Jayaprakash M.K vs Antony
2021 Latest Caselaw 3135 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

           THE HONOURABLE MR.JUSTICE V.G.ARUN

THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                 OP(Crl.).No.353 OF 2020

  ST 4890/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,
                        CHERTHALA


PETITIONER/S:

           JAYAPRAKASH M.K.
           AGED 60 YEARS
           S/O KRISHNAN,
           MADAPOLLAYIL(H),
           PATTANAKAD TAPAL,
           CHERTHALA.

           BY ADVS.
           SRI.B.PRAMOD
           SMT.NAMITHA JYOTHISH

RESPONDENT/S:

           ANTONY
           VADAKECHIRA HOUSE, KUTHIYATHOD TAPAL,
           CHERTHALA, PIN-688011.


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P. (Crl) No.353 of 2020

                                    -2-



                              JUDGMENT

Dated this the 28th day of January, 2021

The petitioner is seeking expeditious

disposal of S.T. No.4890 of 2019 pending before

the Judicial First Class Magistrate Court-I,

Cherthala, which originated from his complaint

under Section 138 of the Negotiable Instruments

Act.

2. As per the report called for by this

Court, the case was taken on file on 21.12.2019

and posted for the appearance of the accused to

09.12.2020. It is also stated that total pendency

of the cases in that court is 9100. According to

the learned Magistrate, at least one year time,

from the date of appearance of the accused, is

required for disposal of the case.

3. In view of the limited relief granted, O.P. (Crl) No.353 of 2020

notice to the respondent is dispensed with.

Taking into account the pendency of cases and

the present stage of the case, the Judicial First

Class Magistrate-I, Cherthala, is directed to

dispose S.T.No.4890 of 2019 within a period of

one year from the date of receipt of a copy of

this judgment.

The original petition is disposed of

accordingly.

sd/-

V.G.ARUN JUDGE Scl/28.01.2021 O.P. (Crl) No.353 of 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 14.11.2019.