Senthil Kumar vs State Of Kerala
2024 Latest Caselaw 23258 Ker

Kerala High Court

Senthil Kumar vs State Of Kerala on 2 August, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
    THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
               OP(CRL.) NO. 498 OF 2024
   CRIME NO.3557/2013 OF PERUMBAVOOR POLICE STATION,
                       ERNAKULAM
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1415 OF 2014
OF JUDICIAL MAGISTRATE OF FIRST CLASS I,PERUMBAVOOR
               ........................
PETITIONER/SOLE ACCUSED :

        SENTHIL KUMAR, AGED 45 YEARS
        S/O A. PANDIYAN, SANTHI NIVAS,
        VENGOLA, PERUMBAVOOR, PIN - 683 542.
        BY ADVS.
        P.THOMAS GEEVERGHESE
        TONY THOMAS (INCHIPARAMBIL)
        SAGAR ROSHAN
        SHILPA PRATHAP


RESPONDENT/STATE :

        STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA,
        ERNAKULAM, PIN - 682 031.



        SMT. SREEJA V (PP)


THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(CRL.) 498/2024

                                                2


                            BECHU KURIAN THOMAS, J
                       ......................................................
                                O.P.(Crl) No.498 of 2024
                        ...................................................
                       Dated this the 2nd day of August, 2024


                                        JUDGMENT

Petitioner seeks for an expeditious disposal of C.C.No.1415/2024 on the files of

the Judicial First Class Magistrate Court-I, Perumbavoor.

2. When the matter came up for consideration, this Court called for a report from

the learned Magistrate. By communication dated 18.07.2024, it has been

informed that a period of ten months is required to complete the trial,

considering the voluminous nature of evidence.

3. Having considered the submissions of the learned counsel for the petitioner

and the report of the learned Magistrate, I am of the view that this original

petition can be disposed of with a direction.

4. Accordingly, there will be a direction to the Judicial First Class Magistrate

Court-I, Perumbavoor. to dispose of C.C.No.1415/2024 as expeditiously as

possible, at any rate, within a period of 12 months from the date of receipt

of a copy of this judgment

The original petition is disposed of.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/02/08/2024 OP(CRL.) 498/2024

APPENDIX OF OP(CRL.) 498/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF FIR NO. 3557/2013 OF PERUMBAVOOR POLICE STATION DATED. 7.12 2013.

EXHIBIT P2 CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 3557/2013 OF PERUMBAVOOR POLICE STATION DATED.31.5.2014.

EXHIBIT P3 THE PRINTOUT OF CASE STATUS DETAILS TAKEN FROM E-COURTS WEBSITE IN CC.1415/2014 OF JFCM COURT-1, PERUMBAVOOR.