Kerala High Court
Rajendran vs The State Of Kerala on 23 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
WP(C) NO. 25655 OF 2012
CMP 1855/2011 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,
PATHANAMTHITTA
PETITIONERS :
1 RAJENDRAN,
AGED 44 YEARS,
S/O.KOCHUMANI, KOTTARATHU PARAMBIL,
THATTAMEL, CHENGANNUR TALUK, PIN-689 121.
2 MADHU P.S.,
AGED 39 YEARS,
S/O.SIVARAMAN, PUNTHALAPADITTETHIL,
PERINGILIPURAM P.O., CHENGANNUR TALUK,
PIN-689 624.
BY ADVS.
SRI.S.SREEKUMAR (SR.)
SRI.ANEESH JAMES
SRI.P.MARTIN JOSE
SRI.P.PRIJITH
SRI.THOMAS P.KURUVILLA
RESPONDENTS :
1 THE STATE OF KERALA,
REPRESENTED BY HOME SECRETARY,
GOVERNMENT SECRETRIAT, TRIVANDRUM-695 001.
2 THE POLICE INSPECTOR
KOZHENCHERRY-689 641 (CRIME NOS.301/11 AND 302/11 OF
ARANMULA POLICE STATION).
3 THE SUB INSPECTOR OF POLICE,
ARANMULA POLICE STATION, ARANMULA-689 533).
SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25655 OF 2012
2
BECHU KURIAN THOMAS, J.
--------------------------------
W.P.(C) No.25655 of 2012
---------------------------------
Dated this the 23rd day of March, 2023
JUDGMENT
Petitioners are working as police officers and are alleged to be
involved in Crime No.301/2011 and Crime No.302/2011, both of
Aranmula Police Station. The said crimes have after investigation
been registered as S.T.No.1301/2012 and S.T.No.1302/2012 on the
files of the Judicial First Class Magistrate's Court-I, Pathanamthitta.
2. Even though petitioners have sought to quash all further
proceedings in the above cases, when the matter was taken up for
consideration today, the learned counsel submitted that petitioners
would be satisfied with an order directing an expeditious disposal of
the cases.
3. Since the cases pending against the petitioners are of the
year 2012, I am of the view that the request now made by the
learned counsel for the petitioners is reasonable.
4. Accordingly, there will be a direction to the Judicial First
Class Magistrate's Court-I, Pathanamthitta to dispose of
WP(C) NO. 25655 OF 2012
S.T.No.1301/2012 and S.T.No.1302/2012, as expeditiously as
possible, at any rate, within a period of ten months from the date of
receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd/-
BECHU KURIAN THOMAS, JUDGE
RKM
WP(C) NO. 25655 OF 2012
APPENDIX
PETITIONERS' EXHIBITS :
P1 : COPY OF FIR IN CRIME NO.301/2011 REGISTERED BY THE 3RD
RESPONDENT ON 21.05.2011 OF ARANMULA POLICE STATION.
P2 : COPY OF FIR CRIME NO.302/2011 REGISTERED BY THE 3RD
RESPONDENT ON 21.05.2011 OF ARANMULA POLICE STATION.
P3 : COPY OF C.M.P.NO.1855/2011 FILED BY ONE P.K.PRASANNAN
BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE'S COURT,
PATHANAMTHITTA ON 27.07.2011.
P4 : COPY OF LIST OF PROPERTY SEND TO MAGISTRATE IN
C.M.P.NO.1855/2011.
P5 : COPY OF SEIZURE MAHAZAR IN CRIME NO.301/2011.
P6 : COPY OF REPORT PREPARED BY THE 3RD RESPONDENT IN CRIME
NO.301/2011 ON 21.05.2011.
P7 : COPY OF REPORT PREPARED BY THE 3RD RESPONDENT IN CRIME
NO.302/2011 ON 08.06.2011.
P8 : COPY OF REPORT PREPARED BY THE 3RD RESPONDENT IN CRIME
NO.302/2011 ON 08.06.2011.
P9 : COPY OF REPORT DATED 24.05.2011 IN CRIME NO.302/2011.
P10 : COPY OF COMPLAINT DATED 30.06.2012 IN CRIME NO.301/2011
FILED BY THE 2ND RESPONDENT BEFORE THE JUDICIAL FIRST
CLASS MAGISTRATE COURT-I, PATHANAMTHITTA
P11 : COPY OF COMPLAINT DATED 30.06.2012 IN CRIME NO.44 TO
47 IN CRIME NO.302/2011 FILED BY THE 2ND RESPONDENT
BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE'S COURT-I,
PATHANAMTHITTA
P12 : COPY OF ORDER DATED 08.11.2011 IN CRL.M.C.NO.3206/2011
OF THIS HON'BLE COURT.
