- (1.)This is an application filed to extend the time fixed as per the order dtd. 19/4/2022 in Crl.M.A.No.6/2022 in Crl.M.C No.803/2022 to complete the further investigation by another three months.
(2.)The respondent No.l/accused No.8 has filed a detailed objection.
(3.)I have heard the learned Director General of Prosecution Sri.T.A.Shaji, the learned Senior Counsel appearing for the respondent No.1/accused No.8 Sri.B.Raman Pillai and the learned counsel for the respondent No.2/victim Smt.T.B.Mini.