Kerala High Court
P.V.Issac vs State Of Kerala on 23 June, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
O.P.(CRL.) NO.166 OF 2021
SEEKING DIRECTION FOR SPEEDY DISPOSAL OF C.C.NO.3743 OF 2016 ON THE
FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, ADOOR.
PETITIONER/ACCUSED:
P.V.ISSAC,
AGED 59 YEARS, S/O. KOSHI VARGHESE,
PANACHAKKAL VEEDU,
V. KOTTAYAM, V. KOTTAYAM MURI, VALLIKKODU VILLAGE,
PATHANAMTHITTA DISTRICT, PIN-689 656.
BY ADVS.
MATHEW KURIAKOSE
SRI.J.KRISHNAKUMAR (ADOOR)
SHRI.MONI GEORGE
RESPONDENT/COMPLAINANT-STATE:
STATE OF KERALA
(CRIME NO. 2060 OF 2016 OF ADOOR POLICE STATION)
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
SRI.M.R.DHANIL, PUBLIC PROSECUTOR
THIS O.P. (CRIMINAL) HAVING COME UP FOR ADMISSION ON 23.06.2021,
ALONG WITH O.P.(Crl.)NO.168/2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
O.P.(CRL.) NOS.166 & 168 OF 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
O.P.(CRL.) NO. 168 OF 2021
SEEKING DIRECTION FOR SPEEDY DISPOSAL OF C.C.NO.3316/2016 ON THE
FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, ADOOR.
PETITIONER/ACCUSED:
P.V.ISSAC,
AGED 59 YEARS, S/O. KOSHI VARGHESE,
PANACHAKKAL VEEDU,
V. KOTTAYAM, V. KOTTAYAM MURI, VALLIKKODU VILLAGE,
PATHANAMTHITTA DISTRICT-689 656.
BY ADVS.
MATHEW KURIAKOSE
SRI.J.KRISHNAKUMAR (ADOOR)
SHRI.MONI GEORGE
RESPONDENT/COMPLAINANT-STATE:
STATE OF KERALA
(CRIME NO. 2061 OF 2016 OF ADOOR POLICE STATION)
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
SRI.M.R.DHANIL, PUBLIC PROSECUTOR
THIS O.P. (CRIMINAL) HAVING COME UP FOR ADMISSION ON 23.06.2021,
ALONG WITH O.P.(Crl.)NO.166/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
O.P.(CRL.) NOS.166 & 168 OF 2021
COMMON JUDGMENT
The common petitioner in O.P.Crl.Nos.166 of 2021, and 168 of
2021, is an accused in C.C.Nos.3743 of 2016 and 3316 of 2016
respectively on the file of the Judicial First Class Magistrate Court,
Adoor. He has approached this Court for speedy disposal of the cases
against him. The report was called from the Judicial First Class
Magistrate, Adoor and he has submitted that there are about 37,792
cases pending in that court and has requested a time of at least six
months, to dispose of those matters.
I find that the time sought by the magistrate is reasonable and the
Judicial First Class Magistrate, Adoor shall endeavour to dispose of
C.C.Nos.3743 of 2016 and 3316 of 2016, as expeditiously as possible,
at any rate, within a period of six months from the date of receipt of the
order of this Court.
Sd/-
ASHOK MENON
JUDGE
bpr
O.P.(CRL.) NOS.166 & 168 OF 2021
APPENDIX OF O.P.(CRL.) NO.166/2021
PETITIONER'S ANNEXURE
EXHIBIT P1 TRUE COPY OF THE FINAL REPROT IN CRIME
NO.2060 OF 2016 OF ADOOR POLICE STATION.
O.P.(CRL.) NOS.166 & 168 OF 2021
APPENDIX OF O.P.(CRL.) NO.168/2021
PETITIONER'S ANNEXURE
EXHIBIT P1 TRUE COPY OF THE FINAL REPORT IN CRIME
NO.2061 OF 2016 OF ADOOR POLICE STATION.
