Filix K.Rajan vs State Of Kerala
2022 Latest Caselaw 2992 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT
                      THE HONOURABLE MR. JUSTICE K.HARIPAL
        Wednesday, the 16th day of March 2022 / 25th Phalguna, 1943
                         OP(CRL.) NO. 420 OF 2021

 CC.NO.658/2018 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KANJIRAPPALLY


PETITIONER/4TH ACCUSED:


      FILIX K.RAJAN

      AGED 25, S/O.K.K.RAJAN,

      KARIMPANMACKAL HOUSE, NEAR BISHOPS HOUSE,

      KANJHIRAPPALLY, KOTTAYAM DISTRICT.



      BY M/S.V.PHILIP MATHEW and GIBI.C.GEORGE, Advocates for

      the petitioner


RESPONDENT/COMPLAINANT & THE STATE:


      STATE OF KERALA

      REPRESENTED BY PUBLIC PROSECUTOR,

      HIGH COURT OF KERALA, ERNAKULAM - 682 031.



      BY THE PUBLIC PROSECUTOR FOR THE RESPONDENT


      OP(Criminal) having come up for orders on 16/03/2022, upon perusing

the letter dated 02/02/2022 from Judicial First Class Magistrate II,

Kanjirappally and this Court's judgment dated 16/11/2021, the court on

the same day passed the following.
                                   K.HARIPAL, J
                  ----------------------------------------
                             O.P(Crl) NO. 420 OF 2021
                   ----------------------------------------
                  Dated this the 16th day of March, 2022


                                            O R D E R

This O.P(Crl) was disposed of on 16th

November,2021 directing the Judicial First Class Magistrate-II,

Kanjirapally to dispose of C.C.No.658/2018 within a period of

two months from the date of receipt of a copy of the judgment.

Now, the learned Magistrate has reported that due to personal

reasons, she was on leave for some time. It is also reported that

herself and her staff members were affected by covid and most

of them were on quarantine, so that day-to-day trial of the case

was not possible. Therefore, the learned Magistrate has sought

for two more months' time to dispose of the case. In view of the

above report, two more months' time is granted to dispose of

C.C.No.658 of 2018.

sd/-

                                                        K.HARIPAL,
       MBS/                                               JUDGE




16-03-2022                   /True Copy/                            Assistant Registrar