Madhusoodanan Nair vs The State Of Kerala
2023 Latest Caselaw 1042 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. 718 OF 2022
   CRIME NO.649/2018 OF Aranmula Police Station, Pathanamthitta
 AGAINST THE ORDER/JUDGMENTCC 1271/2018 OF JUDICIAL MAGISTRATE OF
                   FIRST CLASS -I, PATHANAMTHITTA


PETITIONER/1ST ACCUSED :-

            MADHUSOODANAN NAIR
            AGED 48 YEARS
            S/O. RAVEENDRAN NAIR,
            THADATHIL VEEDU, KATTOOR MURI,
            CHERUKOLE VILLAGE, ARANMULA,
            PATHANAMTHITTA DISTRICT., PIN - 689533

            BY ADVS.
            K.S.PRAVEEN
            P.P.BIJU


RESPONDENTS/STATE & COMPLAINANT :-

    1       THE STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERANAKULAM, KOCHI., PIN - 682031

    2       THE STATION HOUSE OFFICER
            ARANMULA POLICE STATION,
            PATHANAMTHITTA DISTRICT., PIN - 689533

            BY SRI.C.S.HRITHWIK, SR.PUBLIC PROSECUTOR


     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING :-
 OP(CRL.) NO. 718 OF 2022
                                   2




                           JUDGMENT

Dated this the 17th day of January, 2023

The petitioner is the first accused in Crime No.649 of

2018 of Aranmula Police Station which is now pending as

C.C.No1271 of 2018 on the files of Judicial First Class Magistrate

Court-I, Pathanamthitta. 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 22.12.2022, a report was sought for from the

learned Magistrate as to the present status of C.C.No.1271 of 2018

and the time required for completing the trial of the same. In response

for the same, a report dated 29.12.2022 has been placed on record

wherein the learned Magistrate conveyed that the trial can be

completed within a period of six months.

3. On perusal of the records, I find that the period specified therein

is reasonable. In such circumstances, this Original Petition is disposed OP(CRL.) NO. 718 OF 2022

of directing the learned Magistrate to complete the trial in

C.C.No.1271 of 2018 within a period of six months from the date of

production of copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

SMA OP(CRL.) NO. 718 OF 2022

APPENDIX

PETITIONER ANNEXURES :-

ANNEXURE A CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 649/2018 OF ARANMULA POLICE STATION