Shone Manjooran vs State Of Kerala
2021 Latest Caselaw 23867 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE K.HARIPAL
           SATURDAY, THE 4TH DAY OF DECEMBER 2021 / 13TH AGRAHAYANA, 1943
                                OP(CRL.) NO. 393 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CC 880/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I
                                    MUVATUPUZHA


PETITIONER/ACCUSED:


             SHONE MANJOORAN
             AGED 33 YEARS
             S/O. JOHN IYPE, MANJOORAN HOUSE, FRIENDSHIP LANE WEST, ALUVA - 683101.
             BY ADV N.JAGATH


RESPONDENT/COMPLAINANT:


             STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR, O/O. PROSECUTION GENERAL, NEAR
            HIGH COURT BUILDING, ERNAKULAM - 682 018.
OTHER PRESENT:


             SR.PP - SMT. M.K.PUSHPALATHA



      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 04.12.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 O.P. Crl. No 393 of 2021


                                     2




                                 JUDGMENT

Petitioner is the sole accused in C.C.No. 880 of 2019 pending

before the Judicial First Class Magistrate's Court, Muvattupuzha, in

which offences punishable under Sections 279 and 304A of the IPC are

alleged against the petitioner. According to the learned counsel, the

petitioner is about to migrate to Canada and the process is at the final

stage; since the case is pending, he is unable to move out. So he wants

an early disposal of the case.

2. A report was called from the learned Magistrate. The learned

Magistrate has stated that due to restrictions in the pandemic, regular

sittings were not taking place, that he has to give priority to 5 plus year

old cases. In spite of the same the learned Magistrate has offered to

dispose of the case within a period of six months.

3. Even though, C.C. No. 880 of 2019 is a recent case, in the

circumstance that the petitioner wants to go abroad, it is only

appropriate that the case be given an early disposal. The learned O.P. Crl. No 393 of 2021

Magistrate shall dispose of the case within a period of six months from

the date of receipt of a copy of this judgment.

Sd/-

K. HARIPAL JUDGE RMV/04/12/21 O.P. Crl. No 393 of 2021

APPENDIX OF OP(CRL.) 393/2021

PETITIONER EXHIBITS Exhibit P1 THE PHOTOCOPY OF FIR NO.2023/2019 DATED 27.07.2019 ON THE FILE OF JFCM MUVATTUPUZHA.

Exhibit P2 THE PHOTOCOPY OF FINAL REPORT IN C.C.NO.880/2019 ON THE FILE OF JFCM I, MUVATTUPUZHA.

TRUE COPY

P.A.TO JUDGE