Adarsh Krishna vs State Of Kerala
2022 Latest Caselaw 9492 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

    THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944

                     OP(CRL.) NO. 349 OF 2022

AGAINST THE ORDER/JUDGMENTCC 2319/2013 OF JUDICIAL MAGISTRATE OF
                    FIRST CLASS -III,TRIVANDRUM

PETITIONER/ACCUSED NO. 2:

            ADARSH KRISHNA
            AGED 36 YEARS
            S/O. GOPALAKRISHNAN, ADARSH BHAVAN, KARICHAL DESOM,
            OOTTARA WARD, KANJIRAMKULAM VILLAGE,
            THIRUVANANTHAPURAM
            PIN - 695526

            BY ADVS.
            MATHEW KURIAKOSE
            J.KRISHNAKUMAR (ADOOR)

RESPONDENT/COMPLAINANT/STATE:

            STATE OF KERALA
            (CRIME NO. 643/2013 OF THIRUVANANTHAPURAM CITY
            CANTONMENMENT PS)REPRESENTED BY PUBLIC PROSECUTOR,HIGH
            COURT OF KERALA, PIN - 682031




            adv sreeja v -pp

     THIS   OP   (CRIMINAL)    HAVING     COME   UP   FOR   ADMISSION   ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2

O.P.Crl.No. 349 of 2022



                             JUDGMENT

This is an application submitted by accused No.2 in C.C No.

2319/2013 on the file of the Judicial First Class Magistrate

Court-III, Thiruvananthapuram which arises from Crime No.

643/2013 of Cantonment Police Station, Thiruvananthapuram.

2. The prayer sought for by the petitioner is for a direction

to expedite the trial of the said case and to complete the same

within a time frame. When the original petition came up for

consideration on 13.07.2022, a report was called for from the

learned Magistrate as to the status of the said case and the time

required for completing the proceedings of the case. In response

to the same, a report has been placed on record. Wherein, it is

mentioned that, the trial can be completed within a period of eight

months.

3. However, considering the fact that, Calendar Case is of

the year 2013, a direction can be issued to the learned Magistrate,

to dispose of the case within a period of six months.

O.P.Crl.No. 349 of 2022

Therefore, this Crl.M.C is disposed of directing the Judicial

First Class Magistrate Court-, Thiruvananthapuram to complete the

trial of C.C No.2319/2013, within a period of six months from the

date of production of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A JUDGE rpk

O.P.Crl.No. 349 of 2022

APPENDIX OF OP(CRL.) 349/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CASE DETAILS OF C.C. NO.

2319 OF 2013 ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT - III, THIRUVANANTHAPURAM OBTAINED FROM THE WEBSITE OF E-COURT SERVICES