Santhosh P Chacko vs State Of Kerala
2021 Latest Caselaw 19308 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                        THE HONOURABLE MR. JUSTICE K.HARIPAL

             TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943

                                 CRL.MC NO. 3637 OF 2021

 AGAINST THE ORDER/JUDGMENT IN CC 1441/2013 OF JUDICIAL MAGISTRATE OF FIRST CLASS ,

                               RANNI, PATHANAMTHITTA

PETITIONER/ACCUSED:

             SANTHOSH P CHACKO,
             AGED 54 YEARS
             S/O. CHACKO, PALLITHAZHE VEEDU, ANIKADU WEST P.O. KOTTAYAM DISTRICT.

             BY ADVS.
             K.S.ARUN KUMAR
             RAJEE P MATHEWS
             BINDU MOHAN
             AMRUTHA P S
             AMRUTHA K P
             VIJAY SANKAR V.H.



RESPONDENT/COMPLAINANT:

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



             SR.PP - SRI. HRITHWIK C.S.




      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 14.09.2021, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C.No.3637 of 2021
                                     2

                                  ORDER

Petitioner, the sole accused in C.C.No. 1441 of 2013 pending

before the Judicial First Class Magistrate, Ranni, where offence

under Section 420 of the IPC is alleged against the petitioner.

According to him, he is a bishop of a congregation with head office

in United States of America, that due to the pendency of the

criminal case he is unable to travel abroad and discharge his duties

as head of the Church. So he prayed for direction to dispose of the

case within a time frame.

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

Judicial First Class Magistrate, Ranni. The learned Magistrate has

reported that eleven witnesses in the charge sheet out of which

CWs 1 and 7 have already been examined and the remaining 9

witnesses have to be examined and due to pandemic at least one

year is required for completing the trial.

3. I heard the learned counsel for the petitioner and also the

learned Senior Senior Public Prosecutor.

4. This is a case of the year 2013 and now more than 8 years

have passed after its institution. Early disposal of a criminal trial is Crl.M.C.No.3637 of 2021

the right of any person especially an accused. Therefore, his prayer

for expeditious disposal of the case cannot be found fault with.

Having regard to the circumstances, I direct the learned Magistrate

to dispose of the case within 9 months from the date of receipt of a

copy of this order.

Criminal Miscellaneous Case is disposed of as above

Sd/-

K.HARIPAL JUDGE RMV/14/09/2021 Crl.M.C.No.3637 of 2021

APPENDIX OF CRL.MC 3637/2021

PETITIONER ANNEXURE

Annexure 1 CERTIFIED COPY OF THE FIR IN CRIME NO. 880/2013 OF RANNI POLICE STATION, PATHANAMTHITTA DISTRICT.

Annexure 11 THE CERTIFIED COPY OF THE CHARGE SHEET IN THE CRIME NO.

880/2013 OF THE RANNI POLICE STATION.

Annexure 111 THE CERTIFIED COPY OF ORDER SHEET IN CC- 1441/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT.

Annexure 1V THE TRUE COPY OF THE CERTIFICATE OF THE INSTALLATION.