B Reghu vs State Of Kerala
2024 Latest Caselaw 6099 Ker

Kerala High Court

B Reghu 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
                       CRL.MC NO. 1074 OF 2024
        CRIME NO.563/2004 OF Balaramapuram Police Station,
                           Thiruvananthapuram
 AGAINST THE ORDER/JUDGMENT CC 553/2017 OF JUDICIAL MAGISTRATE OF
                    FIRST CLASS -III,NEYYATTINKARA
PETITIONER/ACCUSED NO.1:

          B REGHU
          AGED 63 YEARS
          HARSHA, KRA-12, TC8/1058, NEAR QUILON TIMBER,
          KALLAMBANI, NEAR MEDICAL COLLEGE P O, TRIVANDRUM, PIN -
          685011
          BY ADVS.
          V.J.RUBY
          DEEPA RAJESH


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
          PIN - 682031
    2     SREEDATH
          AGED 47 YEARS
          GOVINDAMANDIRATHIL,ATHIYANOOR VILLAGE THALAYAL DESOM,
          THIRUVANANTHAPURAM, PIN - 695123
OTHER PRESENT:

          SRI. NOUSHAD K.A. (PP)


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1074 OF 2024
                                     2

                   BECHU KURIAN THOMAS, J.
                    -----------------------------------------
                      Crl.M.C. No. 1074 of 2024
                     ----------------------------------------
              Dated this the 23rd day of February, 2024


                                ORDER

Petitioner seeks for an expeditious disposal of

C.C.No.553/2017 before Judicial First Class Magistrate's Court-III,

Neyyattinkara.

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

from the learned Magistrate. As per communication dated

15-02-2024, it is informed that a period of eight months is

required for disposal of the case.

3. Having regard to the circumstances of the case and also

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

Crl.M.C. can disposed of with a direction.

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

Class Magistrate' Court-III, Neyyattinkara to dispose of

C.C.No.553/2017, as expeditiously as possible, at any rate, within

a period of ten months from today.

This Crl.M.C. is disposed of as above.

BECHU KURIAN THOMAS JUDGE AJM CRL.MC NO. 1074 OF 2024

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF FIR 563/2004 OF JFCM III NEYYATTINKARA DATED 20.11.2004 Annexure 2 TRUE COPY OF JUDGEMENT DATED 31.01.2011 IN OP(HMA) 916/2010 OF FAMILY COURT TRIVANDRUM Annexure 3 TRUE COPY OF JUDGEMENT DATED 30.04.2015 IN OP(HMA) 1587/2014 OF FAMILY COURT, TRIVANDRUM Annexure 5 TRUE COPY OF SWORN STATEMENT IN CC 553/2017 (CMP 11244/2009) OF JFMC III NEYYATTINKARA DATED 24.03.2010 Annexure 6 TRUE COPY OF REPLY FROM SHO BALARAMAPURAM POLICE STATION TO PETITIONER DATED 26.01.2020 TRUE COPY