Visalakshy vs State Of Kerala
2021 Latest Caselaw 20882 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                         THE HONOURABLE MR. JUSTICE K.HARIPAL

             WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943

                               OP(CRL.) NO. 347 OF 2021

         C.M.P.728/2021 IN C.C.NO.427/2019 OF JFMC(TEMPORARY) SASTHAMCOTTA.

PETITIONER/PETITIONER:

               VISALAKSHY
               AGED 54 YEARS
               W/O. GIREESH DAS,
               GREEN VILLA, EDALKODE P.O,
               PORUVAZHY VILLAGE,
               KUNNATHUR,
               KOLLAM - 691552.
               BY ADV M.R.SARIN


RESPONDENTS/COMPLAINANT:

     1         STATE OF KERALA
               REPRESENTED BY THE PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA, ERANAKULAM.
     2         THE INSPECTOR OF POLICE,
               SOORANADU POLICE STATION,
               KOLLAM DISTRICT, PIN - 690520.


               SR.PP - SRI. HRITHWIK C.S.



      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 06.10.2021, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.Crl. No. 347 of 2021
                                                2




                                           JUDGMENT

The precise relief sought for in this petition is to issue a

direction to the Judicial First Class Magistrate Court (Temporary),

Sasthamkotta to dispose of C.M.P.No.728/2021 in C.C.No.427/2019

within a time frame. Accordingly, a report was called for from the

court. Learned Magistrate has reported that C.M.P.No.728/2021 can

be disposed of within a period of one month.

2. Recording the same, learned Magistrate is directed to

dispose C.M.P.No.728/2021 within one month from the date of

receipt of a copy of this judgment.

The O.P.Crl. is disposed of as above.

Sd/-

                                                                   K.HARIPAL

                                                                      JUDGE
Jms/06.10



                           //True Copy//     P.A to Judge
 O.P.Crl. No. 347 of 2021





                           APPENDIX OF OP(CRL.) 347/2021

PETITIONER EXHIBITS
Exhibit P1                 TRUE COPY OF THE FINAL REPORT IN CC NO. 427/2019 OF

JFCM COURT, (TEMPORARY), SASTHAMKOTTA.

Exhibit P2 TRUE COPY OF THE JUDGMENT IN CC NO. 427/2019 OF JFCM COURT (TEMPORARY), SASTHAMKOTTA.

Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED BY THE JFCM COURT(TEMPORARY) DATED 10.04.2021.

Exhibit P4 TRUE COPY OF THE ORDER IN CMP NO. 728/2021 IN CC NO.

427/2019 OF JFCM COURT (TEMPORARY), SASTHAMKOTTA. Exhibit P5 THE TRUE COPY OF THE CMP. NO. 728/2021 IN CC NO.

427/2019 JFCM COURT (TEMPORARY), SASTHAMKOTTA.