Aneesh Kumar vs State Of Kerala Rep By Public ...
2022 Latest Caselaw 4755 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
     TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                       OP(CRL.) NO. 180 OF 2022
        CRIME NO.899/2015 OF PARIPPALLY POLICE STATION, KOLLAM
  NOW PENDING AS CC 2316/2015 BEFORE THE JUDICIAL MAGISTRATE OF
                    FIRST CLASS(TEMP.) , PARAVOOR
PETITIONER/ACCUSED:

            ANEESH KUMAR
            AGED 30 YEARS
            S/O ASOK KUMAR, SAROJINI SADANAM,
            NEDUNGOLAM PO, PARAVUR, KOLLAM,
            PIN - 691334
            BY ADVS.
            M.R.SASITH
            NEELANJANA NAIR
            RAJITHA V.K
            BHAVANA K.K


RESPONDENTS/COMPLAINANT:

    1       STATE OF KERALA REP BY PUBLIC PROSECUTOR
            HIGH COURT OF KERALA, ERNAKULAM, PIN - 682032
    2       THE SUB- INSPECTOR OF POLICE
            PARIPPALLY POLICE STATION,
            PARAVUR, KOLLAM, PIN - 691334

            GOVERNMENT PLEADER SRI.SANAL P RAJ.
     THIS    OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
26.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P (Crl) No.180 of 2022
                                                 2




                                           JUDGMENT

The prayer in the Original Petition filed under Article

227 of the Constitution of India is as follows:

"(i) To direct the Hon'be Judicial First Class Magistrate Court at Paravoor to dispose of C.C.No.2316/2015 pending therein, within a specific time limit fixed by this Hon'ble Court in a fast and expeditious manner in the interest of justice."

2. The petitioner is the accused in

C.C.No.2316/2015 on the file of the Judicial First Class

Magistrate Court (Temporary), South Paravoor. The

offences alleged against the petitioner are punishable

under Sections 279, 337, 338 and 304(A) of the IPC.

3. The learned counsel for the petitioner prayed

for an expeditious disposal of the Calendar Case pending

before the court below on the ground that the pendency

of the criminal proceedings prevents the petitioner

securing a job abroad.

4. A report was obtained from the court below as O.P (Crl) No.180 of 2022

to the status of the proceedings. The learned Magistrate

reported that the case could be disposed of within a

period of six months. Therefore, there will be a direction

to the learned Judicial First Class Magistrate, South

Paravoor to dispose of C.C.No.2316/2015 within a period

of six months from this date.

Crl.M.C is disposed of as above.

Sd/-

K.BABU JUDGE

Jms/26.04 O.P (Crl) No.180 of 2022

APPENDIX OF OP(CRL.) 180/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE OBJECTION ISSUED BY THE PASSPORT AUTHORITIES TO THE PETITIONER DATED 11.10.2019