Surendran V vs The State Of Kerala
2022 Latest Caselaw 2497 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
          Friday, the 4th day of March 2022 / 13th Phalguna, 1943
                          OP(CRL.) NO. 187 OF 2020

          SC.NO.302/2018 OF DISTRICT & SESSIONS COURT, THALASSERY


PETITIONER/CW2:


      SURENDRAN V.,

      AGED 69 YEARS, S/O.VELU, SREE MOOKAMBIKA BHAVAN,

      ANAD P.O., NEDUMANGAD, TRIVANDRUM.



      BY SRI.M.R.SARIN PANICKER, Advocate for the petitioner


RESPONDENTS/COMPLAINANT:


1.    THE STATE OF KERALA

      REPRESENTED BY THE PUBLIC PROSECUTOR,

      HIGH COURT OF KERALA, ERNAKULAM-682031.

2.    THE SUB INSPECTOR OF POLICE,

      CHOKLI POLICE STATION, KANNUR-670672.



      BY THE PUBLIC PROSECUTOR FOR THE RESPONDENTS


     OP(Criminal) having come up for orders on 04/03/2022, upon perusing

the letter dated 04/01/2022 from Additional District & Sessions Court-I,

Thalassery and this Court's order dated 05/07/2021, the court on the same

day passed the following.
                                            V.G.ARUN, J.
                   ...................................................................
                                  OP(Crl) No.187 of 2020
                  .....................................................................
                      Dated this the 4th day of March, 2022

                                            ORDER

By judgment dated 21.12.2020, the original petition was

disposed of directing the District and Sessions Judge, Thalaserry to

take earnest efforts to conduct trial and pronounce the judgment

in SC No.302 of 2018 within six months. Later, by order dated

5.7.2021, the time limit was extended by six months. The learned

Additional Sessions Judge sought the extension of the time limit by

a further period of four months. A perusal of the letter shows that

earnest efforts had been taken by the Court to complete the trial

within the time stipulated. The remaining witnesses to be

examined are CW9, CW10 and CW28 of whom warrant is issued to

CW's 9 and 10 and summons to CW28.

Being satisfied with the efforts taken, the time stipulated in

the judgment in OP(Crl) No.187 of 2020 is extended by a further

period of four months.

Sd/-

V.G.ARUN JUDGE SJ

04-03-2022 /True Copy/ Assistant Registrar