Raveendran K.R vs State Of Kerala
2023 Latest Caselaw 124 Ker

O.P.(Crl.).No.684/22                         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. 684 OF 2022
     CRIME NO.404/2015 OF S.Battery Police Station, Wayanad
 AGAINST THE ORDER/JUDGMENTCC 376/2017 OF JUDICIAL MAGISTRATE
                        OF FIRST CLASS ,SULTHANBATHERY
PETITIONER/ACCUSED:

              RAVEENDRAN K.R,
              AGED 50 YEARS,
              S/O.RAGHAVAN,
              SENIOR CLERK,
              DISTRICT EMPLOYMENT EXCHANGE,
              KANNUR-670002
              RESIDING AT:- KOLLIKKATTIL,
              POOTHADI P.O.,
              KENNICHIRA, WAYANAD, PIN - 673 596.

              BY ADV.MANOJ RAMASWAMY



RESPONDENTS/STATE:

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

      2       STATION HOUSE OFFICER,
              SULTHAN BATHERY,
              WAYANAD DISTRICT, PIN - 673 592.


       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.684/22                2


                         JUDGMENT

The petitioner is the accused in C.C.No.376 of 2017 on the

file of the Judicial First Class Magistrate Court-I, Sulthan Bathery.

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 26.12.2022 has been placed

on record, wherein it is mentioned that the trial of the aforesaid

calendar case can be completed within a period of eight 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-I, Sulthan Bathery to complete the trial of

C.C.No.376 of 2017 within a period of eight 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.) 684/2022

PETITIONER EXHIBITS

Exhibit P1 FINAL REPORT DATED 30.03.2017