Dileep vs State Of Kerala
2021 Latest Caselaw 20014 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE M.R.ANITHA
 FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                     OP(CRL.) NO. 310 OF 2021
      CRIME NO.690/2015 OF Kattakada Police Station,
                        Thiruvananthapuram
  AGAINST THE ORDER/JUDGMENT IN CC 1294/2015 OF JUDICIAL
 MAGISTRATE OF FIRST CLASS ,KATTAKADA, THIRUVANANTHAPURAM
PETITIONER/A1:

         DILEEP
         AGED 44 YEARS
         S/O. GOPALAN, SOORYA PRIYA BUILDING,
         NEAR KATTAKADA MARKET,
         POONJAMKODU MURI, PERUMKULAM VILLAGE,
         THIRUVANANTHAPURAM DISTRICT

         BY ADV SHAJIN S.HAMEED


RESPONDENT/STATE:

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

         BY ADV.SMT.C.SEENA, PUBLIC PROSECUTOR


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
24.09.2021,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(CRL).NO.310 OF 2021
                                -2-




                            JUDGMENT

This original petition has been filed seeking for an early

disposal of C.C.No.1294/2015 on the file of the Judicial First Class

Magistrate Court, Kattakada. Petitioner is the first accused in the

said case charge sheeted under Sections 143, and 498A read

with Section 149 IPC.

2. In view of the limited prayer sought for by the

petitioner with respect to an old case, a report is called for from

the Judicial First Class Magistrate Court, Kattakada. As per the

report dated 13.09.2021, it has been reported by the Judicial

First Class Magistrate, Kattakada that the charge was framed on

16.02.2021 and thereafter, summons was issued to CW1 to CW3

on 17.06.2021. On that day, this matter could not be taken up

since it was the first day after the lock down. Hence, the case

was adjourned to 01.11.2021. In the said circumstances, the

learned Magistrate sought for three months time further for the

final disposal of the above case.

In the said circumstances, the Judicial First Class

Magistrate, Kattakkada is directed to dispose C.C.No.1294/2015 O.P.(CRL).NO.310 OF 2021

within a period of three months from the date of receipt of a copy

of this judgment.

Sd/-

M.R.ANITHA JUDGE nkr O.P.(CRL).NO.310 OF 2021

APPENDIX OF OP(CRL.) 310/2021

PETITIONER EXHIBITS

Exhibit P1 CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.690/2015 OF KATTAKADA POLICE STATION