M/S Balaramapuram Service ... vs Anil.S.K
2023 Latest Caselaw 8542 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
      MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
                      OP(CRL.) NO. 350 OF 2023
 AGAINST THE ORDER/JUDGMENT IN ST 709/2021 OF JUDICIAL MAGISTRATE
                 OF FIRST CLASS -III, NEYYATTINKARA
PETITIONER/COMPLAINANT:

            M/S BALARAMAPURAM SERVICE CO-OPERATIVE BANK LTD. T-14
            AGED 53 YEARS
            VAZHIMUKKU BRANCH, OPPOSITE BALARAMAPURAM JAMA ATH,
            BALARAMAPURAM P.O, THIRUVANANTHAPURAM 695501,
            REPRESENTED BY ITS SECRETARY, PIN - 695501

            BY ADVS.
            G.P.SHINOD
            AJIT G ANJARLEKAR
            GOVIND PADMANAABHAN
            ATUL MATHEWS
            GAYATHRI S.B.



RESPONDENT/ACCUSED:

            ANIL.S.K
            AGED 47 YEARS
            S/O SADANANDANM ASWATHY, TV 49/962,
            SREEMOOLAM NAGAR, MANACAUD P.O,
            THIRUVANANTHAPURAM, PIN - 695009

            SRI.M.P.PRASANTH, PUBLIC PROSECUTOR


     THIS   OP   (CRIMINAL)   HAVING        COME   UP   FOR   ADMISSION   ON
07.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 350 OF 2023
                                     2



                             JUDGMENT

Dated this the 7th day of August, 2023

This Original Petition (Criminal) has been filed under

Article 227 of the Constitution of India, and the prayer herein is

as follows:

"Direct the Judicial First Class Magistrate Court-III, Neyyattinkara to consider and dispose of Exhibit P1 complaint expeditiously, at any rate within a time limit to be stipulated by this Honourable Court."

2 Heard.

3. A report was called for from the Judicial First Class

Magistrate Court-III, Neyyattinkara and it is reported that 15251

cases have been pending before the court. Accordingly, the

learned Magistrate sought for eight months' time to dispose of

the matter.

4. Acting on the report, the learned Magistrate is

directed to try and dispose of S.T.No.709/2021, pending

before the Judicial First Class Magistrate Court-III,

Neyyattinkara, within a period of eight months, from the date of

receipt or production of a copy of this judgment. OP(CRL.) NO. 350 OF 2023

This Original Petition (Criminal) stands disposed of as

indicated above.

Registry is directed to forward a copy of this judgment to

the court below concerned, within seven days, for information

and compliance.

Sd/-

A. BADHARUDEEN JUDGE nkr OP(CRL.) NO. 350 OF 2023

APPENDIX OF OP(CRL.) 350/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE COMPLAINT IN ST 709/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-III, NEYYATTINKARA DATED 06-12-2021

Exhibit P2 A TRUE COPY OF THE ORDER SHEET IN ST.

709/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-III, NEYYATTINKARA

Exhibit P3 A TRUE COPY OF THE POSTAL MEMO DATED 04-12-2021

RESPONDENT EXHIBITS : NIL