Navas.A vs State Of Kerala
2022 Latest Caselaw 5884 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
      TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                       OP(CRL.) NO. 210 OF 2022
        CRIME NO.633/2021 OF Mangalapuram Police Station,
                          Thiruvananthapuram
 CC 1216/2021 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,ATTINGAL
PETITIONER/ACCUSED:

            NAVAS.A.
            AGED 45 YEARS
            SON OF ABDUL LATHEEF,
            FIRDHOUZE VILLA, PUTHUVEL LANE, KUZHIYALAKAL,
            PALLIPPURAM P.O., THIRUVANANTHAPURAM, PIN - 695316

            BY ADVS.

            R.T.PRADEEP
            K.C.HARISH
            M.BINDUDAS


RESPONDENT/STATE:

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

            ADV.VIPIN NARAYAN - PUBLIC PROSECUTOR
     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 210 OF 2022
                                     2

                                JUDGMENT

The petitioner is the accused in C.C. No.1216/2021 which arises

from crime No.633/2021 of Mangalapuram Police Station has filed this

original petition praying for an early disposal of the above calendar case.

The aforesaid prayer is sought mainly on the ground that, the petitioner

who was appointed as Driver Grade II in Block Development Office,

Pothencode could not get his probation cleared on account of this

criminal case. It is pointed out that the delay in disposal of the said case

would cause prejudice to him.

2. When the original petition came up for consideration, a

report was called for from the learned Magistrate concerned and in

response to the same, it is mentioned that, trial in this case can be

completed within a period of eight months.

In such circumstances, this original petition is disposed of directing

the Judicial First Class Magistrate Court -II, Attingal to complete the

trial of the said case within a period of eight months from the date of

production of copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE SCS OP(CRL.) NO. 210 OF 2022

APPENDIX OF OP(CRL.) 210/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF F.I.R. DATED 1.6.2021 IN CRIME NO.633/2021 OF MANGALAPURAM POLICE STATION Exhibit P2 TRUE COPY OF FINAL REPORT DATED 5.10.2021 IN C.C. NO.1216/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, ATTINGAL Exhibit P3 TRUE COPY OF ADVICE DATED 18.1.2021 BY KERALA PUBLIC SERVICE COMMISSION AS DRIVER GRADE-II IN RURAL DEVELOPMENT DEPARTMENT Exhibit P4 TRUE COPY OF APPOINTMENT ORDER DATED 5.2.2021 BY ASSISTANT DEVELOPMENT COMMISSIONER (GENERAL) BY WHICH PETITIONER IS APPOINTED AS DRIVER GRADE- II IN BLOCK DEVELOPMENT OFFICE, POTHENCODE