Kerala High Court
George Mathew vs State Of Kerala on 11 April, 2024
Author: K.Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA,
1946
OP(CRL.) NO. 263 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN CMP NO.1271 OF 2022
OF JUDICIAL MAGISTRATE OF FIRST CLASS -V,
THIRUVANANTHAPURAM(SPECIAL COURT-MARKLIST CASES)
PETITIONER/S:
GEORGE MATHEW
AGED 73 YEARS
S/O. J.A. MATHEW, ROOM NO.4, G.B.N. BUILDINGS,
VANCHIYOOR, THIRUVANANTHAPURAM, PIN - 695035
BY ADVS.
ENOCH DAVID SIMON JOEL
S.SREEDEV
RONY JOSE
LEO LUKOSE
KAROL MATHEWS SEBASTIAN ALENCHERRY
DERICK MATHAI SAJI
KARAN SCARIA ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
2 JESSYMOL REGI
AGED 59 YEARS
MELOOTTU HOUSE, T.C. 11/1752(1), PARUTTUKONAM,
NALANCHIRA P.O., THIRUVANANTHAPURAM, PIN -
695015
3 RINDA REGI
AGED 31 YEARS
D/O. JESSYMOL REGI, MELOOTTU, T.C. 11/1782(1),
PARUTTUKONAM, NALANCHIRA P.O.,
THIRUVANANTHAPURAM, PIN - 695015
O.P.(Crl) No.263 of 2024
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4 ROHAN REGI,
AGED 24 YEARS
S/O. JESSYMOL REGI, MELOOTTU HOUSE NALANCHIRA
P.O., THIRUVANANTHAPURAM, PIN - 695015
BY PUBLIC PROSECUTOR SRI G SUDHEER
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(Crl) No.263 of 2024
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K.BABU, J.
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O.P.(Crl).No.263 of 2024
---------------------------------------------
Dated this the 11th day of April, 2024
JUDGMENT
The prayers in the Original Petition are as follows:-
i. Issue an appropriate order or direction directing the
Judicial First Class Magistrate's Court-V,
Thiruvananthapuram to refer the matter to the
concerned police station for investigation under section
156(3) of the Criminal Procedure Code.
ii. Issue an appropriate order or direction directing the
Judicial First Class Magistrate's Court-V,
Thiruvananthapuram to expedite and dispose of
C.M.P.No. 1271/2022 on its files, at any rate within 2
months.
iii. Issue such other appropriate order or direction that
may be deemed to be just and equitable in the facts and
circumstances of the case.
iv. Issue such other appropriate order or direction
dispensing with the filing of English translation of the
vernacular documents produced along with the writ
petition.
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2. The learned counsel for the petitioner confines
his relief to give a direction to the learned Magistrate to
expedite the enquiry in C.M.P.No. 1271/2022.
3. Having the considered the submissions, the
Judicial First Class Magistrate's Court-V,
Thiruvananthapuram, is directed to complete the enquiry
in C.M.P.No. 1271/2022 within a period of two months
from this date.
The Original Petition is disposed of accordingly.
Sd/-
K.BABU, JUDGE
kkj
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APPENDIX OF OP(CRL.) 263/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MEMORANDUM IN
C.M.P.NO. 1271/2022 DATED 25.07.2022
ON THE FILES OF THE JUDICIAL FIRST
CLASS MAGISTRATE'S COURT-V,
THIRUVANANTHAPURAM FILED BY THE
PETITIONER.
Exhibit P2 TRUE COPY OF THE SWORN STATEMENT DATED
15.11.2022 IN C.M.P.NO. 1271/2022 ON
THE FILES OF THE JUDICIAL FIRST CLASS
MAGISTRATE'S COURT-V,
THIRUVANANTHAPURAM.
Exhibit P3 TRUE COPY OF THE STATEMENT DATED
17.12.2022 OF CW2 MR. OOMMAN GEORGE IN
C.M.P.NO. 1271/2022 ON THE FILES OF
THE JUDICIAL FIRST CLASS MAGISTRATE'S
COURT-V, THIRUVANANTHAPURAM.
Exhibit P4 TRUE COPY OF THE PROCEEDINGS IN
C.M.P.NO. 1271/2022 ON THE FILES OF
THE JUDICIAL FIRST CLASS MAGISTRATE'S
COURT-V, THIRUVANANTHAPURAM AS
OBTAINED FROM CIS.
Exhibit P4(a) TRUE COPY OF THE PROCEEDINGS DATED
28.02.2024 IN C.M.P.NO. 1271/2022 ON
THE FILES OF THE JUDICIAL FIRST CLASS
MAGISTRATE'S COURT-V,
THIRUVANANTHAPURAM AS OBTAINED FROM
CIS.
