Nithin .S.S vs State Of Kerala
2022 Latest Caselaw 10546 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                     OP(CRL.) NO. 484 OF 2022
 C.C.No.549/2019 ON THE FILE OF THE JUDICIAL FIRST CLASS
              MAGISTRATE COURT-III, NEYYATTINKARA
PETITIONER/ACCUSED No.1:

            NITHIN.S.S
            AGED 34 YEARS
            S/O STEEPHEN
            LIJIN BHAVAN, NELLIKAKUZHY
            KANJIRAMKULAM P.O,
            THIRUVANATHAPURAM, PIN - 695524

            BY ADV M.R.SARIN


RESPONDENTS/STATE & COMPLAINANT:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR
            HIGH COURT OF KERALA,
            ERNAKULAM, KOCHI, PIN - 682031
    2       SUB INSPECTOR OF POLICE
            KANJIRAMKULAM POLICE STATION
            KANJIRAMKULAM P.O,
            THIRUVANATHAPURAM, PIN - 695524
OTHER PRESENT:


            SRI SANGEETHA RAJ- Public Prosecutor


        THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.10.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(Crl.)No.484 of 2022


                                 ..2..


                            JUDGMENT

This O.P.(Crl.) has been filed for expeditious disposal of

C.C.No.549/2019 pending on the file of the Judicial First Class

Magistrate Court-III, Neyyattinkara.

2. I have called for a report from the Judicial First Class

Magistrate-III, Neyyattinkara, who reported that the matter

could be disposed of within a period of eight months.

Hence, this O.P.(Crl.) is disposed of with a direction to the

learned Magistrate to dispose of C.C.No.549/2019 within a

period of eight months from the date of receipt of a copy of

this judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE skj O.P.(Crl.)No.484 of 2022

..3..

APPENDIX OF OP(CRL.) 484/2022

PETITIONER'S EXHIBITS Exhibit 1 TRUE COPY OF THE FINAL REPORT IN C.C NO 549/2019 PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT III NEYYATTINKARA