Subhadramma vs State Of Kerala
2023 Latest Caselaw 5951 Ker

OP(Crl.) No.585/2022                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                  Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
                                  OP(CRL.) NO. 585 OF 2022

CC.NO.2753/2021 OF SPECIAL COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS FOR TRIAL
              OF CASES U/S.138 NI ACT(JMFC XI), THIRUVANANTHAPURAM


   PETITIONER/CW1:


             SUBHADRAMMA

             AGED 69, D/O.SARASWATHI AMMA, LEKSHMI NIVAS,

             KANNIVELTHERY, PATTAZHY P.O., PATHANAPURAM TALUK,

             KOLLAM DISTRICT. PIN CODE-691522.

             EARLIER RESIDED AT SOORAJ BHAVAN, CRA 317A,

             NEAR CHOOZHAMPALA JUNCTION, PATHIRAPALLY WARD,

             THIRUVANANTHAPURAM DISTRICT




             BY SRI.SHAJIN S.HAMEED, Advocate for the petitioner


   RESPONDENT/STATE:


             STATE OF KERALA

             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

             ERNAKULAM., PIN CODE- 682031




             BY THE PUBLIC PROSECUTOR FOR THE RESPONDENT


          OP(Criminal) having come up for orders on 24/05/2023, upon perusing

    the letter dated 10/05/2023 from Judicial First Class Magistrate-XI,

    Thiruvananthapuram and this Court's judgment dated 28/11/2022, the court

    on the same day passed the following.
 OP(Crl.) No.585/2022                            2/2




                                           ORDER

Read the letter dated 10/05/2023 by the Judicial I Class

Magistrate-XI, Thiruvananthapuram.

The extension sought for is granted.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

24-05-2023 /True Copy/ Assistant Registrar