Muhammed Hafis vs State Of Kerala
2022 Latest Caselaw 8590 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                         CRL.MC NO. 3890 OF 2022
 AGAINST THE ORDER/JUDGMENT IN MP 3389/2021 OF JUDICIAL
                MAGISTRATE OF FIRST CLASS ,CHAVAKKAD
           CRIME NO. 781/2021 OF PAVARATTY POLICE STATION
PETITIONER/ACCUSED 1 & 2 :

       1       MUHAMMED HAFIS
               AGED 25 YEARS
               S/O ASHARAF, KARAPPAMVEETTIL HOUSE, KADAPPURAM
               P.O., KARUKAMAD, THRISSUR, PIN - 680514
       2       ABUBACKER
               AGED 58 YEARS
               S/O MAMMOOTTY HAJI, KARAPPAMVEETTIL HOUSE,
               KADAPPURAM P.O, KARUKAMAD, THRISSUR, PIN -
               680514
               BY ADVS.
               RAJIT
               ARJUN S.


RESPONDENT/STATE & DE FACTO COMPLAINANT:

       1       STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
               KERALA, PIN - 682031
       2       PRASANNAKUMARI
               AGED 39 YEARS
               W/O NANDAKUMAR, PAATHIRIKKAD HOUSE, PUTHOOR
               DESAM, PAVARATTY, THRISSUR-, PIN - 680507
               BY ADVS.
               PUBLIC PROSECUTOR
               PRASANNAKUMARI(Party-In-Person)

               SRI SANGEETHA RAJ-PP
THIS       CRIMINAL   MISC.   CASE   HAVING    COME   UP   FOR   ADMISSION   ON
06.07.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl. M.C. No. 3890 of 2022

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                                  ORDER

This Crl.M.C. has been filed seeking expeditious

disposal of CC No.781/2021 on the file of Judicial First Class

Magistrate Court, Chavakkad.

2. I have called for a report from the Magistrate, who

reported that the matter could be disposed of within a period of

one year.

Hence, this Crl.M.C is disposed of with a direction to

the Magistrate to dispose of CC No.781/2021 within a period of

one year from the date of receipt of a copy of this order.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE RMV/06/07/2022 Crl. M.C. No. 3890 of 2022

..3..

APPENDIX OF CRL.MC 3890/2022

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF THE FINAL REPORT IN NO.237/2021 OF PAVARATTY POLICE STATION DTD 18.04.2021.

Annexure B CERTIFIED COPY OF THE FIS OF THE 2ND RESPONDENT DTD 01.04.2021 Annexure C CERTIFIED COPY OF THE STATEMENT OF CW2 DTD 02.04.2021 Annexure D CERTIFIED COPY OF THE STATEMENT OF CW3 DTD 02.04.2021 Annexure E CERTIFIED COPY OF THE STATEMENT OF CW4 DTD 02.04.2021 Annexure F CERTIFIED COPY OF THE COMMON ORDER IN CMP NOS.3389/2021, 3390/2021 & 3391/2021 IN CC.NO.781/2021 OF THE HON'BLE JFCM COURT- CHAVAKKAD DTD 14.09.2021