Kerala High Court
Ajith Kumar vs State Of Kerala on 23 April, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
CRL.MC NO. 1711 OF 2023
CRIME NO.2180/2018 OF Attingal Police Station, Thiruvananthapuram
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.147 OF 2019 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -I, ATTINGAL
PETITIONERS/ACCUSED NOS.1 AND 2 :-
1 AJITH KUMAR, AGED 54 YEARS
S/O SUNDARESAN, RESIDING AT E.V. VILASAM, NEAR
MOONNUMUKKU JUNCTION, CHITTATTINKARA DESOM, ATTINGAL
VILLAGE, THIRUVANANTHAPURAM DISTRICT, PIN - 695103
2 SREEVIJITH V.S., AGED 33 YEARS
S/O SREEKUMAR, RESIDING AT VIJAYA BHAVAN,
PALACE ROAD, ATTINGAL VILLAGE, ATTINGAL,
THIRUVANANTHAPURAM DISTRICT, PIN - 695101
BY ADVS.
R.N.SANDEEP
KEERTHI VIJAYAN
RESPONDENTS/STATE/DEFACTO COMPLAINANT/CW1 :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 SHABNAM, AGED 27 YEARS
D/O SHAJITHA, RESIDING AT SHAHANAS, MARKET ROAD,
ATTINGAL, ATTINGAL VILLAGE,
THIRUVANANTHAPURAM DISTRICT, PIN - 695101
3 SHAMEER, AGED 37 YEARS
S/O BASHEER, RESIDING AT AT SHAHANAS,
MARKET ROAD, ATTINGAL, ATTINGAL VILLAGE,
THIRUVANANTHAPURAM DISTRICT, PIN - 695101
BY ADVS.
Crl.M.C.No.1711 of 2023
2
C.S.MANU
C.A.ANUPAMAN(A-503)
DILU JOSEPH(D-125)
T.B.SIVAPRASAD(K/17/2007)
C.Y.VIJAY KUMAR(K/152/2014)
MANJU E.R.(K/000401/2016)
ANANDHU SATHEESH(K/613/2020)
ALINT JOSEPH(K/505/2020)
PAUL JOSE(K/000862/2020)
SMT.SHEEBA THOMAS, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.04.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C.No.1711 of 2023
3
P.V.KUNHIKRISHNAN J.
........................................................................
Crl.M.C.NO.1711 of 2023
.........................................
Dated this the 23rd day of April, 2024
ORDER
The above Criminal Miscellaneous case is filed for
following prayer :-
"quash Annexure A2 final report and all proceedings in
C.C.No.147 of 2019 on the files of the Judicial First Class
Magistrate Court-I, Attingal arising out of Crime No.2180 of
2018 of Attingal Police Station, Thiruvananthapuram
District."
2. After arguing for some time, the learned counsel
for the petitioners submits that the petitioners will be
satisfied if a direction is issued to dispose of the matter
expeditiously. I think that the prayer can be allowed.
Therefore, this Criminal Miscellaneous case is disposed
of directing the Judicial First Class Magistrate Court-I,
Attinagal to dispose C.C.No.147/2019 as expeditiously as
possible, at any rate, within a period of two months from the
date of receipt of a copy of this judgment.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SMA
PETITIONER ANNEXURES :-
Annexure A1 CERTIFIED COPY OF FIR IN CRIME NO.2180/2018 OF
ATTINGAL POLICE STATION, THIRUVANANTHAPURAM
DISTRICT
Annexure A2 THE CERTIFIED COPY OF FINAL REPORT IN CRIME
NO.2180/2018 OF ATTINGAL POLICE STATION,
THIRUVANANTHAPURAM DISTRICT
Annexure A3 CERTIFIED COPY OF F.I.R NO 2174/2018 OF ATTINGAL
POLICE STATION, THIRUVANANTHAPURAM DISTRICT
Annexure A4 THE CERTIFIED COPY OF FINAL REPORT IN CRIME NO.
2174/2018 OF ATTINGAL POLICE STATION,
THIRUVANANTHAPURAM DISTRICT
