Kunjumon vs State Of Kerala
2021 Latest Caselaw 12835 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
      THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
 THURSDAY, THE 10TH DAY OF JUNE 2021 / 20TH JYAISHTA, 1943
                  OP(CRL.) NO. 206 OF 2021

 CC 2154/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS (TEMP),
                      PARAVOOR, KOLLAM

PETITIONER:

         KUNJUMON
         AGED 56 YEARS
         S/O.ALEXANDER, JEMI MANDIRAM, KIZHAKKEKALLADA
         VILLAGE, KODUVILA PO, SHINGARAPILLY, CHERIYIL,
         KOLLAM DISTRICT.
         BY ADV BIJU .C. ABRAHAM (K/000957/1993)-12286


RESPONDENTS:

         STATE OF KERALA
         REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, ERNAKULAM 682 031


         SRI SANTHOSH PETER-SR PP

THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
10.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(Crl) No.206/2021
                                                 2




                     R.NARAYANA PISHARADI, J
                     **********************
                        O.P.(Crl.) No.206 of 2021
                    -------------------------------------
                  Dated this the 10th day of June, 2021
                 -------------------------------------------


                               JUDGMENT

The petitioner is the second accused in the case

C.C.No.2154/2015 pending in the Court of the Judicial First Class

Magistrate (Temporay), South Paravur, Kollam.

2. The limited prayer made by the petitioner in this

original petition is to issue a direction to the learned Magistrate

to dispose of the case expeditiously.

3. This Court had called for a report from the learned

Magistrate. In his letter dated 07.06.2021, the learned

Magistrate has sought a period of six months for disposing the

case, especially in view of the present Covid-19 pandemic

situation.

O.P.(Crl) No.206/2021

4. Consequently, the original petition is disposed of as

follows: The Judicial First Class Magistrate (Temporary), South

Paravur, Kollam is directed to dispose of the case

C.C.No.2154/2015 on the file of that court as expeditiously as

possible, at any rate, within a period of six months from the date

of production of a certified copy of this judgment before that

court.

(sd/-) R.NARAYANA PISHARADI, JUDGE

jsr O.P.(Crl) No.206/2021

APPENDIX IN O.P.(CRL) NO.206 OF 2021

PETITIONER'S EXHIBITS:

EXT.P1 : TRUE COPY OF THE FIR IN CRIME NO.1185/2012 CHATTANNUR POLICE STATION.

EXT.P2: TRUE COPY OF THE CHARGE SHEET IN CRIME NO.1185/2012 OF CHATTANNUR POLICE STATION.

RESPONDENTS' EXHIBITS:

NIL

TRUE COPY PS TO JUDGE