Renil vs State Of Kerala
2024 Latest Caselaw 30149 Ker

Citation : 2024 Latest Caselaw 30149 Ker
Judgement Date : 24 October, 2024

Kerala High Court

Renil vs State Of Kerala on 24 October, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                           2024:KER:79184
OP(CRL.) NO. 745 OF 2024

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                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

     THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                           OP(CRL.) NO. 745 OF 2024

     CRIME NO.442/2021 OF MANGALAM DAM POLICE STATION, PALAKKAD

           AGAINST THE ORDER/JUDGMENT DATED IN CC NO.197 OF 2022 OF

               JUDICIAL MAGISTRATE OF FIRST CLASS, ALATHUR

PETITIONER/ACCUSED :

      1       RENIL, AGED 34 YEARS
              S/O.SETHUMADAHAVN,
              RESIDING AT MUNIYAMPOTTA HOUSE,
              KALAVAIBADOM, MOOLAMKODE,
              ALATHUR, PALAKKAD, PIN - 678 541.

      2       RE]IL, AGED 31 YEARS
              S/O.SETHUMADHAVAN, RESIDING AT MUNIYAMPOTTA HOUSE,
              KALAVAPADOM, MOOLAMKODE,
              ALATHUR, PALAKKAD, PIN - 678 541.

      3       DAISY, AGED 33 YEARS
              W/O.RENIL, RESIDING AT MUNIYAMPOTTA HOUSE,
              KALAVAPADOM, MOOLAMKODE,
              ALATHUR, PALAKKAD, PIN - 678 541.

      4       PRASANNA, AGED 57 YEARS
              W/O.SETHUMADHAVAN, RESIDING AT MUNIYAMPOTTA HOUSE,
              KALAVAPADOM, MOOLAMKODE,
              ALATHUR, PALAKKAD, PIN - 678 541.


              BY ADVS.
              K.MOHANAKANNAN
              ADARSH MOHAN K.
                                                         2024:KER:79184
OP(CRL.) NO. 745 OF 2024

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RESPONDENT/S:

      1       STATE OF KERALA
              REP. BY PUBLIC PROSECUTOR HO.N'BLE HIGH COURT OF KERALA
              ERNAKULAM, KOCHI, PIN - 682 031.

      2       SETHUMADHAVAN
              MUNIYAM 'POTTA HOUSE,
              KALAVAPADOM, MOOLAMKODE,
              ALATHUR, PALAKKAD, PIN - 678 541.



              SRI. NOUSHAD K. A. (PP)


THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 24.10.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                                2024:KER:79184
OP(CRL.) NO. 745 OF 2024

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                               BECHU KURIAN THOMAS, J
                        ......................................................
                                  O.P.(Crl.) No.745 of 2024
                           ...................................................
                       Dated this the 24th day of October, 2024


                                           JUDGMENT

Petitioner seeks for a direction for speedy disposal of C.C.No.197/2022

on the files of the Judicial First Class Magistrate Court, Alathur.

2. The Supreme Court has time and again observed that the Constitutional

Courts must not, in the ordinary course, issue directions for a time

bound disposal of cases pending before the trial courts. [Reference to the

decision in High Court Bar Association, Allahabad v. State of UP &

others 2024 INSC 150 is appropriate].

3. Since several cases filed prior in point of time are pending before the

said court, priority cannot be directed to be granted to the petitioner's

case overlooking the claim of other cases. Therefore, the relief sought

for is only to be declined.

This original petition is dismissed.