Abdul Javad vs State Of Kerala
2022 Latest Caselaw 2329 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE K.HARIPAL
             WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                                   OP(CRL.) NO. 9 OF 2022
     (IN CRIME No. 1094/2011 OF SASTHAMCOTTA POLICE STATION IN KOLLAM DISTRICT)


PETITIONERS/ACCUSED (A1 & A2):


      1       ABDUL JAVAD
              AGED 33 YEARS
              S/O SHIHABUDEEN,
              MUHAMMAD MANZIL,
              PALUVANCHI MURI, PANGODU VILLAGE,
              THIRUVANANTHAPURAM DISTRICT. PIN - 695609
      2       SAMEER
              AGED 34 YEARS
              S/O ABDUL KAREEM,
              SAMEER MANZIL,
              ELAMPAZHANNOR, KADAKKAL, KOLLAM DISTRICT., PIN - 691534
              BY ADVS.
              K.V.ANIL KUMAR
              RADHIKA S.ANIL


RESPONDENT/STATE & COMPLAINANT:


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



              SR.PP - SRI. HRITHWIK C.S.



      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 02.03.2022, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl). NO. 9 OF 2022
                                          2



                                   JUDGMENT

Petitioners are the accused in C.C. No. 397 of 2017 on the

file of the Munsiff Magistrate's Court, Sasthamcotta. They have

moved this Court under Article 227 of the Constitution seeking

early disposal of the case, fixing a time limit.

2. A report was called from the Munsiff Magistrate,

Sasthamcota. It is reported that there are 1414 civil cases, out

of which 337 are five plus year old. Similarly, the total number

of criminal cases is 3791, out of which 281 are five plus year

old cases. That means it is a heavy Court. Still, the learned

Munsiff Magistrate has offered to dispose the case within eight

months, which is reasonable in this pandemic situation.

3. Therefore, the O.P. (Crl) is disposed of directing the

learned Munsiff Magistrate to dispose of C.C. No. 397 of 2017

within a period of eight months from the date of receipt of a

copy of this judgment.

O.P.(Crl) is disposed of as above.

Sd/-

K. HARIPAL JUDGE RMV/02/03/2022

APPENDIX OF OP(CRL.) 9/2022

PETITIONER EXHIBITS Exhibit1 A TRUE COPY OF THE CHARGE SHEET IN CRIME NO. 1094 / 2011 OF SASTHAMCOTTA POLICE STATION Exhibit-P2 A TRUE COPY OF THE COMPUTED GENERATED PRINTOUT OF CASE DETAILS IN C.C. NO. 482 / 2012 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, SASTHAMCOTTA

TRUE COPY

P.A.TO JUDGE