Anshad vs State Of Kerala,Represented By ...
2023 Latest Caselaw 123 Ker

O.P.(Crl.).No.685/22                         1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                           OP(CRL.) NO. 685 OF 2022
       CRIME NO.88/2010 OF Kadakkal Police Station, Kollam
   AGAINST THE ORDER/JUDGMENTCC 2396/2015 OF JUDICIAL FIRST
                       CLASS MAGISTRATE COURT, KADAKKAL
PETITIONER/ACCUSED NO.5:

              ANSHAD,
              AGED 30 YEARS,
              S/O.BASHEER , CHARUVILA PUTHEN HOUSE ,
              VALAVUPACHA, MAHADEVA KRISHNA, CHITHARA VILLAGE,
              KOTTARAKKARA , KOLLAM, PIN - 691 559.

              BY ADV.M.R.SASITH



RESPONDENTS/COMPLAINANTS:

      1       STATE OF KERALA,REPRESENTED BY PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA ERNAKULAM, PIN - 682 031.

      2       SUB INSPECTOR OF POLICE,
              KADAKKAL POLICE STATION,
              KADAKKAL, KOLLAM, PIN - 691 536.


       THIS    OP      (CRIMINAL)   HAVING       COME    UP   FOR    ADMISSION   ON
06.01.2023,         THE   COURT     ON   THE      SAME    DAY       DELIVERED    THE
FOLLOWING:
 O.P.(Crl.).No.685/22                2

                         JUDGMENT

The petitioner is the accused in C.C.No.2396 of 2015 on the

file of the Judicial First Class Magistrate Court-, Kadakkal. The

prayer sought for in this original petition is to expedite the trial

of the case and complete the same in a time frame. When this

original petition came up for consideration on 13.12.2022, a

report was called for from the learned Magistrate as to the

present status of the case and the time required for completing

the trial. In response to the same, a report dated 17.12.2022 has

been placed on record, wherein it is mentioned that the trial of

the aforesaid calendar case can be completed within a period of

six months. Considering the aspects mentioned in the said report,

I find that the period specified therein is reasonable. In such

circumstances, this original petition is disposed of directing the

Judicial First Class Magistrate Court, Kadakkal to complete the

trial of C.C.No.2396 of 2015 within a period of six months from

the date of production of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/6.1.23

APPENDIX OF OP(CRL.) 685/2022

PETITIONER ANNEXURES

Annexure1 TRUE COPY OF THE FINAL REPORT IN CRIME NO 88/2010 OF KADAKKAL POLICE STATION

Annexure A2 TRUE COPY OF THE CASE STATUS IN E-COURTS