Muhamed Ali.K vs State Of Kerala
2022 Latest Caselaw 4388 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                  OP(CRL.) NO. 146 OF 2022
       SC 890/2021 OF FAST TRACK SPECIAL COURT, TIRUR
PETITIONER/SOLE ACCUSED

          MUHAMED ALI.K
          AGED 28 YEARS
          S/O ABOBAKER
          AGED 28,
          KONIYATH HOUSE,
          P.O TRIRURANGANDI
          KARIPARABU,
          MALAPURAM (DIST), PIN - 676306
          BY ADV AASHIQUE AKTHAR HAJJIGOTHI


RESPONDENT/COMPLAINANT

          STATE OF KERALA
          REPRESENTED BY THE
          PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031


          SRI M P PRASANTH-PP



     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(Crl).146/22
                                        2

                              JUDGMENT

This Orginal Petition has been filed for speedy disposal of

S.C.890 of 2021 on the file of Fast Track Special Court, Tirur.

2. I have called for a report from the learned Special

Judge. Learned Special Judge sought sufficient time for disposal

of the case.

3. Considering the report, this Original Petition is

disposed of with a direction to the learned Special Judge to

dispose of S.C.890 of 2021, within a period of six weeks from

the date of receipt of a copy of this judgment.

Original Petition is disposed of as above.

Sd/-

DR.KAUSER EDAPPAGATH, Judge

Mrcs.

OP(Crl).146/22

APPENDIX OF OP(CRL.) 146/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF FINAL REPORT IN S. C. NO.

890/ 2021 OF SPECIAL FAST TRACK COURT, TIRUR