Sherin vs State Of Kerala
2023 Latest Caselaw 9408 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 25th day of August 2023 / 3rd Bhadra, 1945
                         BAIL APPL. NO. 228 OF 2023
          CRIME NO.2/2022 OF ALATHUR EXCISE RANGE OFFICE, PALAKKAD
PETITIONER/ACCUSED NO.2:

     SHERIN, AGED 34 YEARS, S/O. KUNJUMON, PALLATH HOUSE, VADOOKKARA
     DESOM, KOORKENCHERY VILLAGE, THRISSUR DISTRICT, PIN - 680007

RESPONDENT/STATE:

     STATE OF KERALA, REPRESENTED PUBLIC PROCECUTOR, HIGH COURT OF
     KERALA, KOCHIN, PIN - 682031

     This Bail application coming on for orders upon perusing the
petition and this court's final order dated 27.02.2023 in B.A NO.228/2023
and upon hearing the arguments of M/S E.VIJIN KARTHIK & VINAY VIJAY
SHANKER, Advocates for the petitioner and PUBLIC PROSECUTOR for the
respondent, the court passed the following:
                        VIJU ABRAHAM, J.
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                       B.A.No.228 of 2023
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              Dated this the 25th day of August, 2023

                              ORDER

A report dated 24.08.2023 has been filed by the learned

Sessions Judge seeking extension of time to expedite the trial of

the case as directed by this Court in the judgment dated

27.02.2023. In the said report it is stated that the evidence is

already started and the case is posted to 08.09.2023 for the

evidence of the investigating officer.

After going through the facts stated in the report, I am

inclined to grant extension of time as prayed for.

Sd/-

VIJU ABRAHAM JUDGE sm/