Tisa Palackal Kuriakose vs State Of Kerala
2021 Latest Caselaw 21655 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA
    TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                        OP(CRL.) NO. 334 OF 2021
    (PRAYING FOR AN EARLY DISPOSAL OF CC 250/2016 OF JUDICIAL
            MAGISTRATE OF FIRST CLASS ,VAIKOM, KOTTAYAM)
PETITIONER/DEFACTO COMPLAINANT:

            TISA PALACKAL KURIAKOSE
            AGED 33 YEARS
            D/O GEORGE KURIAKOSE, PALACKAL HOUSE, BUS STAND ROAD,
            VAIKOM P.O.KOTTAYAM DISTRICT, PIN-686 141
            BY ADVS.
            ABRAHAM P.GEORGE
            M.SANTHY


RESPONDENTS/STATE/ACCUSED 1 AND 2:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM-682 031.
    2       DON PAUL,
            AGED 37 YEARS
            S/O PAUL PAUL, THENGUPILLY HOUSE, MANJOOR P.O.KOTTAYAM
            DISTRICT, PIN-686 603.
    3       VALSAMMA PAUL,
            AGED 71 YEARS
            W/O PAUL PAUL, THENGUPILLY HOUSE, MANJOOR P.O.KOTTAYAM
            DISTRICT, PIN-686 603.


            PP SRI.RENJIT GEORGE,SR GP



     THIS   OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl) No.334 of 2021
                                      2



                               JUDGMENT

Dated this the 2nd day of November, 2021

This original petition has been filed seeking for an early

disposal of C.C. No.250/2016 on the file of Judicial First Class

Magistrate Court, Vaikom.

2. In view of the limited prayer sought for in the original

petition, a report was called for from the Judicial First Class

Magistrate Court, Vaikom. Accordingly, the report was received in

which the learned Magistrate sought for six months time to dispose

the case.

3. In the result, O.P.(Crl.) is disposed of directing the

Judicial First Class Magistrate Court, Vaikom to dispose C.C.

No.250/2016 within a period of six months from the date of receipt

of copy of this order.

Original petition is disposed of accordingly.

Sd/-

M.R.ANITHA JUDGE

SMF O.P.(Crl) No.334 of 2021

APPENDIX OF OP(CRL.) 334/2021

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE CHARGE FINAL REPORT IN CC NO 250/2016 IN THE FILE OF THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT A T VAIKOM Exhibit P2 TRUE PHOTOCOPY OF THE ORDER PASSED BY THE HON'BLE HIGH COURT IN CRL.MC NO 7587/2017 DATED 16.11.2017 Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS IN CC NO 250/2016 IN THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, VAIKOM AS AVAILABLE IN E-COURTS

//TRUE COPY//

PA TO JUDGE