Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Hari Govind vs State Of Kerala
2022 Latest Caselaw 1413 Ker

Citation : 2022 Latest Caselaw 1413 Ker
Judgement Date : 1 February, 2022

Kerala High Court
Hari Govind vs State Of Kerala on 1 February, 2022
OP(CRL.) NO. 514 OF 2021              1




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                         OP(CRL.) NO. 514 OF 2021
          IN CC 85/2019 OF JUDICIAL MAGISTRATE OF FIRST
                           CLASS ,KUNNAMANGALAM
PETITIONER/ACCUSED:

             HARI GOVIND,
             AGED 32 YEARS
             S/O.HAREENDRAN, 'SREEVALSAM', EZHUNNAMANNIL HOUSE,
             CHELAVOOR P.O., KOZHIKODE 673 571.

             BY ADVS.
             C.A.CHACKO
             C.M.CHARISMA
             ALEKH THOMAS


RESPONDENT/COMPLAINANT:

             STATE OF KERALA
             REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM 682 031



             SRI M P PRASANTH-PP


      THIS    OP    (CRIMINAL)   HAVING     COME    UP   FOR    ADMISSION   ON
01.02.2022,        THE   COURT   ON   THE    SAME    DAY       DELIVERED    THE
FOLLOWING:
 OP(CRL.) NO. 514 OF 2021         2




                            JUDGMENT

This Original Petition has been filed for speedy disposal of

C.C.No.85/2019 pending at the Judicial First Class Magistrate

Court, Kunnamangalam.

2. A report has been called for from the learned Magistrate

who reported that the case stands posted to 4.1.2022 for the

examination of CW's 1 to 3. The learned Magistrate further stated

in the report that the case can be disposed of within a period of

four months, if the prosecution produce the witnesses in time.

Hence, this Original Petition (Crl.) is disposed of with a

direction to the learned Magistrate to dispose of the case within

four months. The Public Prosecutor concerned also is directed to

produce the witnesses in time.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab

APPENDIX OF OP(CRL.) 514/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF FIR IN CRIME NO.208/2018 OF KUNNAMANGALAM POLICE STATION ALONG WITH FIS DATED 6/3/2018 Exhibit P2 TRUE COPY OF FINAL REPORT IN CRIME NO.208/2018 OF KUNNAMANGALAM POLICE STATION DATED 15/2/2019

RESPONDENT'S EXHIBITS: NIL

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter