Vishnu V J vs State Of Kerala
2023 Latest Caselaw 1041 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                      OP(CRL.) NO. 638 OF 2022
        CRIME NO.472/2016 OF Venjaramoodu Police Station,
                         Thiruvananthapuram
    AGAINST THE ORDER/JUDGMENT IN CC NO.1935/2016 OF JUDICIAL
              MAGISTRATE OF FIRST CLASS -I, NEDUMANGAD


PETITIONER/4TH ACCUSED :-

            VISHNU V J
            AGED 26 YEARS
            S/O VIJAYAKUMAR, KRISHNANJALI,
            PIRAPPANCODE P.O., MANIKKAL,
            THIRUVANANTHAPURAM DISTRICT
            PIN - 695607

            BY ADV LATHEESH SEBASTIAN


RESPONDENTS/COMPLAINANT & STATE :-

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031

    2       STATION HOUSE OFFICER
            VENJARAMOODU POLICE STATION,
            THIRUVANANTHAPURAM , PIN - 695606

            BY SRI.C.S.HRITHWIK, SR.PP


     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 638 OF 2022
                                   2




                            JUDGMENT

Dated this the 17th day of January, 2023

The petitioner is the 4th accused in Crime No.472 of 2016

of Venjaramoodu Police Station which is now pending as C.C.No.1935

of 2016 on the files of Judicial First Class Magistrate Court-I,

Nedumangad. The prayer sought for in this Original Petition is to direct

the learned Magistrate to expedite the trial of the same and to complete

the same within a time frame.

2. When the Original Petition came up for consideration

before this Court on 25.11.2022, a report was sought for from the

learned Magistrate as to the present status of the case and the time

required for completing the trial of the same. In response to the same, a

report dated 01.12.2022 has been placed on record wherein it is

mentioned that, 12 witnesses are to be examined in this case and if the

prosecution can produce witnesses in time, the trial can be completed

within three months.

In such circumstances, this Original Petition is disposed of

directing that every endeavour shall be made by the learned Magistrate OP(CRL.) NO. 638 OF 2022

to complete the trial of C.C.No.1935 of 2016, within a period of three

months from the date of production of copy of this judgment

Sd/-

ZIYAD RAHMAN A.A.

JUDGE SMA OP(CRL.) NO. 638 OF 2022

APPENDIX

PETITIONER EXHIBITS :-

Exhibit P1 TRUE COPY OF THE FIR IN CRIME NO.

472/2016 OF VENJARAMOODU POLICE STATION

Exhibit P2 TRUE COPY OF THE FINAL REPORT IN CRIME NO.472/2016 OF VENJARAMOODU A POLICE STATION