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H.Dhathendra vs State Of Kerala
2024 Latest Caselaw 5334 Ker

Citation : 2024 Latest Caselaw 5334 Ker
Judgement Date : 15 February, 2024

Kerala High Court

H.Dhathendra vs State Of Kerala on 15 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.MC No.244/2022                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                Thursday, the 15th day of February 2024 / 26th Magha, 1945
                      CRL.M.APPL.NO.1/2024 IN CRL.MC NO. 244 OF 2022




        CC 664/2016 OF JUDICIAL    FIRST CLASS MAGISTRATE -I,HOSDRUG, KASARGOD



    APPLICANT/PETITIONER:
          1. H.DHATHENDRA, AGED 57 YEARS S/O.GANAPATHI, AUTO DRIVER, LAKSHMI
             NAGAR, P.O.KANHANGAD, KASARAGOD-671 315

    RESPONDENTS/RESPONDENTS:
          1. THE STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
             COURT OF KERALA, ERNAKULAM-682018
          2. K.V.VISHALAKSHI, AGED 50 YEARS W/O.DAYANANDA, RESIDING AT
             CHAMMATTAMVAYAL, P.O.BALLA, KASARAGOD-671 531.
          3. H.AMARNATH, AGED 56 YEARS S/O.H.VINAYAM, RESIDING NEAR DURGA
             HIGHER SECONDARY SCHOOL, KANHANGAD, KASARAGOD-671 531.



      Application praying that in the circumstances stated therein the High
       Court be pleased to extend the time limit fixed as per the judgment
      dated 31/10/2023 in Crl.M.C. No.244 of 2022 for a period of one month
         from the date of this application in the interest of justice.

     This Application coming on for orders upon perusing the application and
     this court's final order dated 31/10/2023 in Crl.M.C.244/2022 and upon
      hearing the arguments of Mr. MAHESH V.RAMAKRISHNAN, Advocate for the
       petitioner and the Public Prosecutor for R1 and of Mr. ARUNKUMAR A,
            Advocate for R2 and R3, the court passed the following:

                                           ORDER

After going through the averments in the petition. I think the time can be extended. The time to file discharge petition as per order dated 31/10/2023 in Crl.M.C. No.244/2022 is extended for a further period of one month from today.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

15-02-2024 /True Copy/ Assistant Registrar

 
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