Renjith Kumari vs State Of Kerala
2021 Latest Caselaw 13250 Ker

OP(Crl.) No.538/2019                             1/3




                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                             THE HONOURABLE MR. JUSTICE ASHOK MENON
                 THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                                OP(CRL.) NO. 538 OF 2019

          CC.No.621/2019 of the Judicial First Class Magistrate Court-II,
                                      Thiruvananthapuram


                                      ------------------


PETITIONER :

           RENJITH KUMARI,
           W/O.VIJAYARAGHAVAN, AGED 65 YEARS
           DWARAKA (H), THYCADU P.O., THIRUVANANTHAPURAM.

RESPONDENT/STATE :

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


                       Petition praying that in the circumstances stated in the
          affidavit filed therewith the High Court be pleased to direct the
          Judicial First Class Magistrate Court-II, Thiruvananthapuram to
          dispose of the proceedings in CC.No.621/2019 as expeditiously as
          possible within a time to be fixed by this Hon'ble Court.



                       This OP (CRIMINAL)   coming on for orders upon perusing the
          letter dated 11/12/2020 from the Judicial First Class Magistrate
          XI, Thiruvananthapuram, and this Court's Judgment dated 16/12/2019
          and upon hearing the arguments of SRI.M.JAYAKRISHNAN, Advocate for
          the petitioner and THE PUBLIC PROSECUTOR for the respondent, the
          court passed the following:
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                                              ORDER

There was a direction from this court to the Judicial First Class Magistrate-XI, Thiruvananthapuram to dispose of CC.No.621/2019, within a period of six months from the date of receipt of the judgment. The six months time expired in June, 2020. But the matter was not disposed of. The Learned Magistrate has sought for extension of time on 11.12.2020. The fact that the Learned Magistrate did not seek extension of time before the expiry of the time is deprecated and the CJM, Thiruvananthapuram is directed to seek an explanation from the Magistrate concerned regarding the non compliance of the orders of this Court, within a period of two weeks.

Sd/-

                                                             ASHOK MENON


                                                               JUDGE
 OP(Crl.) No.538/2019                 3/3




24-06-2021             /True Copy/         Assistant Registrar