Saju.S @ Praveen vs State Of Kerala
2022 Latest Caselaw 10964 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                      CRL.MC NO. 2507 OF 2021
  AGAINST THE ORDER/JUDGMENT CC 747/2014 OF JUDICIAL FIRST
        CLASS MAGISTRATE COURT, CHOTTANIKKARA(TEMPORARY)
PETITIONER/ACCUSED:

           SAJU.S @ PRAVEEN
           AGED 38 YEARS
           S/O. SUDHAKARAN, S.S. SADANAM, EDANAD, EDANAD P.O,
           CHATHANNOOR, KOLLAM - 691571.

           BY ADVS.
           M.KIRANLAL
           SRI.MANU RAMACHANDRAN
           SRI.T.S.SARATH
           SRI.R.RAJESH (VARKALA)
           SHRI.SAMEER M NAIR


RESPONDENT/DEFACTO COMPLAINANT AND STATE:
    1     STATE OF KERALA, REPRESENTED BY THE PUBLIC
          PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, KOCHI
          - 682031.

    2      THE INSPECTOR OF POLICE,AMBALAMEDU POLICE STATION,
           - 682021,

    3      REJI K. PETER, AGED 46 YEARS, S/O. PETER, PARTNER,
           BUILD TECH EQUIPMENT YARD, NEAR SUDHEENDRA NURSING
           COLLEGE, AMBALAMEDU P.O, ERNAKULAM - 682021.

           BY ADV P.T.JOSE


           ADV VIPIN NARAYAN-PP

    THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 Crl.M.C No.2507 of 2021

                                           2

                                  ORDER

The petitioner is the accused in Crime No.417/2014 of

Ambalamedu Police Station which is now pending as C.C No. 747/2014

on the files of the Judicial First Class Magistrate Court, Chottanikkara.

This Crl.M.C is filed for challenging Annexure-A3 final report submitted

in the said crime alleging offences punishable under Sections 403, 406

and 420 of Indian Penal Code.

2. Today when the matter came up for consideration, it is

brought to my notice that, the trial of this case is already commenced

and out of 11 witnesses 4 witnesses were already examined.

Considering the fact that, the trial has already commenced in this case,

I am of the view that, it is only proper that, the same be completed. No

interference needs to be made at this time.

In such circumstances, this Crl.M.C is disposed of directing the

Judicial First Class Magistrate Court, Chottanikkara to complete the trial

of C.C No. 747/2014 as expeditiously as possible.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE rpk Crl.M.C No.2507 of 2021

APPENDIX OF CRL.MC 2507/2021

PETITIONER ANNEXURES

ANNEXURE-A1 A TRUE COPY OF THE COMPLAINT DATED 22.5.2014

ANNEXURE-A2 A TRUE COPY OF THE FIR IN CRIME NO.417/2014

ANNEXURE-A3 A TRUE COPY OF THE FINAL REPORT DATED 23.05.2014

ANNEXURE-A4 A CERTIFIED COPY OF THE DEPOSITION OF THE 3RD RESPONDENT

ANNEXURE-A5 THE CERTIFIED COPY OF THE DEPOSITION ON PW2

ANNEXURE-A6 THE CERTIFIED COPY OF THE DEPOSITION ON PW3

ANNEXURE-A7 THE CERTIFIED COPY OF THE DEPOSITION ON PW4

ANNEXURE-A8 A TRUE COPY OF THE QUOTATION DATED 24.12.2013

ANNEXURE-A9 A TRUE COPY OF THE COUNTER IN CMP 2 (C)

ANNEXURE-A10 A CERTIFIED COPY OF THE ORDER DATED 28.1.2019 IN CRL MC 227/2019