Junaid V T vs State Of Kerala
2023 Latest Caselaw 2632 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE K. BABU
  FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA,
                           1944
                  CRL.MC NO. 994 OF 2023
      CC 309/2022 OF JMFC, KALAMASSERY (TEMPORARY)
   CRIME NO.385 OF 2022 OF KALAMASSERY POLICE STATION
PETITIONER/S:

         JUNAID V T
         AGED 26 YEARS
         S/O RESEELA, V P HOUSE, CHALIN, TEMPLE GATE,
         THALASSERY, KANNUR DISTRICT-670101 NOW RESIDING
         AT A RENTED HOUSE OF SERABI, NEAR MUSLIM
         CHURCH, MUCHAKKAL ROAD, MAHI, PIN - 673311
         BY ADV P.A.MUJEEB


RESPONDENT/S:

         STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
         COURT OF KERALA, ERNAKULAM, PIN - 682031
     THIS   CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR
ADMISSION ON 24.02.2023, THE COURT ON THE SAME DAY PASSED
THE FOLLOWING:
 CRL.MC NO. 994 OF 2023
                               ..2..



                              ORDER

The petitioner has filed this Crl.M.C. seeking to issue a

direction to the Judicial First Class Magistrate Court-I,

Kalamassery for the speedy disposal of C.C. No.309/2022 in

Crime No.385/2022 of Kalamassery Police Station,

Ernakulam District, on or before 30.06.2023.

2. On 06.02.2023, this Court directed the Registry

to obtain a report from the Court below on the time

required for the disposal of the matter.

3. The Court below reported that the matter could

be disposed of within a period of ten months. Therefore,

the Judicial First Class Magistrate Court, Kalamassery, is

directed to dispose of C.C. No.309/2022 within a period of

ten months from this date.

The Crl.M.C. is allowed.

K. BABU, JUDGE

kkj CRL.MC NO. 994 OF 2023 ..3..

APPENDIX OF CRL.MC 994/2023

PETITIONER ANNEXURES Annexure A1 COPY OF THE F.I.R IN CRIME NO.

385/2022 OF KALAMASSERY POLICE STATION DATED 22/03/2022 Annexure A2 COPY OF THE JUDGMENT IN CRL M A NO.3/2022 IN B A NO.3513/2022 DATED 08/11/2022