Jude A Luiz vs Paul Joseph
2021 Latest Caselaw 21170 Ker

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE K.HARIPAL
               WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                                   OP(CRL.) NO. 353 OF 2021
      AGAINST THE ORDER/JUDGMENT IN CC 1612/2015 OF ADDITIONAL CHIEF JUDICIAL
                            MAGISTRATE, ERNAKULAM, ERNAKULAM


PETITIONER/COMPLAINANT:


               JUDE A LUIZ
               AGED 71 YEARS
               SON OF LAWRENCE LUIZ, CHERUPUNATHIL HOUSE, PACHALAM P.O., COCHIN 682
               012

               BY ADV ANIL S.RAJ



RESPONDENTS/ACCUSED 1 TO 3, 5, 7 TO 9, 11 TO 15:


       1       PAUL JOSEPH
               AGED 46 YEARS
               SON OF JOSEPH, VALIYAPARAMBIL HOUSE, N.K. SREEDHARAN ROAD,
               PACHALAM P.O., COCHIN 682 012

       2       GREGORY P.J.
               AGED 58 YEARS
               SON OF JOSEPH, PADIYATHUMPARAMBIL HOUSE, VADUTHALA P.O., COCHIN 682
               023

       3       P.J.JOSEPH
               AGED 58 YEARS
               SON OF JOHN, PADINJATTUMURI HOUSE, VADUTHALA P.O., COCHIN 682 023

       4       GILROY MENDEZ
               AGED 46 YEARS
               SON OF ANTONY MENDEZ, VALIYAPARAMBIL HOUSE, VADUTHALA P.O., COCHIN
               682 023

       5       PYLEE EUGINE
               AGED 55 YEARS
               SON OF PYLEE, KUNNATH HOUSE, PACHALAM P.O., COCHIN 682 012

       6       JEROME EMILIAN MENDEZ
           O.P.(Crl) No. 353 of 2021
                                           2

              AGED 57 YEARS
              SON OF LEONS MENDEZ, VALIYAPARAMBIL HOUSE, VADUTHALA P.O., COCHIN
              682 023

     7        GEORGE MARTIN
              AGED 57 YEARS
              SON OF GEORGE, VALIYAPARAMBIL HOUSE, VADUTHALA P.O., COCHIN 682 023

     8        MR. JOSEPH LANGTON CORREYA
              AGED 68 YEARS
              SON OF MANUEL CORREYA, AMBAT HOUSE, S.R.M. ROAD, COCHIN 682 012

     9        MR. JEROME CORREYA
              AGED 81 YEARS
              SON OF FRANCIS CORREYA, AMBAT HOUSE, PACHALAM P.O., COCHIN 682 012

     10       MR. GASPER CORREYA
              AGED 81 YEARS
              SON OF FRANCIS CORREYA, AMBAT HOUSE, PACHALAM P.O., COCHIN 682 012

     11       MR.EPHREM N.M.
              AGED 46 YEARS
              SON OF N.J. MATHEW, NEDUMBALLY HOUSE, PACHALAM P.O., COCHIN 682 012

     12       MR. PETER LOPEZ
              AGED 56 YEARS
              THUNDIPARAMBIL HOUSE, VADUTHALA P.O., COCHIN 682 023

     13       THE STATE OF KERALA
              REP.BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM 682
              031



              SR.PP - SRI. HRITHWIK C.S.




      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 20.10.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
  O.P.(Crl) No. 353 of 2021
                                 3

                           JUDGMENT

The limited prayer of the petitioner who is the defacto

complainant in C.C.No. 1612 of 2015 pending before the Court of the

Additional Chief Judicial Magistrate, Ernakulam is to direct the Court

to dispose of the said case expeditiously as possible within a period of

six months. A report was called for from the learned Additional Chief

Judicial Magistrate. In the report dated 06.10.2021 it is indicated that

accused Nos 10 and 14 could not yet apprehended. Case against

accused Nos. 4, 6 and 9 stand abated; others have appeared. The learned

Magistrate has sought eight months time to dispose the case.

In the pandemic situation when the functioning of the Courts

remain crippled, eight months time is only reasonable and therefore the

learned Magistrate is directed to dispose C.C. No. 1612 of 2015 within

a period of eight months from the date of receipt of a copy of this

Judgment.

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

Sd/-

K. HARIPAL JUDGE RMV/20/10/2021 O.P.(Crl) No. 353 of 2021

APPENDIX OF OP(CRL.) 353/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 22.6.2015 FILED IN ADDITIONAL CHIEF JUDICIAL MAGISTRATE IN CC 1612 OF 2015