Jibin Varghese vs State Of Kerala
2022 Latest Caselaw 3526 Ker

OP(CRL.) NO. 77 OF 2022                1




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                          OP(CRL.) NO. 77 OF 2022
      IN CC 532/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
                                  NEDUMKANDOM
PETITIONER:

             JIBIN VARGHESE, AGED 28 YEARS
             S/O. VARGHESE,
             KOCHUPARAMBIL (H),
             PALAKANDAM DESAM, THETTITHOZHAM,
             ANAKKARA VILLAGE,
             UDUMBANCHOLA TALUK,
             IDUKKI VILLAGE, PIN - 685512
             BY ADVS.
             S.SREEDEV
             ENOCH DAVID SIMON JOEL
             RONY JOSE
             LEO LUKOSE
             SUZANNE KURIAN
             CIMIL CHERIAN KOTTALIL
             RIJO LALY JOSE
RESPONDENT:

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

             BY SMT.T.V.NEEMA -PP


      THIS    OP    (CRIMINAL)     HAVING        COME    UP   FOR    ADMISSION   ON
22.03.2022,        THE    COURT   ON       THE    SAME    DAY       DELIVERED    THE
FOLLOWING:
 OP(CRL.) NO. 77 OF 2022          2




                             JUDGMENT

This Original Petition has been filed for expeditious disposal

of C.C.No.532/2015 pending on the file of the Judicial First Class

Magistrate Court, Nedumkandam.

2. When I have called for a report, the learned Magistrate

reported that the matter could be disposed of within a period of

four months.

Hence, this Original Petition is disposed of with a direction to

the learned Magistrate to dispose of C.C.No.532/2015 within four

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

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab

APPENDIX OF OP(CRL.) 77/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE FINAL REPORT IN CRIME NO. 382/2015 DATED 30.09.2015 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE'S COURT, NEDUNGANDAM.

RESPONDENT'S EXHIBITS: NIL