Bipin Thomas vs State Of Kerala
2021 Latest Caselaw 238 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                    Crl.MC.No.5618 OF 2020(B)

AGAINST THE ORDER/JUDGMENT IN CC 741/2016 OF JUDICIAL MAGISTRATE-I
                     OF FIRST CLASS, ALATHUR

   CRIME NO.528/2016 OF Vadakkancherry Police Station, Palakkad


PETITIONERS/ACCUSED NOS.1,3 AND 4:

      1      BIPIN THOMAS
             AGED 22 YEARS
             S/O TOMY THOMAS,
             VELIKKAKATHU VEEDU, ERESANKULAM, THENIDUKKU,
             VADAKKANCHERRY, ALATHUR, PALAKKAD.

      2      TOMY THOMAS
             AGED 53 YEARS
             S/O THOMAS,
             VELIKKAKATHU VEEDU, ERESANKULAM, THENIDUKKU,
             VADAKKANCHERRY, ALATHUR, PALAKKAD.

      3      BINCY
             AGED 44 YEARS
             W/O TOMY THOMAS,
             VELIKKAKATHU VEEDU, ERESANKULAM, THENIDUKKU,
             VADAKKANCHERRY, ALATHUR, PALAKKAD.

             BY ADV. SRI.V.A.JOHNSON (VARIKKAPPALLIL)

RESPONDENT/COMPLAINANT AND STATE:

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

             AJITH MURALI -P.P

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.5618 of 2020

                                   2




                                ORDER

Dated this the 5th day of January 2021

This petition filed by the petitioners, who are the accused

Nos.1, 3 and 4 in C.C.No.741/2016 pending before the

Judicial First Class Magistrate -I, Alathur for a direction to the

court below to dispose of the case at an early date.

2. A report has been called for from the court

concerned regarding the present status of the case and the

time required for disposal of the same. The learned Judicial

First Class Magistrate-I, Alathur has reported that actually the

case stands posted to 08.02.2021 but it was suo motu

advanced to 04.01.2021 for examination of CW 1 to 3 and

therefore only six months time is required to dispose of the

same.

3. As the case is of the year 2016, I think that the time

sought for by the learned Judicial First Class Magistrate-I for

disposal of the same appears to be quite reasonable. Crl.M.C.No.5618 of 2020

Hence, this Crl.M.C. is disposed of directing the learned

Judicial First Class Magistrate-I, Alathur to dispose of

C.C.No.741/2016 within a period of six months from today.

Sd/-

SHIRCY V.

JUDGE mpm Crl.M.C.No.5618 of 2020

APPENDIX PETITIONERS' EXHIBITS:

ANNEXURE-A TRUE COPY OF THE FINAL REPORT IN CC NO.741/2016 ON THE FILE OF THE COURT OF THE JUDICIAL FIRST-CLASS MAGISTRATE-1, ALATHUR.

// TRUE COPY // P.A. TO JUDGE