Yoosuf K.M vs State Of Kerala
2022 Latest Caselaw 3543 Ker

OP(Crl.) No.385/2021                          1/2




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                  Tuesday, the 22nd day of March 2022 / 1st Chaithra, 1944
                          IA.NO.1/2022 IN OP(CRL.) NO. 385 OF 2021

    SC.NO.73/2015 OF ADDITIONAL DISTRICT & SESSIONS COURT - IV, PATHANAMTHITTA
                                     DISTRICT


    APPLICANT/1ST RESPONDENT IN OP(CRL):


               STATE OF KERALA


               REPRESENTED BY PUBLIC PROSECUTOR,

               HIGH COURT OF KERALA AT ERNAKULAM-682 031


    RESPONDENTS/PETITIONER & 2ND RESPONDENT IN OP(CRL):


      1.       YOOSUF K.M.,

               AGED 55 YEARS, S/O.LATE MEERAN SAHIB, YOONAS MANZIL,

               PAZHAKKULAM VILLAGE, PAZHAKULAM P.O., ADOOR TALUK,

               PATHANAMTHITTA DISTRICT, PIN-691 527

      2.       MUHAMMED SHIHAB

               S/O.SHAMSUDHIN, MOUTHANNAM, PURAYIDAM,

               KUMBAZHA P.O., KUMBAZHA, PATHANAMTHITTA-689 653


              Petition praying that in the circumstances stated in the

    affidavit filed therewith the High Court be pleased to extend the time

    fixed for disposal of SC.No.73/2015 by another one month from

    31/03/2022.



              This Application coming on for orders upon perusing the

    application and the affidavit filed in support thereof, and this

    Court's Judgment dated 17/01/2022 and upon hearing the arguments of the

    Public Prosecutor for the petitioner/1st Respondent in OP(C) and

    M/S.V.JOHN SEBASTIAN RALPH, VISHNU CHANDRAN, RALPH RETI JOHN, APPU BABU

    and      SHIFNA     MUHAMMED     SHUKKUR,       Advocates    for   the   1st
 OP(Crl.) No.385/2021                            2/2


    respondent/petitioner, the court passed the following:




                                           ORDER

This petition has been filed to extend the time for disposal of

SC.No.73/2015 by another one month from 31/03/2022. It is submitted that

almost all the witnesses were examined and the examination of the

investigating Officer is going on for the last five days.

Having heard both counsel, I am of the view that the time can be

extended till 31/05/2022.

Ordered accordingly.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

22-03-2022 /True Copy/ Assistant Registrar