Sijo James Koshy vs State Of Kerala
2021 Latest Caselaw 12757 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. 193 OF 2021
       AGAINST THE ORDER/JUDGMENT IN ST 324/2017 OF GRAMA
           NYAYALAYA, RANNI, PATHANAMTHITTA., PATHANAMTHITTA
PETITIONER:

                SIJO JAMES KOSHY
                AGED 32 YEARS
                S/O. JAMES KOSHY, KURISHUMMOOTTIL VEEDU, NEAR
                SIVA TEMPLE, NADAKKAL, KUNNANTHANAM VILLAGE,
                MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT -
                689581.
                BY ADVS.
                MANU RAMACHANDRAN
                SRI.M.KIRANLAL
                SRI.R.RAJESH (VARKALA)
                SRI.T.S.SARATH
                SHRI.SAMEER M NAIR


RESPONDENTS:

       1        STATE OF KERALA
                REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
                KERALA, ERNAKULAM - 682031.
       2        THE STATION HOUSE OFFICER
                POLICE STATION OF MOOZHIYAR, PATHANAMTHITTA
                DISTRICT - 689662.

                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.193/2021
                                           2




                     R.NARAYANA PISHARADI, J
                     **********************
                         O.P.(Crl) No.193 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 Grama Nyayalaya,

Ranni to dispose of the case S.T.No.324/2017 on the file of that

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

2. This Court had called for a report from the

Nyayadhikari, Grama Nyayalaya, Ranni with regard to the time

required for the disposal of the aforesaid case. In the letter

dated 05.05.2021, the Nyayadhikari, Grama Nyayalaya, Ranni

has sought a period of six months for the disposal of the case.

4. Consequently, the original petition is disposed of as

follows:

O.P.(Crl) No.193/2021

The Nyayadhikari, Grama Nyayalaya, Ranni is directed to

dispose of the case S.T.No.324/2017 pending before him within a

period of six months 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.193/2021

APPENDIX OF OP(CRL.) 193/2021

PETITIONER'S ANNEXURE

EXHIBIT P1 THE TRUE COPY OF THE FINAL REPORT IN CRIME NO. 475/2016 OF MOOZHIYAR POLICE STATION, PATHANAMTHITTA DISTRICT WHICH IS NOW PENDING AS S.T NO.324/2017 ON THE FILES OF GRAMA NYAYALAYA, RANNI. EXHIBIT P2 THE B-DIARY PROCEEDINGS OF S.T NO.324/2017 ON THE FILES OF GRAMA NYAYALAYA, RANNI.

EXHIBIT P3 THE TRUE COPY OF THE RELEVANT PAGES OF INDIAN PASSPORT OF PETITIONERS WIFE ALONG WITH THE RELEVANT PAGE OF VISA STAMPED THEREIN ISSUED BY GERMANY.

RESPONDENT'S EXHIBITS

NIL

TRUE COPY

PS TO JUDGE