/2018 pending on the file of Grama

Nyayalaya, Perinadu, Kollam District within a period of six months from

the date of receipt of a copy of the judgment. Now, the Additional

Munsiff, Kollam who holds Full Additional charge of Nyayadhikari, Grama

Nyayalaya, Chittumala, Perinad has reported the updates of trial and seeks

two more months time for the disposal of the case. After having gone

through the sequence of events in the trial, it seems that prayer for

extension of time is to be granted. Therefore, two more months' time is

granted for the disposal of the case.

                                                    Sd/- K.HARIPAL, JUDGE




28-01-2022                      /True Copy/                                 Assistant Registrar