Mukesh vs State Of Kerala
2022 Latest Caselaw 8819 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
   THURSDAY, THE 7TH DAY OF JULY 2022/16TH ASHADHA, 1944
                    CRL.MC NO. 6298 OF 2021
        SC 1159/2016 OF I ADDITIONAL SUB COURT, THRISSUR


PETITIONERS/ACCUSED 1 TO 8 AND 10 TO 13

    1       MUKESH, AGED 30 YEARS,
            S/O VEERABHADRAN,
            MUTHENPARAMBIL HOUSE,
            THAMBUR, KARABEESWARAPURAM,
            MALAPPURAM DISTRICT .

    2       PRAVEEN, AGED 31 YEARS,
            S/O PRABHAKARAN,
            CHAKANDAN HOUSE,
            BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT .

    3       DIPIN, AGED 31 YEARS,
            S/O KRISHNAN, CHAKKI HOUSE,
            THOTTAPU, CHAVAKKAD P.O.,
            THRISSUR DISTRICT .

    4       MUHAMMED SHAFEER,
            AGED 32 YEARS,
            S/O MUHAMMED MON,
            MUSLIM VEETTIL HOUSE,
            BLANGAD, CHAVAKKAD P.O.,
            THRISSUR DISTRICT .

    5       FIROZ, AGED 31 YEARS,
            S/O ALI, THERUVATH HOUSE,
            THIRUVATHARA, CHAVAKKAD,
            THRISSUR DISTRICT .
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     6      MUNEER, AGED 35 YEARS,
            S/O ABDUL KHADER,
            CHEENIKUMBIL HOUSE,
            BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT.

     7      SHAKEER, AGED 37 YEARS,
            S/O SAINUDEEN, AMBALATHVEETTIL HOUSE,
            KODUNGALLOOR, THRISSUR DISTRICT.

     8      MUSTHAFA, AGED 28 YEARS,
            S/O SAIDUMUHAMMED,
            KARUPAMVEETTIL HOUSE,
            BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT.

     9      ASHIQ, AGED 26 YEARS,
            S/O ABOOBACKER,
            KARUPATH VALIPARAMBIL HOUSE,
            BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT.

    10      MANZOOR, AGED 28 YEARS,
            S/O MUHAMMED MON,
            MUSLIM VEETTIL HOUSE, BLANGAD,
            CHAVAKKAD, THRISSUR DISTRICT.

    11      SWARAJ, AGED 31 YEARS,
            S/O SUBRAMANIAN,
            MANATHILA HOUSE,
            BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT.

    12      SALMAN, AGED 27 YEARS,
            S/O BASHEER, PARAYARIKIL HOUSE,
            BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT.

            BY ADV E.VIJIN KARTHIK
 Crl.M.C.No.6298/2021
                             :3 :



RESPONDENTS/STATE/COMPLAINANT

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

            ADV.SUDHEER GOPALAKRISHNAN, P.P.

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY PASSED
THE FOLLOWING:
 Crl.M.C.No.6298/2021
                                :4 :




                             ORDER

Dated this the 7th day of July, 2022

The petitioners are accused Nos.1 to 8 and 10 to 13 in

crime No.383/2014 of Wadakkancherry Police Station, which is

now pending as S.C. No.1159/2016 before the First Additional

Assistant Sessions Court, Thrissur. The offence alleged against

the petitioners is under Section 402 of the Indian Penal Code.

This Crl.M.C. is filed for quashing all further proceedings in the

aforesaid sessions case.

2. When the Crl.M.C. came up for consideration, the

learned counsel for the petitioner confined his relief to an early

disposal of the said case. Accordingly, on 14.06.2022, a report

was called for from the learned Assistant Sessions Judge as to

time required for completing the trial of the said case. In

response to the same, a report dated 29.06.2022 has been

placed on record therein. The learned Magistrate requested for

eight months to dispose of the case. In the facts and

circumstances of the case, I find the time mentioned by the Crl.M.C.No.6298/2021

Assistant Sessions Judge is reasonable.

In the result, the Crl.M.C. is disposed of directing the

Additional Assistant Sessions Court-I, Thrissur to expedite and

complete the trial of S.C. No.1159/2016 within a period of eight

months from the date of production of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE ncd/09.07.2022 Crl.M.C.No.6298/2021

APPENDIX OF CRL.MC 6298/2021

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE FIR DATED 26.2.2014 IN CRIME NO 383/2014 TO WADAKKANCHERRY POLICE STATION Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 30.6.2014 IN SC NO 1159/2016 ON THE FILES OF THE FIRST ADDITIONAL ASSISTANT SESSIONS COURT, THRISSUR DISTRICT