Libin Babu vs State Of Kerala
2022 Latest Caselaw 8835 Ker

O.P.(Crl.).No.212/2022                 1



                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
                         OP(CRL.) NO. 212 OF 2022
       CRIME NO.0369/2018 OF Thenmala Police Station, Kollam
      AGAINST THE ORDER/JUDGMENT IN CC 1204/2018 OF JUDICIAL
                  MAGISTRATE OF FIRST CLASS -I, PUNALUR
PETITIONER/ACCUSED IN C.C:

              LIBIN BABU,
              AGED 34 YEARS,
              S/O BABU ANTONY,
              LIBIN BHAVAN, ANDOORPACHA,
              EDAMON P.O, PUNALUR,
              KOLLAM DISTRICT,
              PIN- 691 307.

              BY ADVS.
              R.SURAJ KUMAR
              SUNIL J.CHAKKALACKAL
              ANJANA R.S.
              RESHMA K.RAJU



RESPONDENT/COMPLAINANT:

              STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR
              HIGH COURT OF KERALA,
              ERNAKULAM, PIN - 682 018.


       THIS    OP    (CRIMINAL)   HAVING    COME   UP   FOR   ADMISSION   ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl.).No.212/2022               2



                            JUDGMENT

This original petition is submitted by the petitioner who is an

accused in C.C.No.1204 of 2018 pending before the Judicial First

Class Magistrate Court-I, Punalur. The prayer sought for by the

petitioner is for a direction to expedite the trial of the said case.

When the original petition came up for admission on 07.06.2022, a

report was called for from the learned Magistrate as to the status of

the case and the time required for completing the same.

2. In response to the same, a report was submitted on

13.06.2022, wherein it is mentioned that, 14 witnesses have to be

examined in this case and the trial of the said case can be completed

on or before 31.12.2022. Taking into account all the facts and

circumstances of the case, I find the time mentioned by the learned

Magistrate is reasonable.

In the result, this original petition is disposed of directing the

learned Magistrate to complete the trial in C.C.No.1204 of 2018 on

or before 31.12.2022.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/7.7.22

APPENDIX OF OP(CRL.) 212/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FIRST INFORMATION REPORT DATED 04.03.2018 IN CRIME NO.369/2018 OF THENMALA POLICE STATION