Manoj Kumar vs State Of Kerala
2023 Latest Caselaw 419 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        OP(CRL.) NO. 701 OF 2022
  AGAINST THE ORDER/JUDGMENT CC 330/2018 OF JUDICIAL FIRST
                   CLASS MAGISTRATE COURT, CHAVARA
PETITIONER/1ST ACCUSED:

            MANOJ KUMAR
            AGED 38 YEARS
            S/O. MOHANAN PILLAI, AGED 38 YEARS,
            KOCHUMANTHADIYIL HOUSE, PADINJATTAKARAMURIYIL,
            THEVALAKKARA VILLAGE, KOLLAM DISTRICT
            PIN - 690524

            BY ADV K.RAKESH



RESPONDENTS/STATE AND COMPLAINANT:

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

    2       THE STATION HOUSE OFFICER
            THEKKUMBHAGOM POLICE STATION,
            KOLLAM DISTRICT
            PIN - 691319

            BY ADV PUBLIC PROSECUTOR



     THIS    OP    (CRIMINAL)   HAVING     COME    UP   FOR    ADMISSION   ON
11.01.2023,       THE   COURT   ON   THE    SAME    DAY       DELIVERED    THE
FOLLOWING:
                                    2

O.P.Crl.No. 701 of 2022



                            JUDGMENT

The petitioner is the 1st accused in C.C No. 330/2018 on the

files of the Judicial First Class Magistrate Court, Chavara. This

original petition is filed for a direction to the learned Magistrate to

expedite the trial of the said case and complete the proceedings

within a time frame fixed by this Court.

2. When this original petition came up for admission

before this Court on 16.12.2022, a report was called for from the

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

to the time required for completing the trial of the said case.

3. In response to the same, a report dated 03.01.2023

has been placed on record by the learned Magistrate, wherein it is

mentioned that, the trial can be completed within a period of ten

months from 02.02.2023.

4. Considering the reasons mentioned in the said report, I

find that the time mentioned therein is reasonable.

O.P.Crl.No. 701 of 2022

In the result, this original petition is disposed of directing the

Judicial First Class Magistrate Court, Chavara to dispose of C.C No.

330/2018 within a period of ten months from 02.02.2023.

Sd/-

ZIYAD RAHMAN A.A JUDGE rpk

O.P.Crl.No. 701 of 2022

APPENDIX OF OP(CRL.) 701/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF FINAL REPORT/CHARGE IN CRIME NO.809/2012 OF THE THEKKUMBHAGOM POLICE STATION