Jibumon K J vs State Of Kerala
2022 Latest Caselaw 5615 Ker

Citation : 2022 Latest Caselaw 5615 Ker
Judgement Date : 26 May, 2022

Kerala High Court

Jibumon K J vs State Of Kerala on 26 May, 2022

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                     OP(CRL.) NO. 163 OF 2022
     CRIME NO.607/2016 OF Pala Police Station, Kottayam
IN CC 847/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS I ,PALA
PETITIONER/ACCUSED:

         JIBUMON K J
         AGED 30 YEARS
         SON OF K J SABU, KARACKAL HOUSE, KADAPPATTOOR,
         PALA, KOTTAYAM, PIN - 686575

         BY ADVS.
         I.DINESH MENON
         L.RAJESH NARAYAN


RESPONDENTS:

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

         [THROGUH SI OF POLICE PALA POLICE STATION]

         BY SMT.T.V. NEEMA SR. PUBLIC PROSECUTOR




     THIS OP     (CRIMINAL) HAVING      COME UP   FOR ADMISSION   ON
26.05.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED    THE
FOLLOWING:
 O.P.(Crl) No.163/2022

                                 -:2:-




                            JUDGMENT

Dated this the 26th day of May, 2022

This original petition has been filed seeking expeditious

disposal of C.C.No.847/2016 on the file of the Judicial First Class

Magistrate Court-I, Pala.

2. A report has been called for from the learned

Magistrate, who reported that the matter could be disposed of

within a period of six months.

In the result, this original petition is disposed of with a

direction to the learned Magistrate to hear and dispose of

C.C.No.847/2016, within a period of six months from the date of

receipt of a copy of this judgment.

Sd/-