Vijesh vs State Of Kerala
2021 Latest Caselaw 4161 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

           THE HONOURABLE MR.JUSTICE V.G.ARUN

THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                 OP(Crl.).No.24 OF 2021

  CC 475/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS - I,
                     KARUNAGAPPALLY

  CRIME NO.513/2016 OF Karunaagapally Police Station ,
                         Kollam


PETITIONER/S:

           VIJESH
           AGED 35 YEARS
           S/O.K.R.VASUDEVAN, KOIPALLIL HOUSE,
           KOTTAKKUPURAM MURI, KULASEKHARAPURAM, CLAPPANA
           P.O., KARUNAGAPPALLY, KOLLAM DISTRICT, PIN-690
           525.

           BY ADV. SRI.ARUN MATHEW VADAKKAN

RESPONDENT/S:

           STATE OF KERALA
           REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH
           COURT OF KERALA, ERNAKULAM-682 031.


OTHER PRESENT:

           PP T.R.RENJITH

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(Crl.).No.24 OF 2021

                                     -2-



                               JUDGMENT

Dated this the 4th day of February, 2021

Petitioner is the 3rd accused in Crime No.513

of 2016 registered at the Karunagappally Police

Station for offences punishable under Sections

342, 294(b), 323 and 427 r/w 34 of IPC, now

pending as C.C.No.475 of 2016 on the file of the

Judicial First Class Magistrate Court,

Karunagappally.

2. According to the prosecution, the

accused persons, in furtherance of their common

intention, restrained and abused the de facto

complainant.

3. It is submitted that the petitioner has

been offered a job opportunity abroad, but is

unable to accept the offer due to the pendency of

the criminal. Hence, the petitioner prays for

expeditious disposal of the case. OP(Crl.).No.24 OF 2021

4. In the report called for by this Court,

the learned Magistrate has stated that the trial

has commenced and the case now stands posted to

14.02.2021 for examination of CW1. It is stated

that C.C.No.474 of 2016 being the counter case,

has to be tried along with C.C.No.475 of 2016 and

that, another APP has to be appointed for

conducting the trial of the counter case.

According to the learned Magistrate, at least six

months time will be required to dispose the case.

The original petition is hence disposed of

directing the Judicial First Class Magistrate

Court, Karunagappally to take earnest efforts to

dispose C.C.No.475 of 2016 within an outer limit

of six months from the date of receipt of a copy

of this judgment.

Sd/-

V.G.ARUN JUDGE Scl/04.02.2021 OP(Crl.).No.24 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FINAL REPORT DATED 06.03.2016 IN CRIME NO.513/2016 OF KARUNAGAPPALLY POLICE STATION.