Seema Saji vs Shajan Scaria
2021 Latest Caselaw 21777 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. 352 OF 2021
    AGAINST THE ORDER/JUDGMENT IN CMP 628/2020 OF JUDICIAL
    MAGISTRATE OF FIRST CLASS ,THIRUVALLA, PATHANAMTHITTA
PETITIONER:

            SEEMA SAJI
            AGED 36 YEARS
            W/O. SAJI, CHERIVUPURADATHIL HOUSE, VALLAMALA MURI,
            KUNNATHANAM VILLAGE, MALLAPPALLY TALUK,
            PATHANAMTHITTA DISTRICT.

            BY ADVS.
            JEFRIN JOSE
            JASMINE LIGY
            BLAISE JOSEPH



RESPONDENTS:

    1       SHAJAN SCARIA
            CHAIRMAN, MARUNADAN MALAYALI, T.C NO 17/3164(11),
            PATTOM PALACE P.O, PATTOM 695 004

    2       M. RAJU
            CHIEF EDITOR, MARUNADAN MALAYALI, T.C NO
            17/3164(11), PATTOM PALACE P.O, PATTOM 695 004

    3       ANN MARY GEORGE
            MANAGING DIRECTOR, MARUNADAN MALAYALI, T.C NO
            17/3164(11), PATTOM PALACE P.O, PATTOM 695 004

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


     THIS     OP   (CRIMINAL)   HAVING    COME   UP   FOR   ADMISSION   ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                        -2-

OP(CRL.) NO. 352 OF 2021




                                 JUDGMENT

This original petition has been filed seeking

for an early disposal of Ext.P1 complaint filed by

the petitioner.

2. In view of the limited prayer sought for

by the petitioner, a report was called for from the

Judicial First Class Magistrate Court, Thiruvalla.

As per the report, after completing 202 Cr.PC

enquiry, the predecessor in interest of the present

Magistrate has taken the case on file as C.C.

432/2020 on 10.03.2020. Thereafter summons was

issued against the accused persons. The court also

reported that about 900 five year old cases are

pending in that court. The learned Magistrate

sought for nine months time for the final disposal

of the above case.

3. Having regard to the facts and

circumstances, nine months time sought for by the

OP(CRL.) NO. 352 OF 2021

learned Magistrate for the final disposal of the

above case is hereby granted.

In the result, the original petition is

disposed of directing the Judicial First Class

Magistrate Court, Thiruvalla to dispose C.C.

432/2020 within nine months starting from today.

sd/-

M.R.ANITHA JUDGE hmh

OP(CRL.) NO. 352 OF 2021

APPENDIX OF OP(CRL.) 352/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 28-1-

2020 SUBMITTED BY THE PETITIONER BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA.

Exhibit P2 TRUE COPY OF THE REPORT DATED 25-2-2020 SUBMITTED BY THE DEPUTY SUPERINTENDENT OF POLICE, THIRUVALLA BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA.

RESPONDENTS' EXHIBITS              NIL