Vinod Mathew vs State Of Kerala
2022 Latest Caselaw 6417 Ker

Crl.Rev.Pet No.645/2021                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
              Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                           CRL.REV.PET NO. 645 OF 2021
 CMP NO. 1326/2021 IN CC 1729/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS - VIII,
                                     ERNAKULAM
   PETITIONER/ACCUSED:

           VINOD MATHEW, AGED 31 YEARS, S/O.M.MATHEW, PALATHARA HOUSE,
           VAZHAPPALLI .P.O., CHANGANASSERI, KOTTAYAM DISTRICT.

   RESPONDENTS/STATE/COMPLAINANT:

       1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM-682031.
       2. THE SUB INSPECTOR OF POLICE, MARADU POLICE STATION, ERNAKULAM
          CITY-682020.


        This Criminal Revision Petition coming on for orders upon perusing
   the patition, and this court's final order dated 17/11/2021 in Crl.R.P.
   No. 645/2021, and upon hearing the arguments of K.NIRMALAN,
   T.R.KRISHNADAS, Advocates for the petitioner, and the Public Prosecutor
   for the 1st respondent, the court passed the following:
                                      ORDER

Considering request made by the learned magistrate, the period fixed by this court in the judgment for completing the trial is extended for a further period of two months from 01/06/2022.

Sd/- ZIYAD RAHMAN A.A. JUDGE

03-06-2022 /True Copy/ Assistant Registrar