Kunhimuhammed vs The State Of Kerala
2021 Latest Caselaw 23962 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                        THE HONOURABLE MR. JUSTICE K.HARIPAL

         MONDAY, THE 13TH DAY OF DECEMBER 2021 / 22ND AGRAHAYANA, 1943

                              OP(CRL.) NO. 126 OF 2021

         IN RELATION TO CC 6/2018 OF JUDICIAL MAGISTRATE OF FIRST CLASS

-II,PERINTHALMANNA ARISING OUT OF CRIME NO.673/2014 OF MELATTUR POLICE STATION,

                                MALAPPURAM DISTRICT.

PETITIONER/ACCUSED:

             KUNHIMUHAMMED,
             AGED 56 YEARS
             S/O. THAHIRKUTTY,
             MANGADANPARAMBATH HOUSE,
             MANALAYA, ANAMANGAD,
             PERINTHALMANNA, MALAPPURAM DISTRICT.
             BY ADV K.RAKESH


RESPONDENTS/STATE & COMPLAINANT:

     1       THE STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM, KOCHI - 682 031.
     2       THE STATION HOUSE OFFICER
             MELATTUR POLICE STATION,
             MELATTUR P. O.,
             MALAPPURAM DISTRICT, PIN - 679 326.
             SR.PP - SRI. RENJITH T.R.



      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 13.12.2021, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl). 126 of 2021
                                            2



                                      JUDGMENT

The sole accused in C.C.No.6/2018 of Judicial First Class

Magistrate's Court-II, Perinthalmanna has moved this Court under

Article 227 of the Constitution of India for seeking expeditious

disposal of the case. The offence alleged are under Sections 468,

471 and Section 12(1)(b) of the Passports Act.

2. I heard the learned counsel for the petitioner and the

learned Senior Public Prosecutor.

3. A report was called for from the Judicial First Class

Magistrate-II, Perinthalmanna where the case is pending. The

learned Magistrate has submitted that the trial has already

commenced and summons were issued to the Witness Nos.1 to 3.

The learned Magistrate seeks six months' time for disposing the

case.

4. It is a case of the year 2018. Considering the grim

condition in the pandemic, six months' time sought for is only

reasonable. The learned Magistrate is directed to try and dispose O.P.(Crl). 126 of 2021

the case within a period of six months from the date of receipt of a

copy of this judgment.

O.P.(Crl) is disposed of as above.

Sd/-

K.HARIPAL

JUDGE Jms/13.12

//True Copy// P.A to Judge O.P.(Crl). 126 of 2021

APPENDIX OF OP(CRL.) 126/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO.673/2014 OF MELATTUR POLICE STATION DATED 21.11.2014. EXHIBIT P2 TRUE COPY OF THE HISTORY OF THE CASE DOWN LOADED FROM THE E-COURTS IN C.C.NO.6/2018 OF THE J.F.C.M.- II, PERINTHALMANNA.