Abel T.Sunil vs State Of Kerala
2021 Latest Caselaw 8304 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                        OP(Crl.).No.103 OF 2021

AGAINST THE ORDER/JUDGMENT IN CC 1125/2018 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -II,PALAKKAD


PETITIONER/S:

                ABEL T.SUNIL
                AGED 23 YEARS
                S/O SUNIL T.S, THEKKEMURIYIL HOUSE, KUBLAPANTHAL,
                EDAKKURUSSI, KARIMBA, PALAKKAD DISTRICT.

                BY ADV. SRI.NIREESH MATHEW

RESPONDENT/S:

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


OTHER PRESENT:

                SR.PP.C.S.HRITHWIK

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 12.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.103 OF 2021

                                   2




                               ORDER

Dated this the 12th day of March, 2021

The petitioner is the accused in CC No.1125 of 2018 on the files

of Judicial First Class Magistrate-II, Palakkad, which originated from

Crime No. 711 of 2018, registered at the Kongad Police Station for

offences punishable under Sections 279 and 304A of the IPC.

2.The petitioner seeks expeditious disposal of the case against

him. The reason stated is that the petitioner, a Post Graduate in M.Sc

Electronics, is pursuing his studies in Robotics and Automation at

Salford University, London. The duration of the course is said to be

for a period of one year and the classes are to commence from

September, 2021.

3.In the report called for, the jurisdictional Magistrate has stated

that the case is posted for recording the plea of the accused and there

was no regular sitting in the Court of Judicial First Class Magistrate-

II, Palakkad. According to the learned Magistrate, at least one year

is required to dispose the case.

4.Having heard the learned counsel for the petitioner and having OP(Crl.).No.103 OF 2021

considered the report of the learned Magistrate, the Judicial First

Class Magistrate-II, Palakkad, is directed to take earnest efforts to

dispose CC No.1125 of 2018, within an outer time limit of eight

months from the date of receipt of a copy of this judgment.

The Original Petition is disposed of accordingly.

Sd/-

V.G ARUN JUDGE

SJ OP(Crl.).No.103 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE FINAL REPORT DATED 14.11.2018