Shino Thankachan vs State Of Kerala
2024 Latest Caselaw 26953 Ker

Kerala High Court

Shino Thankachan vs State Of Kerala on 6 September, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

OP(CRL.) NO. 625 OF 2024            1




                                              2024:KER:68161
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                       OP(CRL.) NO. 625 OF 2024

   CRIME NO.1192/2019 OF KUNDARA POLICE STATION, KOLLAM

           IN CC NO.1220 OF 2021 OF JUDICIAL MAGISTRATE OF

                        FIRST CLASS -I, KOLLAM

PETITIONER/ACCUSED NO.1:

            SHINO THANKACHAN
            AGED 37 YEARS
            S/O THANKACHAN, THEKKEVILA VEEDU, NEAR VELLIMON
            UPS, VELLIMON WEST, KUNDARA, KOLLAM, PIN -
            691511

            BY ADVS.
            M.KIRANLAL
            T.S.SARATH
            R.RAJESH (VARKALA)
            SAMEER M NAIR
            SAILAKSHMI MENON
            SMT.AKHILA B.
            HARISANKAR R
            MANU RAMACHANDRAN


RESPONDENTS:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
            KERALA, PIN - 682031

OTHER PRESENT:

            SRI. NOUSHAD K. A. (PP)
      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
06.09.2024,      THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(CRL.) NO. 625 OF 2024              2




                                                          2024:KER:68161
                    BECHU KURIAN THOMAS , J.
                       ------------------------------
                       O.P(Crl.) NO.625 OF 2024

                       ------------------------------
             Dated this the 06th day of September 2024

                                   JUDGMENT

Petitioner seeks for an expeditious disposal of

C.C.No.1220/2021 pending on the files of the Judicial First Class

Magistrate Court-I, Kollam; in a time bound manner.

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]. If a direction is issued by this Court, it will amount to

directing the trial Court to overlook the priority of other cases.

Therefore, the relief sought for is only to be declined.

3. However, this shall not disentitle the petitioner to

request the Magistrate for an out of turn priority to be granted.

With the above observations, this original petition is

dismissed.

Sd/-

BECHU KURIAN THOMAS JUDGE

Anu

2024:KER:68161 APPENDIX OF OP(CRL.) 625/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE FIR IN CRIME NO.1192/2019 REGISTERED BY KUNDARA POLICE STATION ,KOLLAM DISTRICT

Exhibit P2 A TRUE COPY OF THE FINAL REPORT IN CRIME NO.1192/2019 REGISTERED BY KUNDARA POLICE STATION ,KOLLAM DISTRICT