Pradeepkumar vs State Of Kerala
2023 Latest Caselaw 11755 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                     OP(CRL.) NO. 865 OF 2023
 CRIME NO.219/2023 OF HARIPPAD POLICE STATION, ALAPPUZHA
    AGAINST THE ORDER/JUDGMENT CC 699/2023 OF JUDICIAL
             MAGISTRATE OF FIRST CLASS- I, HARIPAD


PETITIONER(S)/ACCUSED:

            PRADEEPKUMAR
            AGED 35 YEARS, SON OF PARAMESWARAN, PUNOOR
            MADOM, THULAMPARAMBU, NORTH MURI, MANNARASALA,
            ALAPPUZHA DISTRICT, PIN - 690514
            BY ADV ALEX K.JOHN


RESPONDENT(S)/COMPLAINANT:

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

BY ADV.

            SRI HRTHWIK CS, PP



     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
16.11.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(CRL.) NO.865 OF 2023


                                 2




             P.V.KUNHIKRISHNAN, J.
             --------------------------------
             OP(Crl.) No.865 of 2023
      ----------------------------------------------
  Dated this the 16th day of November, 2023



                          JUDGMENT

This Original Petition(Crl.) is filed with the

following prayers;

"(a) To give direction to the Hon'ble JFCM Court -1, Haripad for expediting the trial of C.C.No.699/2023 pending before the Hon'ble Judicial First Class Magistrate Court -1, Haripad.

(b) To issue such other writ or order or direction in favour of the petitioner as this Hon'ble Court may deem fit in the facts, circumstances and the law involved in the case, in the interest of justice."

2. It is submitted that the petitioner is

included in the rank list published by the Public OP(CRL.) NO.865 OF 2023

Service Commission for the post of Police

Constable. Therefore, unless the case pending

against the petitioner is disposed expeditiously,

he will loose his job. If that be the case, the

petitioner can file a petition before the Judicial

First Class Magistrate Court - I, Haripad for taking

up this matter out of turn narrating the reasons

for the same. If such a petition is filed, there can

be a direction to the learned Magistrate to

consider the same.

Therefore, this Original Petition(Crl.) is

disposed of with the following directions:

i. The petitioner is free to submit a

petition before the Judicial First Class

Magistrate Court - I, Haripad for an out of

turn trial of C.C. No.699/2023, narrating the OP(CRL.) NO.865 OF 2023

reasons mentioned in this Original

Petition(Crl.), within a period of one week

from the date of receipt of a copy of this

judgment.

ii. If such a petition is filed, the learned

Magistrate will consider the same and pass

appropriate orders in it, within a period of

one week from the date of receipt of the

petition.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE OP(CRL.) NO.865 OF 2023

APPENDIX OF OP(CRL.) 865/2023

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO.219/2023 DATED 21.03.2023 OF HARIPAD POLICE STATION EXHIBIT P2 TRUE COPY OF THE FINAL CHARGE OF CRIME NO. 219/2023 DATED 15.04.2023 OF HARIPAD POLICE.

EXHIBIT P3 TRUE COPY OF THE 1ST, 2ND, 20TH, 49TH AND 50TH PAGES OF RANK LIST PUBLISHED BY KERALA PUBLIC SERVICE COMMISSION .

RESPONDENTS EXHIBITS       :NIL


           //TRUE COPY//   PA TO JUDGE