C.V. Anandan vs State Of Kerala
2022 Latest Caselaw 3669 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE K.HARIPAL
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                         OP(CRL.) NO. 86 OF 2022
 (IN CONNECTION WITH C.C.NO.1263/2002 IN THE FILES OF THE HON'BLE
              CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM)
PETITIONER/ACCUSED NO.2:

            C.V. ANANDAN
            AGED 50 YEARS,
            S/O LATE K.MAHADEVAN NAIR,
            VANAMALY', BHAVENS SOUTH ROAD,
            ELAMAKKARA P.O.,
            KOCHI,
            PIN - 682026
            BY ADVS.
            K.R.VINOD
            M.S.LETHA
            K.S.SREEREKHA
            JOHN TONY AKKARA
            JACQUELINE JACKSON
            KURIAN MAXIE
            RAHUL.S
            ASWIN VENUGOPAL


RESPONDENT:

            STATE OF KERALA
            REP. BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            KOCHI, PIN - 682031


            SR.PP - SMT. SREEJA V.

     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl).No.86 of 2022
                                            2



                                          JUDGMENT

This is a petition moved by the 2 nd accused for expeditious

disposal of C.C.No.1263/2002 on the file of the Chief Judicial

Magistrate's Court, Ernakulam.

2. A report was called for from the learned Magistrate. There

are two accused in the case. The 1 st accused is still at large. Now it is

reported that the petitioner, the 2nd accused had surrendered only on

12.10.2021.

3. Whatever it may be, the learned Magistrate has sought for

six months' time to dispose of the case. It is a case of the year 2002.

Therefore, the learned Chief Judicial Magistrate is directed to try and

dispose of the case within a period of six months from the date of

receipt of a copy of this judgment.

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

Sd/-

K.HARIPAL JUDGE Jms/24.03

//True Copy// P.A to Judge O.P.(Crl).No.86 of 2022

APPENDIX OF OP(CRL.) 86/2022

PETITIONER EXHIBITS Exhibit P1 THE COPY OF THE DRAFT CHARGE IN CRIME NO.656/2001 WHICH WAS TAKEN IN FILE AS C.C.NO.1263/2002 IN THE FILES OF THE CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM