Vijaya Babu vs State Of Kerala
2021 Latest Caselaw 16252 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR. JUSTICE ASHOK MENON

         WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943

                          OP(CRL.) NO. 217 OF 2021

    C.C. NO.295/2019 ON THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE

                          COURT-III, NEYYATTINKARA

PETITIONER/1ST ACCUSED:

            VIJAYA BABU,
            AGED 50 YEARS,
            S/O.THOMASON,
            RONA GARDENS,
            MUKKAMPALAMOODU,
            NARAVAMOODU P.O.,
            PALLICHAL VILLAGE,
            THIRUVANANTHAPURAM DISTRICT

            BY ADVS.
            G.SUDHEER
            R.HARIKRISHNAN (H-308)


RESPONDENTS/STATE AND DEFACTO COMPLAINANT'S NEIGHBOUR:

     1      STATE OF KERALA,
            REP. BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERNAKULAM KOCHI - 682 031

     2      SANAL KUMAR,
            S/O.CHELLADAS,
            MANALUVILA PUTHENVEEDU,
            MUKKAMPALA MOODU, NARUVAMMOODU P.O.,
            PALLICHAL VILLAGE,
            THIRUVANANTHAPURAM DISTRICT PIN - 695 018


OTHER PRESENT:

            SRI.C.S.HRITHWIK - SR.PP



      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 04.08.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl)No.217 of 2021

                                        2

                               JUDGMENT

Dated this the 04th day of August, 2021

The petitioner is the 1st accused in C.C.No.295/2019 on

the files of the Judicial First Class Magistrate Court-III,

Neyyattinkara. The petitioner seeks expeditious disposal of the

case. And, therefore, a report of the jurisdictional Magistrate was

called and it is reported that there is heavy pendency in that court

and it may take at least eight months to dispose of the matter

after examination of witnesses. Considering the present pandemic

situation, the pendency in that court, I find that this time sought

by the learned Magistrate is reasonable.

Hence, the O.P.(Crl) is disposed of with a direction to

the Judicial First Class Magistrate Court-III, Neyyattinkara, to

dispose of C.C.No.295/2019 on the files of that court as

expeditiously as possible at any rate within a period of eight

months from the date of receipt of the order of this Court.

Sd/-

ASHOK MENON JUDGE NR/04/08/2021 O.P.(Crl)No.217 of 2021

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE FINAL REPORT IN CRIME NO.854/2018 OF NARUVAMOODU POLICE STATION, PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-III, NEYYATTINKARA IN C.C.NO.295/2019

Exhibit P2 TRUE COPY OF THE STUDY PERMIT ISSUED IN FAVOUR OF PETITIONER'S DAUGHTER RONA BY THE CANADIAN GOVERNMENT

Exhibit P3 TRUE COPY OF THE LETTER OF ACCEPTANCE ISSUED BY CONFEDERATION COLLEGE TO SMT. DONA DATED 2.2.2021

Exhibit P3(A) TRUE COPY OF LETTER ISSUED BY IMMIGRATION REFUGEES AND CITIZENSHIP DEPARTMENT OF CANADIAN GOVERNMENT DATED 3.6.2021

Exhibit P4 TRUE COPY OF THE PASSPORT OF THE PETITIONER CONTAINING MULTIPLE ENTRY VISA TO CANADA.

                  //TRUE COPY//       PA     TO JUDGE