Rayjiss James vs State Of Kerala
2021 Latest Caselaw 13294 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. 378 OF 2020
  AGAINST THE ORDER/JUDGMENT IN CC 3/2016 OF JUDICIAL MAGISTRATE OF
                   FIRST CLASS -I, CHERTHALA, ALAPPUZHA
PETITIONER/S:

           RAYJISS JAMES
           AGED 27 YEARS
           S/O. JAMES, WHITE HOUSE, KAINAKARY P.O., ALAPPUZHA
           DISTRICT, PIN-688 501.

           BY ADVS.
           BOBBY RAPHEAL.C
           SRI.E.C.POULOSE



RESPONDENT/S:

           STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM, PIN-688 031.


OTHER PRESENT:

           SMT.M.K.PUSHPALATHA-PP



THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 24.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 378 OF 2020
                                      2




                               JUDGMENT

Dated this the 24th day of June 2021

The petitioner is the accused in Crime No.2560/2015

Cherthala Police Station, which is presently pending on the

files of Judicial First Class Magistrate Court-I, Cherthala

as C.C.No.3/2016 for having allegedly committed the

offences punishable under Sections 279, 337, 338 and 304(A)

of the I.P.C.

2. It is submitted that directions may be given to the

learned Magistrate to dispose of the case expeditiously. A

report was called for and the Magistrate has reported that

there are 15 witnesses to be examined and the total

pendency of that Court is 9200 cases. Considering the

pendency of the cases and the present stage of the case,

the learned Magistrate has sought six months time to

dispose of the case. The learned Counsel for the

petitioner submits that the matter has now been scheduled OP(CRL.) NO. 378 OF 2020

for the examination of the witnesses. Under the

circumstances, the learned Magistrate is directed to

dispose of the matter as expeditiously as possible

considering the fact that the case is of the year 2016.

3. In the result, the Original Petition is disposed of

with a direction to the Judicial First Class Magistrate

Court-I, Cherthala to dispose of C.C.No.3/2016 as

expeditiously as possible, at any rate, within six months

from the date of receipt of the judgment of this Court.

Sd/-

ASHOK MENON JUDGE dkr OP(CRL.) NO. 378 OF 2020

APPENDIX OF OP(CRL.) 378/2020

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO.2560/2015 OF CHERTHALA POLICE STATION, ALAPPUZHA DISTRICT.

EXHIBIT P2 TRUE COPY OF THE PROCEEDING SHEET IN C.C.NO.3/2016 ON THE FILES OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHERTHALA.

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE OF THE PETITIONER ISSUED BY STATE BOARD OF TECHNICAL EDUCATION AND TRAINING DEPARTMENT OF TECHNICAL EDUCATION, CHENNAI DATED 12.6.2013.