Rameshkumar vs State Of Kerala
2021 Latest Caselaw 16381 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        OP(CRL.) NO. 275 OF 2021
 AGAINST THE ORDER/JUDGMENT IN ST 741/2020 OF JUDICIAL MAGISTRATE
            OF FIRST CLASS, KATTAKADA, THIRUVANANTHAPURAM
PETITIONER/COMPLAINANT:

            RAMESHKUMAR, S/O. SEKHARAN NAIR,
            AGED 44 YEARS, SARAS PLANKALA GOVINDA MANGALAM,
            OORUTTAMBALAM P.O., THIRUVANANTHAPURAM.

            BY ADV R.GOPAN



RESPONDENTS/STATE & ACCUSED:

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

    2       ANANDHA KUMAR E.,S/O. ELIYASES,
            AGED 43 YEARS, PANKAJ THOLIKODU, MOONGODU, KOLLODU
            P.O., ALSO RESIDING AT TC.2/391, EMMANUEL BHAVAN,
            PULIYARAKONAM, PULIYARAKONAM P.O., VATTIYOORKAVU,
            THIRUVANANTHAPURAM-695 110

            GOVERNMENT PLEADER SRI.NOUSHAD K.A.


     THIS   OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 275 OF 2021        2



                           JUDGMENT

Inter alia, seeking a direction for speedy

disposal of the matter, the petitioner came up.

This court is not in a position to issue any such

direction due to the ongoing pandemic

COVID-19, but hope that the trial court will take

up the issue seriously. With that observation,

the original petition is dismissed.

Sd/-

P.SOMARAJAN JUDGE msp

APPENDIX OF OP(CRL.) 275/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE CMP NO.3936/2018 DATED 31.8.2018 FILED BY THE PETITIONER BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KATTAKADA.