Arya Harshan vs State Of Kerala
2023 Latest Caselaw 3435 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE K. BABU
 FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                     OP(CRL.) NO. 237 OF 2023
    AGAINST THE ORDER/JUDGMENTCC 282/2020 OF JUDICIAL
   MAGISTRATE OF FIRST CLASS, SASTHAMCOTTA (TEMPORARY)
PETITIONER/S:

           ARYA HARSHAN
           AGED 39 YEARS
           D/O SUPRABHA, CHANDRAVILASOM, AITHOTTUVA, WEST
           KALLADA P.O., KOLLAM DISTRICT, PIN - 691500
           BY ADV S.JUSTUS


RESPONDENT/S:

    1      STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031
    2      THE STATION HOUSE OFFICER
           ,SASTHAMCOTTA POLICE STATION, KOLLAM DISTRICT,
           PIN - 690521
           BY PUBLIC PROSECUTOR SMT M K PUSHPA LETHA


        THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
24.03.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(CRL) No.237 of 2023
                               ..2..




                           JUDGMENT

The petitioner has filed this Original Petition seeking

the following reliefs:-

(i) To direct the Judicial First Class Magistrate

(Temporary) Court, Sasthamcotta to take up

the C.C.No.282/2020 and to expedite the trial

of the above said case within a time frame as

fixed by this Hon'ble Court.

(ii) Grant such other relief as this Hon'ble Court

deems fit and proper to grant in the facts and

circumstances of the case.

2. On 21.03.2023, this Court directed the Registry

to obtain a report from the Court concerned on the time

required for the disposal of the matter.

3. The Court below reported that the matter could

be disposed of within a period of fifteen months.

Therefore, Judicial First Class Magistrate (Temporary)

Court, Sasthamcotta, is directed to dispose of C.C.

No.282 of 2020 within a period of six months from O.P.(CRL) No.237 of 2023 ..3..

this date.

The Original Petition is allowed.

Sd/-

K. BABU, JUDGE

kkj O.P.(CRL) No.237 of 2023 ..4..

APPENDIX OF OP(CRL.) 237/2023

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE FINAL REPORT IN C.C NO. 282 / 2020 ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE (TEMPORARY) COURT, SASTHAMCOTTA