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Ubais vs The Superintendent Of Police
2024 Latest Caselaw 11935 Ker

Citation : 2024 Latest Caselaw 11935 Ker
Judgement Date : 3 May, 2024

Kerala High Court

Ubais vs The Superintendent Of Police on 3 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(Crl.) No.222/2024                              1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                             &
                           THE HONOURABLE MR. JUSTICE EASWARAN S.
               Friday, the 3rd day of May 2024 / 13th Vaisakha, 1946
                    IA.NO.2/2024 IN WP(CRL.) NO. 222 OF 2024(S)
   APPLICANT/PETITIONER:

           UBAIS AGED 28 YEARS S/O ABDUL SAMAD, CHALIL HOUSE, KAKKATTIL VAZHI,
           AROOR P.O, PURAMERI PANCHAYATH, KOZHIKODE , PIN - 673507

   RESPONDENTS/RESPONDENT:

       1. THE SUPERINTENDENT OF POLICE OFFICE OF THE SUPERINTENDENT OF POLICE,
          MALAPPURAM DISTRICT , PIN - 676504
       2. THE STATION HOUSE OFFICER TANUR POLICE STATION, MALAPPURAM DISTRICT,
          PIN - 676302
       3. MUHAMMED SAKEER. K AGED 55 YEARS KOLAKKUNNATH(H),PANANGATTOOR(PO),
          CHANCHERI PARAMB, TANUR, MALAPPURAM , PIN - 676302


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order to
   re-open the case and to extend te time stipulated in the judgment in
   WP(CRL.) No.222/2024 to two weeks from 22.04.2024 in the interest of
   justice


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this court's judgment dated
   12.04.2024 and upon hearing the arguments of SMT.SUJA PADNABAN PILLAI,
   Advocates for the Applicant in IA/Petitioner in WP(CRL.) and of
   SRI.T.A.SHAJI,DIRECTOR GENERAL OF PROSECUTION and SRI.P.NARAYANAN,
   ADDL.PUBLIC PROSECUTOR,for R1 & R2 in IA/WP(CRL.), the court passed the
   following:




                                           ORDER

The time frame for return of the gold is extended until 07.05.2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE

03-05-2024 /True Copy/ Deputy Registrar

 
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