John A. Fernandez vs State Of Kerala
2023 Latest Caselaw 10812 Ker

              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. 750 OF 2023
     CC 1145/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS - III
                   (TEMPORARY SPECIAL COURT), KOLLAM
     CRIME NO.196/2016 OF PALLITHOTTAM POLICE STATION, KOLLAM
PETITIONER/1ST 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.750 of 2023
                                         2




                                 JUDGMENT

This original petition has been filed seeking a time

bond disposal of C.C.No.1145 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.1145 of 2016. The learned Magistrate has placed a

report stating that a period of six months may be required

for disposing of C.C.No.1145 of 2016.

Having regard to the report placed by the learned

Magistrate, this Original Petition will stand disposed of,

directing that C.C.No.1145 of 2016 on the file of the

Temporary Judicial First Class Magistrate Court, Kollam

shall be disposed of within a period of seven months from

the date of receipt of a certified copy of this judgment.

Sd/-

GOPINATH P., JUDGE rkj O.P.(Crl)No.750 of 2023

APPENDIX OF OP(CRL.) 750/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIR DATED 1-2-2016 IN CRIME NO. 196 OF 2016 OF THE PALLITHOTTAM POLICE STATION Exhibit P2 TRUE COPY OF THE FINAL REPORT DATED 15-10-2016 IN CRIME NO. 196 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