Muhammed Shameem vs The State Of Kerala
2022 Latest Caselaw 2081 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. 480 OF 2021
 (CRIME NO.250/2019 IN C.C.NO.778/2020 PENDING BEFORE JFCM COURT-
                      (XI), THIRUVANANTHAPURAM)
PETITIONER/DEFACTO COMPLAINANT:

            MUHAMMED SHAMEEM,
            AGED 43 YEARS
            S/O. SHOUKATH ALI,
            NELLAYA PUTHEN PEEDIKKAKAL,
            THAZHEKKODU, 17TH WARD,
            PERINTHALMANNA,
            MALAPPURAM DISTRICT 679 357.
            BY ADV M.R.SARIN


RESPONDENTS:

    1       THE STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERNAKULAM 682 031.
    2       THE SUB INSPECTOR OF POLICE,
            PEROORKADA POLICE STATION,
            TRIVANDRUM DISTRICT 695 005.



            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.480 of 2021
                                         2




                                      JUDGMENT

Defacto complainant is a 43 year old person; he seeks

expeditious disposal of C.C.No.778/2020 pending before the

Judicial First Class Magistrate's Court,-XI, Thiruvananthapuram.

2. A report was called for from the learned Magistrate. It

is reported that the total pendency of the case in that Court as on

31.12.2021 is 26,933. The accused have not yet appeared before

the court.

3. In the circumstances, it is not feasible to direct

expeditious disposal.

The O.P.(Crl) is closed.

Sd/-

K.HARIPAL JUDGE Jms/23.02

//True Copy// P.A to Judge O.P(Crl).No.480 of 2021

APPENDIX OF OP(CRL.) 480/2021

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE FIR IN CRIME NO. 250/19 OF PEROORKKADA POLICE STATION. Exhibit P2 THE TRUE COPY OF THE FINAL REPORT IN CC NO.

778/2020 FILED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT XI THIRUVANANTHAPURAM,.