Reji Tomy vs Jagadeesan
2022 Latest Caselaw 8067 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                  OP(CRL.) NO. 268 OF 2022
  AGAINST THE ORDER/JUDGMENT IN CC 556/2015 OF TEMPORARY
        JUDL. FIRST CLASS MAGISTRATE COURT, NJARAKKAL
PETITIONER/DEFACTO COMPLAINANT:

          REJI TOMY
          AGED 54 YEARS
          KURISINKAL HOUSE, KARINKUNNAM, THODUPUZHA,
          IDUKKI, PIN - 685586

          BY ADV DENIZEN KOMATH



RESPONDENT/3RD ACCUSED AND COMPLAINANT:

    1     JAGADEESAN
          AGED 60 YEARS
          CHULLIKAPARAMBIL (OLIPARAMBIL), VYTILA,
          POONITHURA VILLAGE, KANAYANNOOR TALUK, ERNAKULAM,
          PIN - 682019

    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682031

    3     STATION HOUSE OFFICER
          NJARAKKAL POLICE STATION, NJARAKKAL P.O., KOCHI,
          PIN - 682508



          ADV. SUDHEER GOPALAKRISHNAN -PP


    THIS   OP  (CRIMINAL)   HAVING  COME   UP  FOR
ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 O.P (Crl) No. 268 of 2022



                                  2




                            JUDGMENT

The prayer sought for in this Original Petition is to expedite

the trial of C.C 556/2015 pending before the Judicial First Class

Magistrate Court, Njarakkal. When the Original Petition came up

for admission, a report was called for as to the status of the case and

time required for completing trial of the said case. In response to

the same, a report has been placed on record by the learned

Magistrate wherein, it is mentioned that, the trial of the said case

can be completed within a period of three months.

In such circumstances, this Original Petition is disposed of

directing the Judicial First Class Magistrate Court, Njarakkal to

complete the trial of C.C No. 556/2015 within a period of three

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

SD/-

ZIYAD RAHMAN A.A.

JUDGE rpk O.P (Crl) No. 268 of 2022

APPENDIX OF OP(CRL.) 268/2022

PETITIONER EXHIBITS

Exhibit-P1 TRUE PHOTO COPY OF FIR IN CRIME NO.

422/2010

Exhibit-P2 TRUE PHOTO COPY OF THE E-COURT EXTRACT OF CC.NO.556/2016, ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT, NJARAKKAL.