Abdul Azis vs The State Of Kerala
2024 Latest Caselaw 13975 Ker

Kerala High Court

Abdul Azis vs The State Of Kerala on 28 May, 2024

Author: K. Babu

Bench: K. Babu

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       OP(CRL.) NO. 134 OF 2024
 AGAINST ST NO.1502/2022 OF 2022 OF JUDICIAL MAGISTRATE OF FIRST
                       CLASS -II, KOTTARAKKARA
PETITIONER/PETITIONER:

            ABDUL AZIS,
            AGED 56 YEARS,
            AJITHA MANZIL (H), VELIYAM WEST P O,
            KOTTARAKKARA TALUK, KOLLAM DISTRICT,
            PIN - 691540
            BY ADVS.
            V.VISAL AJAYAN
            RAJESH KUMAR R.


RESPONDENTS:

    1       THE STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM,
            PIN - 682031
    2       MANIKANDAN,
            AGED 60 YEARS,
            KARUVADI HOUSE, KOLLAM PADI,
            PONNANI, MALAPPURAM DISTRICT,
            PIN - 679577

            BY ADV
            SRI.G.SUDHEER, PUBLIC PROSECUTOR
     THIS    OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(Crl) No.134 of 2024
                                           2



                                     K.BABU, J.
                     --------------------------------------
                              O.P(Crl) No.134 of 2024
                    ---------------------------------------
                        Dated this the 28rd day of May, 2024

                                     JUDGMENT

The prayers in this Original Petition (Criminal) filed under

Article 227 of the Constitution of India are as follows:

"(A) Issue an order or direction to the Judicial First-

Class Magistrate Court-II, Kottarakkara to dispose and pass a judgment on ST No.1502/2022 as expeditiously within specific time limit framed by this Hon'ble court.

(B) Grant such other and further reliefs as this Hon'ble Court may consider just and proper in the facts and circumstances of the case. (C) The petitioner also prays that this Hon'ble Court may be pleased to dispense with the translation of the documents produced in the vernacular language.

(D) Pass any other reliefs deemed to fit."

2. The petitioner is the complainant in ST No.1502/2022 on the

file of the Judicial First Class Magistrate Court-II, Kottarakkara. The

petitioner prayed for expeditious disposal of the case by the Trial

Court.

3. This Court obtained a report from the Trial Court on the

time required for the disposal of the case. The learned Magistrate

submitted that six months' time is required for the disposal of the

case.

4. Therefore, the Trial Court is directed to dispose of the

matter within a period of six months from the date of production of

a certified copy of this judgment.

The Original Petition (Criminal) is disposed of as above.

Sd/-

K.BABU, JUDGE KAS

APPENDIX OF OP(CRL.) 134/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE COMPLAINANT IN ST NO.15/2022 ON THE FILE OF JUDICIAL FIRST-CLASS MAGISTRATE COURT-II, KOTTARAKKARA, KOLLAM DISTRICT DATED 25.05.2022 Exhibit P2 TRUE COPY OF THE SCREEN SHOT OF THE A DAIRY PROCEEDINGS IN ST NO.1502/2022 ON THE FILE OF JUDICIAL FIRST-CLASS MAGISTRATE COURT-II, KOTTARAKKARA, KOLLAM DISTRICT DATED NIL