Santhosh Antony vs State Of Kerala
2022 Latest Caselaw 8409 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                     THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                               OP(CRL.) NO. 486 OF 2021

             CC.NO.125/2004 OF CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM

PETITIONER/ACCUSED NO.3:

      SANTHOSH ANTONY

      AGED 50, S/O.ANTONY, MUNDACKAL HOUSE,

      NEAR NES BLOCK, RAMALOOR, KOTHAMANGALAM-686691.




      BY M/S.K.R.VINOD, JOHN TONY AKKARA, M.S.LETHA, LIYA THANKACHAN,

      JACQUELINE JACKSON and K.S.SREEREKHA, Advocates for the petitioner

RESPONDENT:

      STATE OF KERALA

      REP.BY THE PUBLIC PROSECUTOR,

      HIGH COURT OF KERALA, KOCHI-31.




      BY THE PUBLIC PROSECUTOR FOR THE RESPONDENT

     OP(Criminal) having come up for orders on 01/07/2022, upon perusing the
letter dated 12/05/2022 from Chief Judicial Magistrate, Ernakulam and this
Court's judgment dated 21/12/2021, the court on the same day passed the
following:
                         ZIYAD RAHMAN A.A., J
                           -----------------------
                       O.P.(Crl.) No. 486 of 2021
                            ----------------------
                   Dated this the 1st day of July, 2022


                                    ORDER

The request has been placed on record to enlarge

the time fixed by this Court for completing the trial of the

case.

On perusal of the records, I find that the time

sought for by the learned Magistrate is reasonable.

Accordingly, the time limit fixed by this Court as per

judgment dated 21.12.2021 shall stand enlarged for a

further period of two months from the date of it's expiry .

Sd/-

ZIYAD RAHMAN A.A.

JUDGE VV

01-07-2022 /True Copy/ Assistant Registrar