Abhijith S Mohan vs State Of Kerala
2021 Latest Caselaw 4355 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                      Crl.MC.No.488 OF 2021(A)

 AGAINST THE ORDER/JUDGMENT IN CC 726/2014 OF JUDICIAL MAGISTRATE
                      OF FIRST CLASS , ADOOR

    CRIME NO.1034/2013 OF ENATH POLICE STATION, PATHANAMTHITTA


PETITIONER/4TH ACCUSED:

             ABHIJITH S MOHAN
             AGED 26 YEARS
             S/O. MOHAN P., SREEMOOLAM, UDAYAMKAVU,
             PATHAMBALAM P.O., KUNNATHOOR, KOLLAM, PIN-691553

             BY ADVS.
             SRI.M.T.SURESHKUMAR
             SRI.R.RENJITH

RESPONDENTS/STATE:

             STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM 682031.


OTHER PRESENT:

             PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.NO.488 OF 2021
                                        2




                                 O R D E R

Dated this the 5th day of February 2021

The prayer in this Criminal M.C.

is to quash the further proceedings as

against the petitioner, who is the fourth

accused, in C.C.No.726/2014 of the

Judicial First Class Magistrate Court,

Adoor.

2. After arguing the matter for

sometime, learned Counsel for the

petitioner submitted that for the present,

the petitioner will be satisfied, if the

learned Magistrate is directed to dispose

the matter expeditiously.

3. The crime is of the year 2013

and the case has been pending from 2014

onwards, moreover, the petitioner and the

other accused were aged below twenty CRL.M.C.NO.488 OF 2021

years when the incident occurred. Hence, I

consider the request for early disposal to

be reasonable.

In the result, the Criminal M.C.

is disposed of, directing the Judicial

First Class Magistrate, Adoor, to take

earnest efforts to dispose C.C.No.726/2014

within four months from the date of

receipt of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE NB CRL.M.C.NO.488 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE PHOTOSTAT COPY OF THE FIR IN CRIME NO.

1034/2013 OF ENATHU POLICE STATION DATED 30/11/2013

ANNEXURE A2 TRUE COPY OF THE FINAL REPORT IN CRIME NO.1034/2013 OF ENATHU POLICE STATION DATED 12/12/2013