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Jayakumar B Kurup vs State Of Kerala
2023 Latest Caselaw 9255 Ker

Citation : 2023 Latest Caselaw 9255 Ker
Judgement Date : 23 August, 2023

Kerala High Court
Jayakumar B Kurup vs State Of Kerala on 23 August, 2023
WP(Crl.) No.465/2021                              1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                 Wednesday, the 23rd day of August 2023 / 1st Bhadra, 1945
                        IA.NO.1/2023 IN WP(CRL.) NO. 465 OF 2021(S)

       APPLICANTS/RESPONDENTS 1 TO 3 IN W.P.(CRL.):


           1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
              KERALA, ERNAKULAM, PIN-682 031.
           2. DEPUTY SUPERINTENDENT OF POLICE, CRIME BRANCH NO. 2, CBCID,
              ALLEPPY, PIN - 688 012.
           3. DEPUTY SUPERINTENDENT OF POLICE, VIGILANCE & ANTI-CORRUPTION
              BUREAU, PATHANAMTHITTA, PIN- 686 945.


       RESPONDENT/PETITIONER IN W.P.(CRL.):


                 JAYAKUMAR B KURUP, AGED 57 YEARS,

                 S/O. THE LATE BHASKARA KURUP, JAYABHAVAN,

                 ERESHA SOUTH, CHETTIKULANGARA P.O, MAVELIKKARA,

                 ALAPPUZHA DISTRICT, PIN - 690 106.




        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the judgment dated 03/02/2023 in W.P.(Crl.) No.
   465/2021 by a further period of six months from 10/08/2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this Court's judgment dated
   03/02/2023 and upon hearing the arguments of PUBLIC PROSECUTOR for the
   applicants in IA/respondents in WP(Crl) and of M/S.C.S.MANU,
   T.B.SIVAPRASAD, C.A.ANUPAMAN, DILU JOSEPH, C.Y.VIJAY KUMAR, MANJU E.R.,
   ANANDHU SATHEESH, ALINT JOSEPH, PAUL JOSE & MIDHUN M.SURESH, Advocates for
   the respondent in IA/petitioner in WP(Crl.), the court passed the
   following:

                                             ORDER

Heard. Time to conclude the investigation and to file final report

is extended for a period of 4 months (Four months).

Sd/- DR. KAUSER EDAPPAGATH JUDGE

23-08-2023 /True Copy/ Assistant Registrar

 
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