Bindu Baiju vs Baiju George
2022 Latest Caselaw 4756 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. 178 OF 2022
 AGAINST THE ORDER/JUDGMENT IN CMP 243/2015 OF JUDICIAL
   MAGISTRATE OF FIRST CLASS -I (FOREST OFFENCES),TPA
PETITIONER/COMPLAINANT:



        BINDU BAIJU, W/O BAIJU
        AGED 40 YEARS
        CHENNAMKUDIYIL HOUSE, MULLARINGAD P.O ,
        VELLAKAYAM, VANNAPPURAM VILLAGE, THODUPUZHA
        TALUK, IDUKKI DISTRICT, PIN - 685607

         BY ADV PARTHASARATHY K.



RESPONDENTS/RESPONDENTS:

   1     BAIJU GEORGE AGED 45 YEARS,
         CHENNAMKUDIYIL (H), MULLARINGAD P.O
         VELLAKAYAM ,VANNAPPURAM VILLAGE ,THODUPUZHA
         TALUK, IDUKKI DISTRICT, PIN :685607,
   2     BIJU GEORGE, S/O GEORGE
         AGED 43 YEARS
         CHENNAMKUDIYIL (H), MULLARINGAD P.O
         VELLAKAYAM ,VANNAPPURAM VILLAGE ,THODUPUZHA
         TALUK, IDUKKI DISTRICT, PIN :685607
   3     GEORGE VARKEY,AGED 65 YEARS
         CHENNAMKUDIYIL (H), MULLARINGAD P.O
         VELLAKAYAM ,VANNAPPURAM VILLAGE ,THODUPUZHA
         TALUK, IDUKKI DISTRICT, PIN :685607
   4     CHINNAMMA GEORGE, W/O GEORGE CHENNAMKUDIYIL(H),
         MULLARINGAD P.O VELLAKAYAM,
         VANNAPPURAM VILLAGE,THODUPUZHA TALUK, IDUKKI
         DISTRICT, PIN :685607, PIN - 685607
 OP(CRL.) NO. 178 OF 2022
                                  ..2..




    5      DOLI JOY, WIO JOY
           CHENNAMKUDIYIL (H), MULLARINGAD P.O
           VELLAKAYAM ,VANNAPPURAM VILLAGE ,THODUPUZHA
           TALUK, IDUKKI DISTRICT, PIN :685607,
    6      SHO, KALIYAR POLICE STATION, VANNAMPURAM-
           MULLARINGADU ROAD, THODUPUZHA TALUK, IDUKKI
           DISTRICT, KERALA PIN 685607
           , PIN - 685607
    7      DYSP, THODUPUZHA, OFFICE OF THE DEPUTY
           SUPERINTENDENT OF POLICE, THODUPUZHA, IDUKKI
           DISTRICT, KERALA PIN 685584

    8      SUPERINTENDENT OF POLICE, IDUKKI DISTRICT,
           OFFICE OF THE SUPERINTENDENT POLICE, THODUPUZHA
           DISTRICT, PAINAV IDUKKI - PIN 685603

    9      STATE OF KERALA, REPRESENTED BY PUBLIC
           PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM,
           KOCHI - 682031
        THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
26.04.2022,    THE   COURT   ON    THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(CRL.) NO. 178 OF 2022
                                 ..3..




                           JUDGMENT

This Original Petition is filed with the following

prayers:-

"(i) Issue appropriate directions to the Judicial First Class Magistrate-I, Thodupuzha to dispose the M.C.No.2/2015 on its file at the earliest, within such time as fixed by this this Honourable Court,

(b) Such other appropriate order or direction as this Honourable Court may deem fit and proper to meet the ends of jusice,"

2. Heard both sides.

3. A report was called for from the Judicial First

Class Magistrate Court-I, Thodupuzha as to the time

required for disposing of M.C.No.2/2015.

4. By letter dated 22.04.2022, the learned

Magistrate reported that three months further time is

required to dispose of M.C.No.2/2015. OP(CRL.) NO. 178 OF 2022 ..4..

4. The Judicial First Class Magistrate Court-I,

Thodupuzha is directed to dispose of M.C.No.2/2015, as

expeditiously as possible, at any rate within a period of

three months from the date of receipt of a copy of this

judgment.

This Original Petition is disposed of accordingly.

Sd/-

K. BABU, JUDGE

kkj OP(CRL.) NO. 178 OF 2022 ..5..

APPENDIX OF OP(CRL.) 178/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF COMPLAINT FILED BY THE PETITIONER BEFORE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, THODUPUZHA DATED 9.1.2014 Exhibit P2 TRUE COPY OF ORDER DATED 13.1.2015 IN IN CMP NO. 243/2015 IN M.C. NO. 2/2015 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, THODUPUZHA Exhibit P3 TRUE COPY OF COMPLAINT FILED BY THE PETITIONER BEFORE THE 7TH RESPONDENT DATED 10.3.2022 Exhibit P3(a) TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 8TH RESPONDENT DATED 10.3.2022 Exhibit P4 TRUE COPY OF A/D CARD SIGNED BY THE 7TH RESPONDENT DATED 15.3.2022 Exhibit P4(a) TRUE COPY OF THE A/D CARD SIGNED BY THE 8TH RESPONDENT DATED 15.3.2022