Rajesh vs State Of Kerala
2021 Latest Caselaw 15849 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                        THE HONOURABLE MR. JUSTICE ASHOK MENON

                FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943

                               OP(CRL.) NO. 244 OF 2021

       CRIME NO.370/2016 OF ARUVIKKARA POLICE STATION, Thiruvananthapuram

AGAINST THE ORDER/JUDGMENT IN CC 1171/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS

                          -II,NEDUMANGAD, THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

                RAJESH
                AGED 33 YEARS
                S/O.RAJU, KONANGODU, MELEPUTHEN VEEDU, KAMUKINKODU, CHERIAKONNY,
                ARUVIKKARA VILLAGE, NEDUMANGAD.
                BY ADVS.
                K.SASIKUMAR
                S.ARAVIND
                P.S.RAGHUKUMAR
                PRIYA CAROL
                NINU M.DAS


RESPONDENT/S:

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

      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 30.07.2021, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl).244//2021

                                      2




                             JUDGMENT

Dated this the 30th day of July 2021

The petitioner has approached this Court

for speedy disposal of C.C. No.1171/2016 on the

files of the Judicial First Class Magistrate

Court- II, Nedumangad. A report was called for

from the concerned Magistrate and he has

requested that eight months time may be required

to dispose of the matter. Considering the

present pandemic situation, the time sought for

by the learned magistrate is very reasonable

particularly in view of the fact that there is O.P.(Crl).244//2021

huge pendency in that court and old cases are

also pending. Hence, the learned magistrate is

directed to dispose of the case as expeditiously

possible, at any rate, within a period of eight

months from the date of receipt of a copy of

this judgment.

This O.P.(Crl) is accordingly disposed of.

Sd/-

ASHOK MENON

JUDGE Al/-

O.P.(Crl).244//2021

APPENDIX OF OP(CRL.) 244/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE FINAL REPORT IN CRIME NO.370/16.

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.S TO JUDGE

AL/-