Terons M.E vs State Of Kerala
2024 Latest Caselaw 6098 Ker

Kerala High Court

Terons M.E vs State Of Kerala on 23 February, 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 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                       OP(CRL.) NO. 112 OF 2024
        CRIME NO.581/2019 OF Hosdurg Police Station, Kasargod
 AGAINST THE ORDER/JUDGMENT CC 107/2020 OF JUDICIAL MAGISTRATE OF
                        FIRST CLASS -I,HOSDRUG
PETITIONER/ACCUSED:

            TERONS M.E
            AGED 37 YEARS
            S/O.M.J.ELEYAS, RESIDING AT MAPIDASSERY HOUSE, BELLA
            POST, ANANDASRAM VIA. KASARAGOD DISTRICT, PIN - 671321
            BY ADVS.
            T.MADHU
            C.R.SARADAMANI
            RENJISH S. MENON
            VRINDA T.S.
            AISWARYA JAYAPAL


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031
    2       THE STATION HOUSE OFFICER
            HOSDURG POLICE STATION, KASARAGOD DISTRICT, PIN -
            671315
OTHER PRESENT:

            SMT. SREEJA V. (PP)


     THIS    OP   (CRIMINAL)   HAVING       COME   UP   FOR   ADMISSION   ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 112 OF 2024
                               2

            BECHU KURIAN THOMAS, J.
             -----------------------------------------
               O.P.(Crl). No. 112 of 2024
             ----------------------------------------
       Dated this the 23rd day of February, 2024


                            JUDGMENT

Petitioner seeks for an expeditious disposal of

C.C.No.107/2020 on the files of the Judicial First

Class Magistrate's Court-I, Hosdurg.

2. On the date of admission, this Court called for

a report from the learned Magistrate. As per

communication dated 19-02-2024, it was informed

that a period of six months is required for the disposal

of the case.

3. Petitioner submits that he has obtained a

temporary appointment with the Military Engineering

Services, and therefore a speedy disposal is essential.

4. Having regard to the above circumstances, I

deem it appropriate to issue a direction to dispose of

the case in a time-bound manner, as mentioned by

the learned Magistrate itself. OP(CRL.) NO. 112 OF 2024

5. Accordingly, there will be a direction to the

Judicial First Class Magistrate' Court-I, Hosdurg to

dispose of C.C.No.107/2020 as expeditiously as

possible, at any rate, within a period of six months

from today.

This original petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM OP(CRL.) NO. 112 OF 2024

APPENDIX OF OP(CRL.) 112/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE FIR DATED 3/10/2019 IN CRIME NO.581/2019 OF HOSDURG POLICE STATION; KASARAGOD DISTRICT Exhibit P2 THE TRUE COPY OF THE ORDER DATED 29/10/2019 IN B.A.NO.7442/2019 ON THE FILES OF THIS HONOURABLE COURT Exhibit P3 THE TRUE COPY OF THE FINAL REPORT DATED NIL IN CRIME NO.581/2019 OF HOSDURG POLICE STATION; KASARAGOD DISTRICT Exhibit P4 THE TRUE COPY OF THE COMMUNICATION DATED 6/1/2024 ISSUED BY THE CHIEF ENGINEER, SOUTHERN COMMAND, PUNE TO THE PETITIONER TRUE COPY