Jose vs The Sub Inspector Of Police
2024 Latest Caselaw 4951 Ker

Kerala High Court

Jose vs The Sub Inspector Of Police on 9 February, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
         Friday, the 9th day of February 2024 / 20th Magha, 1945
                         OP(CRL.) NO. 477 OF 2021

          SC.NO.256/2019 OF DISTRICT & SESSIONS COURT, THRISSUR


PETITIONER/FATHER OF ACCUSED:


       JOSE,

       AGED 74 YEARS, S/O.PYLOTH, KANDAMKULATHI HOUSE,

       ALOOR DESOM & VILLAGE, MUKUNDAPUAM TALUK,

       THRISSUR, PIN-680683.



       BY SRI.RAJESH CHAKYAT, Advocate for the petitioner


RESPONDENT/COMPLAINANT:


       THE SUB INSPECTOR OF POLICE,

       CHALAKUDI POLICE STATION, THRISSUR DISTRICT-680307.



       AND ANOTHER

       BY PUBLIC PROSECUTOR for the 1st respondent

       BY SRI.SARATH BABU KOTTAKKAL, Advocate for the Addl.R2


      OP(Criminal) having come up for orders on 09/02/2024, upon

 perusing the letter dated 29/01/2024 from District Judge, Thrissur and

 this Court's judgment dated 08/11/2023, the court on the same day

 passed the following.
                                       GOPINATH P., J.
                            ========================
                                 O.P (Crl.) No.477 of 2021
                            ========================
                          Dated this the 09th day of February, 2024


                                            ORDER

Taking into consideration of the matters set out in the letter

dated 29.01.2024 from the District Judge, Thrissur, the time for

completion of enquiry under Section 329 of the Cr.P.C is extended

by a period of three months from today.

Sd/-

GOPINATH P. JUDGE DK

09-02-2024 /True Copy/ Assistant Registrar