Anil Kumar K.V vs Priya Varghese
2024 Latest Caselaw 30708 Ker

Kerala High Court

Anil Kumar K.V vs Priya Varghese on 30 October, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

OP(CRL.) NO. 768 OF 2024


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                                                  2024:KER:81545
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                     OP(CRL.) NO. 768 OF 2024

        CC NO.127 OF 2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS,

                           ERATTUPETTA

PETITIONER/ ACCUSED :

           ANIL KUMAR K.V
           AGED 51 YEARS, S/O. K.N. VASUKUTTAN NAIR,
           KALAYIL HOUSE, KIZHAPRAYAR,
           POOVARANI P.O., KOTTAYAM DISTRICT,
           PIN - 686 578


           BY ADVS.
           JOHNSON MANAYANI
           JEEVAN MATHEW MANAYANI
           BENHUR JOSEPH MANAYANI




RESPONDENT/ DEFACTO COMPLAINANT :

    1      PRIYA VARGHESE
           AGED 29 YEARS, D/O. VARGHESE,
           MELEYIL VEEDU, MAROTTICHODU,
           PAZHAYIDAM, MANIMALA VILLAGE,
           KOTTAYAM DISTRICT, PIN - 686 543

    2      SUB INSPECTOR OF POLICE
           ERATTUPETTA POLICE STATION,
           ERATTUPETTA P.O., KOTTAYAM,
           PIN - 686 121

    3      THE STATE OF KERALA
           REP BY ITS PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM,
           PIN - 682 031
 OP(CRL.) NO. 768 OF 2024


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                                                         2024:KER:81545



            SMT. SREEJA V., PUBLIC PROSECUTOR


     THIS   OP   (CRIMINAL)   HAVING   COME   UP   FOR    ADMISSION   ON
30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 768 OF 2024


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                      BECHU KURIAN THOMAS, J.
                     =-=-=-=-=-=-=-=-=-=-=-=-=
                       O.P.(Crl.) No.768 of 2024
                      -=-=-=-=-=-=-=-=-=-=-=-=
                Dated this the 30th day of October, 2024

                                   JUDGMENT

Petitioner seeks for an expeditious disposal of C.C.No.127/2019

pending on the files of the Judicial First Class Magistrate Court, Erattupetta; in

a time bound manner.

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

Constitutional Courts must in the ordinary course restrain itself from issuing

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]. If a direction is issued

by this Court, it will be overlooking the priority of other cases. Therefore, the

relief sought for is only to be declined.

3. However, if any request for an out of turn priority is sought for by

petitioner, the learned Magistrate will be at liberty to consider the request,

notwithstanding the disinclination of this Court to issue any directions in that

regard.

With the above observations, this original petition is dismissed.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM OP(CRL.) NO. 768 OF 2024

2024:KER:81545 APPENDIX OF OP(CRL.) 768/2024

PETITIONER'S EXHIBITS :

Exhibit P1 THE TRUE COPY OF THE FINAL REPORT DT 30.12.2016 OF THE ERATTUPETTA POLICE STATION, KOTTAYAM IN CRIME NO.1013/2016