Dileepan. K vs State Of Kerala
2023 Latest Caselaw 11353 Ker

WP(Crl.) No.765/2022                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                 Friday, the 27th day of October 2023 / 5th Karthika, 1945
                        IA.NO.1/2023 IN WP(CRL.) NO. 765 OF 2022(S)

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


       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, PIN - 682 031.
       2. CIRCLE INSPECTOR OF POLICE, KOLLAM EAST POLICE STATION, KOLLAM - 691
          001.
       3. SUPERINTENDENT OF POLICE, CBCID, KOLLAM - 691 002.

   RESPONDENTS/PETITIONERS IN WP(CRL.):

       1. DILEEPAN. K, AGED 48 YEARS, S/O. KUNJIRAMAN, "UPASANA", CHETHADI
          MURIYIL, MELILA VILLAGE, KOTTARAKKARA, PIN 691 557.
       2. PRESANNAKUMARI, AGED 43 YEARS, W/O. DILEEPAN. K, "UPASANA", CHETHADI
          MURIYIL, MELILA VILLAGE, KOTTARAKKARA, PIN 691 557.


        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 15/09/2022 in WP(Crl.) No. 765/2022
   for a period of 6 months time from 14/09/2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this Court's judgment dated
   15/09/2022 and upon hearing the arguments of PUBLIC PROSECUTOR for the
   petitioners in IA/respondents in WP(Crl.) and of M/S. C.P.UDAYABHANU &
   NAVANEETH.N.NATH,   Advocates for the respondents in IA/petitioners in
   WP(Crl.), the court passed the following:

                                           ORDER

Allowed. The time to complete the investigation shall stand

extended for a period of 6 months from 14/09/2023 as last chance.

Sd/- ZIYAD RAHMAN A.A. JUDGE

27-10-2023 /True Copy/ Assistant Registrar