Shaji @ Kuttan vs State Of Kerala
2021 Latest Caselaw 18530 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE K.HARIPAL
    WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                         OP(CRL.) NO. 289 OF 2021
 CC 1805/2014 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,NEDUMANGAD,
                            THIRUVANANTHAPURAM


PETITIONER:

              SHAJI @ KUTTAN
              AGED 42 YEARS
              S/O.SADASIVAN, RESIDING AT SHAJI NIVAS,
              ARASU PARAMBIL MURIYIL, PUTHENVILLA PARAMBIL VILAKATHU,
              NEDUMANGAD TRIVANDRUM - 695 541.

              BY ADV M.R.SARIN



RESPONDENT:

              STATE OF KERALA
              REPRESENTED BY THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM, KOCHI - 682 031.


OTHER PRESENT:

              SR.PP - SRI. HRITHWIK C.S.




     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 08.09.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 289 OF 2021                  2




                                   JUDGMENT

Petitioner who is the 1st accused in CC No.1805/2014 pending

before the Judicial First Class Magistrate Court-II, Nedumangad has

moved this court under Article 227 of the constitution seeking

expeditious disposal of the said case.

2. According to the petitioner, the petitioner is a Mazdoor

employed in KSEB; he is still a probationer, as the criminal case is

pending against him, his probation is not being declared by the

employer and therefore he seeks expeditious disposal of the case.

3. At the time of admission, a report was called for from the

jurisdictional court. Now, the learned Magistrate has reported that the

total pendency of cases is in that court is 22332 of which 1578 are over

5 year old. That means the court is really heavy. All the same it is also a

seven year old case which requires to be given an early disposal. The

learned Magistrate has reported that the case can be disposed of within a

period of 10 months. In the light of the heavy pendency of the court,

that proposal can be accepted and the learned Magistrate is directed to

dispose of CC No.1805/2014 within a period of ten months from the

date of receipt of a copy of the judgment.

The original petition is disposed of as above.

Sd/-

K.HARIPAL JUDGE ska

APPENDIX OF OP(CRL.) 289/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FINAL REPORT IN CC NO.1805/2014 PENDING BEFORE THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, NEDUMANGAD.

Exhibit P2 THE TRUE COPY OF THE MEMO OF APPOINTMENT ISSUED BY DEPUTY CHIEF ENGINEER ELECTRICAL CIRCLE -K.S.E.B., THIRUVANANTHAPURAM TO THE PETITIONER ON 16/9/2019.