Samu.S vs State Of Kerala
2021 Latest Caselaw 20657 Ker

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                                THE HONOURABLE MR. JUSTICE K.HARIPAL
                      TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                                        OP(CRL.) NO. 318 OF 2021
 AGAINST THE ORDER/JUDGMENT IN ST 71/2017 OF GRAMA NYAYALAYA, CHADAYAMANGALAM,
                                               KOLLAM
               TH
PETITIONER/6        ACCUSED:


                    SAMU.S
                    AGED 28 YEARS
                    S/O SUKASENAN, SALUBHAVAN, IDATHARA P.O.KADAKKAL VILLAGE, KOLLAM-
                    691 536

                    BY ADVS.
                    G.RANJU MOHAN
                    M.SANTHI (K/868/2011)



RESPONDENT/COMPLAINANT:


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



                    SR.PP - SMT. PUSHPALATHA M.K.




      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 05.10.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 O.P. (Crl) No. 318 of 2021
                                       2

                                 JUDGMENT

Petitioner is the 6th accused in S.T. No. 71 of 2017, now pending

before the Grama Nyayalaya, Chadayamangalam. He along with other

accused persons face allegations under Sections 143, 147, 341, 294(b),

353 read with Section 149 of the IPC.

2. The petitioner has moved this Court seeking a direction to the

learned Presiding Officer, Nyayadhikari, to dispose of the case within a

time frame. At the time of admitting the Original Petition, a report was

called for from the Nyayadhikari, Gram Nyayalaya,

Chadayamangalam. Now the Judicial First Class Magistrate, Kadakkal

who is in charge of the Nyayadhikari in the report dated 25.09.2021 has

stated that, she will take earnest efforts to dispose of the case and seeks

eight months' time for disposing the same.

3. It is only the reasonable time sought by the learned

Nyayadhikari and therefore she is directed to dispose of S.T.No. 71 of

2017 within a period of eight months from the date of receipt of a copy

of this Judgment.

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

Sd/-

K. HARIPAL JUDGE RMV/05/10/2021 O.P. (Crl) No. 318 of 2021

APPENDIX OF OP(CRL.) 318/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FINAL REPORT IN CRIME NO 916/2013 OF KADAKKAL POLICE STATION