Nithin John vs Station House Officer
2023 Latest Caselaw 8226 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                        OP(CRL.) NO. 534 OF 2023
  CRIME NO.12873/2013 OF Traffic Police Station East, EKM, Ernakulam
 AGAINST THE ORDER/JUDGMENT IN CC 606/2015 OF JUDICIAL MAGISTRATE OF
                         FIRST CLASS -II, KOCHI
     CC 606/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KOCHI
PETITIONER/S:

             NITHIN JOHN
             AGED 36 YEARS
             AGED 36 YEARS, S/O N. P. JOHN, RESIDING AT NEDIYAMPURACKKAL
             HOUSE, H. NO. 14/270 B, CHULLIKAL, THOPPUMPADY, ERNAKULAM
             DISTRICT, PIN - 680005
             BY ADVS.
             G.HARIHARAN
             PRAVEEN.H.
             K.S.SMITHA
             V.R.SANJEEV KUMAR
             BIJOY SAM GEORGE


RESPONDENT/S:

     1       STATION HOUSE OFFICER
             CITY TRAFFIC WEST PS, NEAR HIGH COURT OF KERALA, ERNAKULAM
             NORTH P.O, ERNAKULAM. PIN, PIN - 682018
     2       STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM, PIN - 682031

             SRI.K.A.NOUSHAD
     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 01.08.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       BECHU KURIAN THOMAS, J.
                ========================
                        OP(Crl.)No.534 of 2023
                ------------------------------------------------
                         Dated this the 1st day of August 2023

                                   JUDGMENT

Petitioner seeks for an expeditious disposal of C.C.No.606/2015 on

the files of the Judicial First Class Magistrate Court-II, Kochi.

2. On the date of admission, this Court called for a report from

the learned Magistrate. By communication dated 20.07.2023, it is

informed that CW1 and CW2 have already been examined, while coercive

steps have been initiated against CW3 and CW4 and summons have been

issued to CW6 to CW8 for appearance on 02.082023. Learned Magistrate

has also sought for a period of six months to dispose of the case.

3. Having regard to the above submissions, I am satisfied that

learned Magistrate herself has taken appropriate steps to dispose of the

matter and no specific direction is actually required. Even though the

learned Magistrate has sought for six months, I am satisfied that a period

of eight months can be granted for disposal of the case, as an outer time

limit.

Accordingly the learned Magistrate shall dispose of C.C.No.606/2015

on the files of the Judicial First Classs Magistrate Court-II, Kochi as

expeditiously as possible, at any rate, within a period of eight months,

from the date of receipt of a copy of this judgment.

The original petition is disposed of accordingly.

sd/

BECHU KURIAN THOMAS JUDGE jm/ APPENDIX OF OP(CRL.) 534/2023

PETITIONER EXHIBITS Exhibit P 1 A TRUE COPY OF THE FIR REGISTERED AS CRIME NO.

12873 OF 2013 OF CITY TRAFFIC POLICE STATION WEST, ERNAKULAM REGISTERED ON 25.12.2013 Exhibit P2 A TRUE COPY OF THE FINAL REPORT FILED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT - II, KOCHI FILED BY THE 1ST RESPONDENT REFERRING THE CASE REGISTERED AS EVIDENCED IN EXHIBIT.P1 Exhibit P3 . A TRUE COPY OF THE CASE STATUS RELATING TO THE CASE PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT - II, KOCHI AS CC.NO.606/2015 AS ON 08.07.2023 Exhibit P4 A TRUE COPY OF THE PASSPORTS OF THE PETITIONER SHOWING RELEVANT STAMPINGS Exhibit P5 A TRUE COPY OF THE MESSAGE RECEIVED BY THE PETITIONER ON 07.07.2023 REGARDING JOB OFFER LETTER FROM POLAND