C.K.Abdul Manaf vs State Of Kerala
2021 Latest Caselaw 23119 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                        THE HONOURABLE MR. JUSTICE K.HARIPAL

        WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943

                              OP(CRL.) NO. 438 OF 2021

     IN CONNECTION WITH CC 787/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS,

 KUNNAMANGALAM,     ARISING FROM CRIME NO.135/2011 MEDICAL COLLEGE POLICE STATION

                                      KOZHIKODE

PETITIONER:

              C.K.ABDUL MANAF
              AGED 39 YEARS
              S/O. PARIYEYI,
              CHUNDAKUZHIYIL HOUSE,
              PILLASSERY P.O,
              KUNNAMANGALAM,
              KOZHIKODE DISTRICT
              BY ADV BIJU.P.N.


RESPONDENT/STATE:

              STATE OF KERALA
              REPRESENTED BY PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA,
              ERNAKULAM, COCHIN 31


              PP - SRI. M.C.ASHI



      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 24.11.2021, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl).No.438 of 2021
                                          2




                                    JUDGMENT

The first accused in C.C.No.787/2017 on the file of the

Judicial First Class Magistrate Court, Kunnamangalam has

moved this Court under Section 227 of the Constitution seeking

expeditious disposal of the said case. A report was called for

from the learned Magistrate, where it is stated that there are 18

witnesses in the charge sheet, out of them 4 have already been

examined and steps have taken for examining the remaining

witnesses. Learned Magistrate has sought six months' time for

the disposal of the case.

2. I heard the learned counsel for the petitioner. Learned

counsel submitted that the petitioner has got an offer for

employment abroad, if the disposal of the case is delayed, he may

lost that oppurtunity. It is a crime of the year 2011. That means,

ten years have elapsed. Here only 14 witnesses are remaining to

be examined which can be done within a period of four months.

3. In the result, the learned Magistrate is directed to try O.P.(Crl).No.438 of 2021

and dispose C.C.No.787/2017 within a period of four months

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

O.P.(Crl) is disposed of as above.

Sd/-

K.HARIPAL

JUDGE Jms/24.11

//True Copy// P.A to Judge O.P.(Crl).No.438 of 2021

APPENDIX OF OP(CRL.) 438/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIR DATED 18-02-2011 Exhibit P2 TRUE COPY OF THE FINAL REPORT IN C.C.NO.787/2017 DATED 28-04-2012