Unni vs State Of Kerala
2022 Latest Caselaw 8681 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
                     OP(CRL.) NO. 286 OF 2022
   CRIME NO.384/2015 OF Tanur Police Station, Malappuram
      CC 705/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                         ,PARAPPANANGADI
PETITIONER/ACCUSED:

         UNNI
         AGED 58 YEARS
          S/O. SANKARAN,
          KOTTAKKALATHIL HOUSE,
         CHALIYAM P.O., KOZHIKODE DISTRICT., PIN - 673301

         BY ADV R.RANJITH (MANJERI)



RESPONDENT/STATE:

         STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
         KERALA, PIN - 682031

         SRI. P.G. MANU, SR. PP


     THIS OP     (CRIMINAL) HAVING      COME UP   FOR ADMISSION   ON
06.07.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED    THE
FOLLOWING:
 O.P(Crl).No.286/2022

                                -:2:-




                          JUDGMENT

Dated this the 6th day of July, 2022

This original petition has been filed for the expeditious

disposal of C.C.No.705/2015 on the file of the Judicial First Class

Magistrate-I, Parappanangadi.

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

who reported that the matter could be disposed of within six

months from 3.8.2022.

Considering the entire facts and circumstances, this original

petition is disposed of with a direction to the learned Magistrate

to dispose of C.C.No.705/2015 within a period of 6 months from

the date of receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp O.P(Crl).No.286/2022

APPENDIX OF OP(CRL.) 286/2022

PETITIONER EXHIBITS

Exhibit1 TRUE COPY OF THE FINAL REPORT IN CRIME NO. 384/2015 OF TANUR POLICE STATION

Exhibit2 TRUE COPY OF THE SCREEN SHOT OF THE CASE STATUS OF C.C. NO. 705/2015 IN THE FILES OF JFCM-I, PARAPPANANGADI