Sujeesh.P vs The State Of Kerala
2022 Latest Caselaw 3683 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR. JUSTICE K.HARIPAL
          Thursday, the 24th day of March 2022 / 3rd Chaithra, 1944
                 IA.NO.1/2022 IN WP(CRL.) NO. 377 OF 2021(S)
APPLICANT/3RD RESPONDENT

     THE DIRECTOR GENERAL OF POLICE (PRISONS),
     POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695 001.

RESPONDENTS/PETITIONERS & RESPONDENTS 1,2,4 & 5 IN WP(CRL.)

  1. SUJEESH.P., S/O.GOVINDAN, NECHIKKATTU, MAMBURAM (P.O), MALAPPURAM
     DISTRICT-676 306.
  2. THE STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
     COURT OF KERALA, ERNAKULAM-31.
  3. THE SECRETARY TO HOME DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.
  4. THE SUPERINTENDENT OF PRISON, OPEN PRISON & CORRECTION HOME
     CHEEMENI, KANNUR DISTRICT-671 313.
  5. THE JAIL ADVISORY BOARD, OPEN PRISON & CORRECTION HOME CHEEMENI,
     KASARAGOD DISTRICT-671 313.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit stipulated in the judgment in WP(Crl.) No.377/2021 dated 16/12/2021
by a further period of 2 months from 16/02/2022.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated on 16/12/2021 and upon hearing the arguments of GOVERNMENT PLEADER,
for the petitioner in IA/R3 in WP (Crl.), SMT.K.DEEPA (PAYYANUR), Advocate
for R1 in IA/Petitioner in WP (Crl.), GOVERNMENT PLEADER for R2 to R5 in
IA/R1, R2, R4 & R5 in WP(Crl), the court passed the following:

                                                    P.T.O.
                                              K. HARIPAL, J
                         --------------------------------------------------------------
                                            I.A.No. 1 OF 2022
                                                      IN
                                       W.P. (Crl) No. 377 of 2021

                         ------------------------------------------------
                         Dated this the 24th day of March, 2022


                                               ORDER

The Director General of Prisons and Correctional Services

field an affidavit seeking an extension of two more months' time

for complying with the directions issued by this Court vide

judgment dated 16th December, 2021. After going through the

affidavit it seems that the grounds stated for the extension of time

are reasonable. The time stands extended by two months from

16.02.2022.

Sd/-

K. HARIPAL JUDGE RMV/24/03/2022

24-03-2022 /True Copy/ Assistant Registrar