Joby Joseph vs State Of Kerala
2021 Latest Caselaw 23740 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                      THE HONOURABLE MRS. JUSTICE M.R.ANITHA

         TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943

                             CRL.MC NO. 5208 OF 2021

  AGAINST THE ORDER/JUDGMENT IN CC 81/2019 OF JUDICIAL MAGISTRATE OF FIRST

                             CLASS -I,SULTHANBATHERY

PETITIONER/ACCUSED:

             JOBY JOSEPH
             AGED 38 YEARS
             S/O JOSEPH,
             PULIYAMMAKKEL HOUSE, CHEERAL P.O, NOOLPUZHA VILLAGE, WAYANAD
             DISTRICT-673595.
             BY ADV K.A.MANZOOR ALI


RESPONDENTS/DEFACTO COMPLAINANT:

     1       STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM.
     2       THE DEPUTY SUPERINTENDENT OF POLICE
             C-BRANCH, SULTHAN BATHERY, WAYANAD DISTRICT, PIN-
     3       SUB INSPECTOR OF POLICE
             SULTHAN BATHERY POLICE STATION, SULTHAN BATHERY, WAYANAD
             DISTRICT-673592.
     4       SWAPNALEKHA
             AGED 43 YEARS
             W/O RAMESH BABU,
             KOMMATT HOUSE, THAZHATHUR, CHEERAL P.O, WAYANAD DISTRICT-673595.

      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 30.11.2021,

THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.5208 of 2021
                                  2




                             ORDER

This Crl.M.C has been filed seeking for an early disposal of

C.C.No.81/2019 on the file of the Judicial First Class Magistrate

Court-I, Sulthan Bathery, in crime No.806/2018 of Sulthan

Bathery Police Station. Accordingly a report was called for from

the said court seeking the time required for the final disposal of

the matter.

2. In pursuance of the same, a letter has received from

Judicial First Class Magistrate Court-I, Sulthan Bathery, wherein

the court has sought for eight months time for the final disposal

of the case.

3. In the result, Crl.M.C. is disposed of directing the

Judicial First Class Magistrate Court-I, Sulthan Bathery to

dispose of C.C.No.81/2019, within a period of eight months

starting from the date of receipt of a copy of this order.

Sd/-

M.R.ANITHA JUDGE shg Crl.M.C.No.5208 of 2021

APPENDIX OF CRL.MC 5208/2021

PETITIONER ANNEXURE Annexure A1 THE CERTIFIED COPY OF THE FIR IN CRIME NO.806/2018 OF THE SULTHAN BATHERY POLICE STATION. Annexure A2 THE CERTIFIED COPY OF THE FIRST INFORMATION STATEMENT IN CRIME NO.806/2018 OF THE 4TH RESPONDENT.

Annexure A3 THE CERTIFIED COPY OF THE FINAL REPORT DATED 9/12/2018 FILED BY THE 3RD RESPONDENT. Annexure A4 THE CERTIFIED COPY OF THE SUPPLEMENTARY FINAL REPORT DATED 21.08.2019 FILED BEFORE THE JFCM COURT-1, SULTHAN BATHERY BY HE 3RD RESPONDENT. Annexure A5 TRUE COPY OF THE REPORT DATED 3.1.2020 FILED BY THE 2ND RESPONDENT BEFORE THE DISTRICT POLICE CHIEF, WAYANAD.

Annexure A6 TRUE COPY OF THE COMMON ORDER DATED 7/2/2018 PASSED BY THE KERALA STATE CHILD RIGHTS PROTECTION COMMISSION IN CRMP NO.7217/12/LA2/2016/KESCPCR AND CRMP NO.9724/12/LA2/2016/KESCPCR Annexure A7 TRUE COPY OF THE SUPPLEMENTARY FINAL REPORT DATED 26.09.2020 SUBMITTED BY THE 2ND RESPONDENT. Annexure A8 TRUE COPY OF THE ORDER NO.3443/2020/GNL.EDN DEPT OF THE SECRETARY TO GOVERNMENT DEPARTMENT OF GENERAL EDUCATION DATED 28/12/2020.

Annexure A9 THE CERTIFIED COPY OF THE SAID ORDER DATED 11.10.2021 IN CMP NO.1969/2021 IN CC 81/2019 OF THE JUDICIAL FIRST CLASS MAGISTRATE-1 SULTHAN BATHERY.