Annie A.T vs State Of Kerala
2021 Latest Caselaw 12755 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
   MONDAY, THE 7TH DAY OF JUNE 2021 / 17TH JYAISHTA, 1943
                    OP(CRL.) NO. 197 OF 2021
  CMP 1561/2021 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,
                             CHERTHALA
PETITIONER/COMPLAINANT:

           ANNIE A.T.
           AGED 55 YEARS
           W/O. THOMAS, ARESSERIL HOUSE, ARTHUNKAL P.O,
           CHERTHALA, ALAPPUZHA, KERALA - 688530.
           BY ADV V.MAHENDRANATH


RESPONDENTS/RESPONDENTS & STATE:

    1      STATE OF KERALA
           REPRESENTED BY THE GOVERNMENT PLEADER, HIGH COURT
           OF KERALA, ERNAKULAM, KOCHI - 682031.
    2      SHIJO SHAJI
           KALAPPURAKKAL HOUSE, POONJAR, EERATTUPETTA,
           KOTTAYAM - 686121.


           SMT MAYA M N-PP

THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(Crl) No.197/2021
                                          2




                     R.NARAYANA PISHARADI, J
                     **********************
                         O.P.(Crl) No.197 of 2021
                    -------------------------------------
                   Dated this the 7th day of June, 2021
                 -------------------------------------------


                             JUDGMENT

This original petition is filed under Article 227 of the

Constitution of India seeking a direction to the lower court to

consider and dispose of Ext.P2 application filed by the petitioner

in that court within a time frame to be fixed by this Court.

2. Considering the nature of the relief prayed for and the

order proposed to be passed in this petition, notice to the second

respondent is dispensed with.

3. A report was called for by this Court from the Judicial

First Class Magistrate-II, Cherthala with regard to the period

required for disposal of Ext.P2 application by that court. The

learned Magistrate, in his letter dated 04.06.2021, has stated O.P.(Crl) No.197/2021

that a period of two weeks is required to dispose of the

application.

4. Consequently, the original petition is disposed of as

follows:

The Judicial First Class Magistrate-II, Cherthala is directed

to dispose of the application C.M.P.No.1561/2021 (Ext.P2) within

a period of two weeks from the date of production of a certified

copy of this judgment in that Court.

(sd/-) R.NARAYANA PISHARADI, JUDGE

jsr O.P.(Crl) No.197/2021

APPENDIX OF OP(CRL.) 197/2021

PETITIONER ANNEXURE

EXHIBIT P1 THE TRUE COPY OF THE JUDGMENT DATED 23.04.2021 OF THIS HON'BLE COURT IN W.P(C) 9229/2021 EXHIBIT P2 THE TRUE COPY OF THE CMP 1561/2021 DATED 28.04.2021 PENDING BEFORE THE JFCM-II, CHERTHALA

RESPONDENT'S ANNEXURE

NIL

TRUE COPY

PS TO JUDGE