Citation : 2022 Latest Caselaw 6934 Ker
Judgement Date : 14 June, 2022
OP(CRL.) NO. 247 OF 2022 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
OP(CRL.) NO. 247 OF 2022
IN CC 147/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS -
III, THRISSUR
PETITIONER/2ND ACCUSED:
ROSILY, AGED 73 YEARS, W/O PAULOSE,
KUZHUPPIL (H), PATTIKAD P.O.
CHANOTH, PANANCHERY VILLAGE,
THRISSUR TALUK- 680 652.
BY ADV C.A.ANOOP
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA REPRESENTED BY THE PUBLIC
PROSECUTOR,
HIGH COURT OF KERALA AT ERNAKULAM, PIN - 682031
2 STOMILS,
S/O KUZHUPPIL PAULOSE, KUZHUPILLIL HOUSE,
PATTIKAD P.O.,
CHANOTH DESOM, PANANCHERY, THRISSUR, PIN -
680652
BY SMT.T.V.NEEMA -SR.PUBLIC PROSECUTOR
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(CRL.) NO. 247 OF 2022 2
JUDGMENT
This Original Petition has been filed seeking expeditious
disposal of C.C.No.147/2015 on the file of the Judicial First
Class Magistrate Court III, Thrissur.
2. I have called for a report from the learned
Magistrate. The learned Magistrate reported that the matter
could be disposed of within a period of six months.
Hence, this Original Petition is disposed of with a
direction to the learned Magistrate to dispose of
C.C.No.147/2015 within a period of six months from the date
of receipt of a copy of this judgment.
Sd/-
DR. KAUSER EDAPPAGATH JUDGE ab
APPENDIX OF OP(CRL.) 247/2022
PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF CMP 1181/21 IN CC147/2015 BEFORE THE JUDICIAL FIRST CLASS COURT NO.III, THRISSUR
RESPONDENTS EXHIBITS: NIL
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