Yesudasan Fernandez vs State Of Kerala
2022 Latest Caselaw 4177 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE K.HARIPAL
         THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                       OP(CRL.) NO. 116 OF 2022
 [C.C.NO. 377/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS(TEMPORARY),
                               PARAVOOR]
PETITIONER:

              YESUDASAN FERNANDEZ
              AGED 47 YEARS
              SON OF CANIAN FERNANDEZ, HOUSE NO.16, ATTIPPRA VILLAGE
              PALLITHURA P O THIRUVANANTHAPURAM , PIN - 695586
              BY ADV AJITH KRISHNAN

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
              PIN - 682031
     2        STATION HOUSE OFFICER
              PARIPPALLY POLICE STATION,
              KOLLAM DISTRICT,
              PIN - 691574
OTHER PRESENT:

              SR.PP - SMT. SREEJA V.



     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 07.04.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(Crl) No. 116 of 2022

                                      2

                           J U D G M E N T

Petitioner is the fourth accused in

C.C.No.377/2019 of Judicial First Class Magistrate's Court

(Temporary), Paravoor. He seeks early disposal of the case by way

of a direction to the learned Magistrate by fixing a time frame for

disposal. A report was called for from the learned Magistrate.

Now it is reported that there are five accused in the case, the fourth

accused-the petitioner alone appeared and others have not appeared

and the case stood adjourned to 6.4.2022 for the return of

summons. Learned counsel for the petitioner submits that on

6.4.2022, other accused have filed vakalaths. Therefore, he prays

for early disposal of the case within a period of six months.

2. The report of the learned Magistrate indicates that the

total pendency of the Court is 15417. Though year-wise pendency

of Court is not available, taking into account the fact that the case

is of the year 2019, the learned Magistrate is directed to dispose of

the case within nine months from the date of receipt of a copy of O.P(Crl) No. 116 of 2022

this judgment.

The original petition is disposed of as above.

sd/-

K.HARIPAL, Judge

MBS/ O.P(Crl) No. 116 of 2022

APPENDIX OF OP(CRL.) 116/2022

PETITIONER EXHIBITS Exhibit1 TRUE COPY OF THE FIR DATED 14/09/2017, IN CRIME NO.2449/2017 OF PARIPALLY POLICE STATION.

Exhibit2 TRUE COPY OF THE ORDER NO.JS III-

11253/2017, DATED 22/9/2017, ISSUED BY THE DISTRICT JUDGE, THIRUVANANTHAPURAM.