Joseline vs State Of Kerala
2022 Latest Caselaw 9114 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                     CRL.MC NO. 4983 OF 2021
    CRIME NO.1299/2016 OF Kanjiramkulam Police Station,
                       Thiruvananthapuram
        CC 798/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                       -III,NEYYATTINKARA
PETITIONER/ACCUSED:

    1       JOSELINE
            AGED 40 YEARS
            S/O EASK, EDATHURA PURAYIDAM, KOCHUTHURA,
            KARUMKULAM VILLAGE, NEYYATTINKARA,
            THIRUVANANTHAPURAM, PIN-695 526.

    2       SETLLENS,
            AGED 39 YEARS
            S/O ALPHONSE, KOCHUTHURA,PURAYIDAM, KARUMKULAM
            VILLAGE, NEYYATTINKARA, THIRUVANANTHAPURAM, PIN-
            695 526.

           BY ADVS.
           D.G.VIPIN
           KAROL MATHEWS SEBASTIAN ALENCHERRY



RESPONDENTS/DEFACTO COMPLAINANT:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
            OF KERALA, PIN-682 031.
 Crl.M.C.No.4983/2021

                                 -:2:-

     2     THE STATION HOUSE OFFICER
           KANJIRAMKULAM POLICE STATION, KANJIRAMKULAM, PIN-
           695 524.

     3     MUTHAMMA INTUS,
           AGED 52 YEARS
           D/O PUSHPA ROSE, KOCHUTHURA EDATHURA HOUSE,
           KARUMKULAM VILLAGE, PUTHIYATHURA DESOM,
           NEYYATTINKARA, THIRUVANANTHAPURAM-695 526.

           SMT. T.V. NEEMA, SR. PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   27.07.2022,   THE   COURT    ON     THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C.No.4983/2021

                                -:3:-



                              ORDER

Dated this the 27th day of July, 2022

This Crl.M.C has been filed to quash Annexure A2 final

report in C.C.No.798/2017 on the file of the Judicial First Class

Magistrate Court-III, Neyyattinkara.

2. The learned counsel for the petitioner submitted that

he is satisfied if a direction is given to the court below to dispose

of the case expeditiously.

3. I have called for a report from the learned Magistrate

as to the period within which the case could be disposed of and

the learned Magistrate reported that the matter could be

disposed of within a period of six months.

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

learned Magistrate to dispose of C.C.No.798/2017 within a period

of six months from the date of receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE kp Crl.M.C.No.4983/2021

APPENDIX OF CRL.MC 4983/2021

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE CERTIFIED COPY OF THE FIRST INFORMATION REPORT IN CRIME NO 1299/2016

Annexure A2 CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO 1299/2016 OF KANIRAMKULAM POLICE STATION