Vishnu.S.Kumar vs State Of Kerala
2021 Latest Caselaw 13285 Ker

                 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. 181 OF 2021
AGAINST THE ORDER/JUDGMENT IN ST 170/2018 OF GRAMA NYAYALAYA, PERINAD
                              KOLLAM, KOLLAM
PETITIONER/S:

           VISHNU.S.KUMAR
           AGED 26 YEARS
           S/O. SABESH KUMAR, KARUTHRAYIL (H), NENMENI NORTH,
           MUNROTHURUTH P.O, KOLLAM DISTRICT, PIN-691502

           BY ADVS.
           AYYAPPADAS V
           KUM.VYKHARI.K.U
           SHRI.VINEETH V.



RESPONDENT/S:

           STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM-682 031


OTHER PRESENT:

           SRI.C.S.HRITHWIK SRPP



THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 24.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 181 OF 2021
                                     2




                                JUDGMENT

Dated this the 24th day of June 2021

The petitioner is the accused in Crime No.1065/2018,

which is presently pending on the files of the Grama

Nyayalaya, Perinad as S.T.No.170/2018 for having allegedly

committed the offences punishable under Sections 279 and

304A of the I.P.C.

2. The petitioner seeks expeditious disposal of the

case. A report was called for from the Grama Nyayalaya and

the learned Judicial First Class Magistrate-III, Kollam,

who is in charge of the Grama Nyayalaya has sought six

months time to dispose of the matter. I find that the time

sought by the learned Magistrate in view of the present

pandemic situation is quite reasonable. Hence, the

Original petition is disposed of with a direction to the

Grama Nyayalaya, Perinad to dispose of S.T.No.170/2018 as OP(CRL.) NO. 181 OF 2021

expeditiously as possible, at any rate, within six months

from the date of receipt of a copy of the Judgment of this

Court.

Sd/-

ASHOK MENON JUDGE dkr OP(CRL.) NO. 181 OF 2021

APPENDIX OF OP(CRL.) 181/2021

PETITIONER ANNEXURE

EXHIBIT P1 CERTIFIED COPY OF THE FINAL REPORT IN S.T. NO.

170/2018 SUBMITTED BY POLICE, BEFORE GRAMA NYAYALAYA, PERINADU, KOLLAM, DATED 24.09.2018.