Sivadasan vs State Of Kerala
2024 Latest Caselaw 8926 Ker

Kerala High Court

Sivadasan vs State Of Kerala on 27 March, 2024

Author: V.G.Arun

Bench: V.G.Arun

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
           THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                 CRL.MC NO. 2836 OF 2021
CRIME NO.422/2019 OF Kollengode Police Station, Palakkad
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.622 OF 2019 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,CHITTUR
PETITIONER/S:

    1    SIVADASAN
         AGED 42 YEARS
         S/O. VELAYUDHAN, MURUKULLY, PALLASSANA,
         KOLLENGODE, PALAKKAD 678 505
    2    HARIDAS
         AGED 40 YEARS
         S/O. VELAYUDHAN, MURUKULLY, PALLASSANA,
         KOLLENGODE, PALAKKAD 678 505
    3    BHAVADAS,
         AGED 37 YEARS
         S/O. S/O. VELAYUDHAN, MURUKULLY, PALLASSANA,
         KOLLENGODE, PALAKKAD 678 505
    4    DEVADAS,
         AGED 33 YEARS
         S/O. S/O. VELAYUDHAN, MURUKULLY, PALLASSANA,
         KOLLENGODE, PALAKKAD 678 505
         BY ADV NIREESH MATHEW

RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
         OF KERALA, ERNAKULAM 682 031
    2    SUB INSPECTOR OF POLICE
         KOLLENGODE POLICE STATION, PALAKKAD DISTRICT 678
         506
    3    RUGMANI
         AGED 54 YEARS
         W/O. KUTTAMANI, MURUKULI, PALLASSANA,
         KOLLENGODE, PALAKKAD 678 505
 Crl.M.C.No.2836 of 2021

                              -2-



OTHER PRESENT:

           SR.PP. RENJITH GEORGE


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.2836 of 2021

                                -3-



                              ORDER

Dated this the 27th day of March, 2024

Even though the prayer in the Crl.M.C is to

quash the further proceedings in C.C.No.622 of

2019 on the files of the Judicial First Class

Magistrate Court, Chittur, learned Counsel for

the petitioners submits that, at present, the

petitioners will be satisfied with a direction to

the learned Magistrate to dispose C.C.No.622 of

2019 expeditiously.

In view of the above submission, the Crl.M.C

is disposed of directing the Judicial First Class

Magistrate Court, Chittur to decide C.C.No.622 of

2019 within four months, without overlooking the

priority of five year old plus cases.

Sd/-

V.G.ARUN JUDGE Scl/

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF THE FIRST INFORMATION REPORT DATED 1-10-2019 OF KOLLENGODE POLICE STATION IN CRIME NO. 422/2019 ALONG WITH FIRST INFORMATION STATEMENT.

Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 11-11-2019 IN CRIME NO 422/2019 OF KOLLENGODE POLICE STATION. Annexure A3 CERTIFIED COPY OF THE ACCIDENT REGISTER CUM WOUND CERTIFICATE DATED 15-09-2019 ISSUED FROM THE COMMUNITY HEALTH CENTRE, NENMARA IN RESPECT OF THE DEFACTO COMPLAINANT Annexure 4 CERTIFIED COPY OF THE ACCIDENT CUM WOUND CERTIFICATE DATED 15-09-2019 ISSUED FROM THE COMMUNITY HEALTH CENTRE, NENMARA IN RESPECT OF THE DEFACTO COMPLAINANT'S HUSBAND KUTTAMANI