Thomas Cherian vs State Of Kerala
2024 Latest Caselaw 28683 Ker

Kerala High Court

Thomas Cherian vs State Of Kerala on 26 September, 2024

Crl.MC No.5052/2020                           1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
            Thursday, the 26th day of September 2024 / 4th Aswina, 1946
                  CRL.M.APPL.NO.1/2024 IN CRL.MC NO. 5052 OF 2020
       CRMP 4436/2015 OF JUDL. MAGI. OF FIRST CLASS-III, KOTTAYAM, KOTTAYAM
   APPLICANTS/RESPONDENTS 1 to 3:

       1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM-682031.
       2. THE STATION HOUSE OFFICER, KOTTAYAM WEST POLICE STATION, KOTTAYAM
          DISTRICT, PIN-686013.
       3. THE DEPUTY SUPERINTENDENT OF POLICE, CRIME BRANCH, CRIME BRANCH
          OFFICE, COLLECTORATE P.O., KOTTAYAM, PIN-686002.

   RESPONDENT/PETITIONERS & 4TH RESPONDENT:

       1. THOMAS CHERIAN, AGED 70 YEARS, S/O ZACHARIA VARGHESE, RESIDING AT
          ANGADISSERIL HOUSE, KALATHIKKADAVU, KOLLADU P.O.KOTTAYAM-686 029.
       2. MURALEEDHARAN NAMBOODHRI, AGED 66 YEARS, S/ RAMAN NAMBOODHIRI,
          RESIDING CHAITHRAM,EERAYIL KADAVU, KOTTAYAM-686 651.
       3. ANU THOMAS, AGED 67 YEARS, W/O THOMAS CERIAN, RESIDING AT
          ANGADISSERIL HOUSE, KALATHIKKADAVU, KOLLADU P.O.KOTTAYAM-686 029.
       4. BEENA RADHAKRISHNAN, AGED 80 YEARS, W/O LATE P.G.RADHAKRISHAN,
          MATHRUSMRUTHY, UNION CLUB ROAD, KOTTAYAM DISTRICT-686 001.

        Application praying that in the circumstances stated therein the
   High Court be pleased to extend the time limit prescribed in the judgment
   dated 28.10.2023 for a further period of 4 months from 27.04.2024, in the
   interest of justice.

        This application again coming on for orders upon perusing the
   application and this court's order dated 21/03/2022 and upon hearing the
   arguments of M/s.SHINU J.PILLAI, SMT.S.SUJA, SHRI.MARIYA RAJAN and
   SMT.AISWARYA JAMES, Advocates for the petitioners and of M/s.L.RAJESH
   NARAYANAN and C.UNNIKRISHNAN Advocates for R4 and of the Public Prosecutor
   for R1, R2 and R3, the court passed the following:

                                         ORDER

Allowed.

Sd/- ZIYAD RAHMAN A.A. JUDGE

26-09-2024 /True Copy/ Assistant Registrar