Sujathan vs Sugandhi
2021 Latest Caselaw 9750 Ker

OP(Crl.).No.78 OF 2021          1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MRS. JUSTICE SHIRCY V.

    TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                        OP(Crl.).No.78 OF 2021

AGAINST THE ORDER/JUDGMENT IN MC 26/2020 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS ,VARKALA


PETITIONER/S:

                SUJATHAN,
                AGED 57 YEARS
                S/O. PURUSHOTHAMAN, MULLUVILA VEEDU, MELKADAKKAVOOR
                P.O KADAKKAVOOR, CHIRAYINKEEHU, THIRUVANANTHAPURAM
                695 306, NOW AT PADINJATTATHIL VEEDU, ALTHARAMOODU
                CHIRAYINKEEZHU P.O. THIRUVANANTHAPURAM 695 304.

                BY ADVS.
                SRI.SADCHITH.P.KURUP
                SRI.C.P.ANIL RAJ

RESPONDENT:

                SUGANDHI,
                AGED 52 YEARS
                W/O. SUJATHAN, MULLUVILA VEEDU, MELKADAKKAVOOR P.O.
                KADAKKAVOOR, CHIRAYINKEEZHU, THIRUVANANTHAPURAM 695
                306.


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.78 OF 2021                 2



                                  JUDGMENT

Heard the learned counsel for the petitioner.

2. The petitioner who is the first respondent in M.C.No.26 of

2020 has filed this application seeking the following reliefs:

A) May be pleased to direct the Judicial First Class Magistrate Court-I, Varkala to her and dispose Ext.P1 pending before it within a time limit to be prescribed by this Honourable Court.

B) And this Honourable Court may be pleased to grant such other reliefs as are deemed just and necessary in the facts and circumsances of the case.

3. At the time of admission itself this Court has called for a

report through the Registry regarding the time required for disposal of

M.C.No.26/2020 pending before the Judicial First Class Magistrate

Court-I, Varkala. The learned Judicial First Class Magistrate-I, Varkala

by a letter dated 22.2.2021 has reported that maximum time required

for disposal of the case is three months.

4. Accepting the report of the court concerned, this Original

Petition is closed. The learned Judicial First Class Magistrate-I, Varkala

shall dispose of M.C.No.26/2020 within a period of three months from

the date of receipt of a copy of this judgment.

Sd/-

SHIRCY V.

smm                                                       JUDGE




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           COPY OF M.C. NO. 26/2020 FILED BEFORE

JUDICIAL FIRST CLASS MAGISTRATE COURT I, VARKALA.

EXHIBIT P2 COPY OF ORDER DATED 14.8.2020 PASSED BY JUDICIAL FIRST CLASS MAGISTRATE COURT I, VARKALA IN M.C. NO. 38/2020.

EXHIBIT P3 COPY OF OBJECTION DATED NIL FLED BY PETITIONER IN M.C. NO. 26/2020.