Vaheed. J @ Jithu vs State Of Kerala Rep By Public ...
2022 Latest Caselaw 9059 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                        OP(CRL.) NO. 328 OF 2022
   CC 444/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,VARKALA
 CRIME NO.727/2016 OF VARKALA POLICE STATION, THIRUVANANTHAPURAM
PETITIONER/S:

            VAHEED. J @ JITHU
            AGED 26 YEARS
            S/O THAJUNNISSA AND JALAL,
            SUNSHINE HOUSE, VENKULAM DESOM,
            EDAVA VILLAGE, VARKALA, THIRUVANANTHAPURAM,
            PIN - 695310

            BY ADVS.
            M.R.SASITH
            RAJITHA V.K
            R.K.CHIRUTHA
            NEELANJANA NAIR
            VISHNUMAYA M.B.
            BHAVANA K.K


RESPONDENTS/COMPLAINANT:

    1       STATE OF KERALA REP BY PUBLIC PROSECUTOR
            HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031

    2       SUB- INSPECTOR OF POLICE
            VARKALA POLICE STATION
            VARKALA , THIRUVANANTHAPURAM, PIN - 695311

    3       SALU
            AGED 31 YEARS
            S/O SASANKAN, VASARO BHAVAN,
            NEAR VALIYAMELATHIL TEMPLE,
            AYANTHY, CHERUNNIYOOR VILLAGE,
            VARKALA, THIRUVANANTHAPURAM, PIN - 695310



            ADV. SREEJA V. -SR PP
     THIS   OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 328 OF 2022
                                  2



                              JUDGMENT

This original petition is filed by the accused No.3 in C.C.

No.444/2017 on the file of the Judicial First Class Magistrate Court

I, Varkala. The prayer sought for in this original petition is for a

direction to the Judicial First Class Magistrate Court I, Varkala to

expedite the trial of the said case and to complete the same within a

time frame.

2. When this original petition came up for admission on

14.07.2022, a report was called for from the learned Magistrate as

to the status of the case and the time required for completing the

process. Today when the matter is taken up, a report dated

19.07.2022 issued by the learned Magistrate has been placed on

record wherein it is mentioned that, the trial can be completed

within a period of twelve months. On perusal of the reasons stated

in the said report and the other attending circumstances, I am of the

view that, the period mentioned therein is reasonable. In such

circumstances, this original petition is disposed of directing the

Judicial First Class Magistrate Court I, Varkala to complete the OP(CRL.) NO. 328 OF 2022

proceedings in C.C. No.444/2017 within a period of 12 months

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

Sd/-

ZIYAD RAHMAN A.A.

JUDGE scs OP(CRL.) NO. 328 OF 2022

APPENDIX OF OP(CRL.) 328/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIR IN CRIME NUMBER 727/2016 OF VARKALA POLICE STATION