Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

John A. Fernandez vs State Of Kerala
2023 Latest Caselaw 10811 Ker

Citation : 2023 Latest Caselaw 10811 Ker
Judgement Date : 19 October, 2023

Kerala High Court
John A. Fernandez vs State Of Kerala on 19 October, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                        OP(CRL.) NO. 748 OF 2023
CC 775/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS - III (TEMPORARY
                         SPECIAL COURT), KOLLAM
     CRIME NO.952/2016 OF PALLITHOTTAM POLICE STATION, KOLLAM
PETITIONER/ACCUSED :

            JOHN A. FERNANDEZ
            AGED 50 YEARS
            VAYAL PURAYIDOM, KAIKULANGARA EAST,
            VADDY, KOLLAM, PIN - 691013
            BY ADVS.
            P.K.NIJOY
            C.PRABITHA
            REJOICE B.CHEMBAKASSERIL


RESPONDENT/STATE:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031
OTHER PRESENT:

            SRI NOUSHAD K.A. (SR PP)


     THIS   OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl)No.748 of 2023
                                         2




                                 JUDGMENT

This original petition has been filed seeking a time

bond disposal of C.C.No.775 of 2016 on the file of the

Temporary Judicial First Class Magistrate Court, Kollam.

2. This Court had called for a report from the

Temporary Judicial First Class Magistrate Court, Kollam

regarding the time that may be required to dispose of

C.C.No.775 of 2016. The learned Magistrate has placed a

report stating that a period of three months time may be

required for disposing of C.C.No.775 of 2016.

Having regard to the report placed by the learned

Magistrate, this Original Petition will stand disposed of,

directing that C.C.No.775 of 2016 on the file of the

Temporary Judicial First Class Magistrate Court, Kollam

shall be disposed of within a period of five months from the

date of receipt of a certified copy of this judgment.

Sd/-

GOPINATH P., JUDGE rkj O.P.(Crl)No.748 of 2023

APPENDIX OF OP(CRL.) 748/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIR DATED 16-6-2016 IN CRIME NO. 952 OF 2016 OF THE PALLITHOTTAM POLICE STATION Exhibit P2 TRUE COPY OF THE FINAL REPORT DATED 30-7-2016 IN CRIME NO. 952 OF 2016 ALONG WITH THE WITNESS LIST Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE STATE POLICE CHIEF, POLICE DEPARTMENT, KERALA DATED 29-7-2022

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter