Abhijith vs State Of Kerala
2022 Latest Caselaw 2050 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE K.HARIPAL
   WEDNESDAY, THE 23RD DAY OF FEBRUARY 2022 / 4TH PHALGUNA, 1943
                       OP(CRL.) NO. 454 OF 2021
 CC NO. 1841/2018 IN CRIME NO.1279/2018 PENDING BEFORE THE HON'BLE
        JUDICIAL FIRST CLASS MAGISTRATE COURT-I, VARKALA,
                         THIRUVANANTHAPURAM.
PETITIONER/ACCUSED:

            ABHIJITH
            AGED 23 YEARS
            S/O. SUNIL,
            CHAMAVILE VEEDU,
            NILAKKAMUKKU, KADAKKAVOOR P.O.,
            THIRUVANANTHAPURAM,PIN-695 306
            BY ADV M.R.SARIN


RESPONDENT/RESPONDENT:

            STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERNAKULAM, KOCHI-682 031


            SR.PP - SMT. SREEJA V.



     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
23.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl).No.454 of 2021
                                            2




                                           JUDGMENT

The accused in C.C.No.1841/2018 on the file of the Judicial

First Class Magistrate's Court-I, Varkala has moved this Court for

expeditious disposal of the case. It is a case charged under Section

279, 337, 338 and 304A of the IPC.

2. A report was called for from the learned Judicial First

Class Magistrate's Court-I, Varkala where it is stated that the petitioner

was granted permanent exemption for two years from 11.03.2020 and

the next posting date was 10.02.2022.

3. Petitioner is a 23 year old person. I do not think that

priority should be given for the disposal of the case, which is only a

case of the year 2018. Even though the learned Magistrate has offered

to dispose of the case within three months, if the covid situation

improves. In this pandemic situation, the learned Magistrate is

directed to try and dispose the case within a period of one year from

the date of receipt of a copy of this judgment.

O.P.(Crl) is disposed of as above.

Sd/-

                                                              K.HARIPAL
                                                                JUDGE
      Jms/23.02
                           //True Copy//     P.A to Judge
  O.P.(Crl).No.454 of 2021





                            APPENDIX OF OP(CRL.) 454/2021

PETITIONER EXHIBITS
Exhibit P1                    TRUE COPY OF THE FIR IN CRIME NO.1279/2018 OF
                              VARKALA POLICE STATION