Jamsheer vs State Of Kerala
2021 Latest Caselaw 13173 Ker

                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
                        CRL.MC NO. 2353 OF 2021
     CRIME NO.1887/2015 OF Kunnamkulam Police Station, Thrissur
 AGAINST THE ORDER/JUDGMENT IN CC 159/2016 OF JUDICIAL MAGISTRATE OF
                   FIRST CLASS ,KUNNAMKULAM, THRISSUR
PETITIONER/S:

           JAMSHEER
           AGED 36 YEARS
           S/O. MOIDEENKUTTY, KURUKKALPARAMBIL HOUSE, PATHAKARA,
           KARIKKAD P.O., THRISSUR DISTRICT-680519.

           BY ADV E.A.HARIS



RESPONDENT/S:

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

           SRI.C.S.HRITHWIK SR.PP


THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 23.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 2353 OF 2021               2



                                O R D E R

Dated this the 23rd day of June 2021

The petitioner is the 6th accused in CC No.159/2016 on the files of

the Judicial First Class Magistrate Court, Kunnamkulam for having allegedly

committed offences punishable under Sections 153 of IPC and Section 3(1)

of the PDPP Act.

2. PWs1 to 6 were already examined and the petitioner wants a

speedy trial and expeditious disposal of the case. A report was called from

the jurisdictional Magistrate and he has sought three months time to

dispose of the case.

In view of the fact that most of the witnesses have been examined,

the learned Judicial First Class Magistrate, Kunnamkulam is directed to

expedite trial in CC No.159/2016 on the file of that court and dispose of the

matter as early as possible, at any rate, within three months from the date

of receipt of a copy of this order.

Sd/-

ASHOK MENON

rmm JUDGE

APPENDIX OF CRL.MC 2353/2021

PETITIONER ANNEXURE

ANNEXURE I TRUE COPY OF THE E-COURT PROCEEDINGS IN CC NO.159/2016.

ANNEXURE 2 TRUE COPY OF THE E-COURT PROCEEDINGS DATED 19/10/2020 IN CC 159/2016.