T.Sasidharan Nair vs State Of Kerala
2022 Latest Caselaw 7241 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

     THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944

                    OP(CRL.) NO. 255 OF 2022

     CC 2088/2020 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,

                          NEYYATTINKARA

Crime No.70/2020 of Parassala Police Station, Thiruvananthapuram

PETITIONER/DE FACTO COMPLAINANT:

          T.SASIDHARAN NAIR
          AGED 61 YEARS
          SON OF THANKAPPAN PILLAI, SASTHA NILAYAM, PARASUVAKKAL
          DESOM, PARASSALA.P.O, THIRUVANANTHAPURAM, PIN - 695508
          BY ADVS.
          P.A.MARTIN ROY
          LIMJITH K.J.


RESPONDENTS/STATE, SHO & ACCUSED 1 & 2:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA,
          ERNAKULAM DISTRICT, PIN - 682031
    2     STATION HOUSE OFFICER
          PARASSALA POLICE STATION,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695508
    3     JAYARANI
          AGED 56 YEARS
          KALLUVILLA VEEDU, MANKUZHI,
          ADAIKKAKUZHIP.O, K.K.DISTRICT,
          TAMIL NADU, PIN - 629153
    4     RAJEESH.R
          AGED 31 YEARS
          KALLUVILLA VEEDU,
          MANKUZHI,
          ADAIKKAKUZHI P.O,
          K.K.DISTRICT, TAMIL NADU,, PIN - 629153

            R1 & R2 BY SRI P G MANU-SR Public Prosecutor

      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl.)No.255 of 2022


                                 ..2..


                           JUDGMENT

This O.P.(Crl.) has been filed for expeditious disposal of

C.C.No.2088/2020 on the file of the Judicial First Class

Magistrate Court-II, Neyyattinkara.

2. A report has been called for from the learned

Magistrate who reported that the matter could be disposed of

within a period of ten months.

Hence, this O.P.(Crl.) is disposed of with a direction to the

learned Magistrate to dispose of C.C.No.2088/2020 within a

period of ten months from the date of receipt of a copy of this

judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE skj O.P.(Crl.)No.255 of 2022

..3..

APPENDIX OF OP(CRL.) 255/2022

PETITIONER'S EXHIBITS Exhibit1 THE COPY OF FINAL REPORT DATED 16.11.2020 IN CRIME NO.70/2020 OF PARASSALA POLICE STATION Exhibit2 THE COPY OF PROCEEDINGS ON 16.03.2022 IN CC NO.2088/2020 ON THE FILE OF JFMC-II, NEYYATTINKARA DOWNLOADED FROM E-COURT SERVICES