Jayachandran vs State Of Kerala
2021 Latest Caselaw 793 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                         Crl.MC.No.839 OF 2013

  AGAINST THE    JUDGMENT IN CC 173/2012 OF JUDICIAL MAGISTRATE OF
                       FIRST CLASS , KAYAMKULAM

    CRIME NO.54/2009 OF Vallikunnam Police Station , Alappuzha


PETITIONER/ACCUSE NO.1:

             JAYACHANDRAN
             AGED 40 YEARS
             S/O.P.K.KOCHUKUNJU
             SHYNI MANDIRAM
             VALLIKUNNAM,ALAPPUZHA

             BY ADVS.
             SRI.R.SUNIL KUMAR
             SMT.A.SALINI LAL

RESPONDENT/DE FACTO COMPLAINANT:

      1      STATE OF KERALA
             REP BY THE PUBLIC PROSECUTOR HIGH COURT OF KERALA
             ERNAKULAM PIN 682031

      2      ALAPPUZHA DISTRICT CO-OPERATIVE BANK
             REP BY ITS GENERAL MANAGER IN CHARGE S.SREEKUMAR PIN
             688 001


OTHER PRESENT:

             SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.839 OF 2013               ..2..




                                ORDER

Dated this the 8th day of January 2021

The Criminal M.C.is filed seeking to quash

further proceedings in C.C.No.173/2012 on the files

of the Judicial First Class Magistrate Court,

Kayamkulam, or in the alternative to issue a

direction to dispose the case at the earliest. Being a

Criminal M.C. of the year 2013, pertaining to a crime

of the year 2009, a report was called for from the

jurisdictional court.

2. The learned Judicial First Class Magistrate

Kayamkulam has reported that certain documents

were sent to the Forensic Science Lab,

Thiruvananthapuram for verification of signature and

received back only on 19.10.2020. In order to

minimise the delay, the court commenced trial in the Crl.MC.No.839 OF 2013 ..3..

year 2017 itself and has examined 12 witnesses. It is

reported that, as the report from the Forensic

Science Lab has been received, the case can be

disposed of without further delay.

This is recorded and the Criminal M.C.is closed.

Sd/-

                                        V.G.ARUN
      SB/08/01/2020                       JUDGE
 Crl.MC.No.839 OF 2013             ..4..



                              APPENDIX

      PETITIONERS EXTS:

      ANNEXURE 1           COPY OF THE FIR IN CRIME NO.54/09 OF

THE VALLIKKUNNAM POLICE STATION.

ANNEXURE 2 COPY OF THE REPRESENTATION DATED 13.1.09 FILED BY THE PETITIONER BEFORE THE REGISTRAR OF CO-OPERATIVE SOCIETIES.

ANNEXURE 3 COPY OF THE SUSPENSION ORDER DATED 18.02.09.

ANNEXURE 4 COPY OF THE REPORT FILED BY THE DY.S.P.CRIME DETACHMENT BEFORE THE PETITIONS COMMITTEE.

ANNEXURE 5 COPY OF THE FINAL REPORT IN CRIME NO.54/09.

ANNEXURE 6 COPY OF THE ORDER DISMISSING THE DISCHARGE PETITION FILED BY THE PETITIONER.

ANNEXURE 7 COPY OF THE ORDER ALLOWING FURTHER INVESTIGATION BY THE JFMC, KAYAMKULAM.

ANNEXURE 8 COPY OF THE COUNTER FILED BY THE BANK IN WP(C) NO.13216/2010.

ANNEXURE 9 COPY OF THE REPLY GIVEN BY THE BANK AS PER RIGHT TO INFORMATION ACT.

//true copy// P.A to Judge