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Judgment
7 paragraphs · 167 wordsK.Babu, J
In this Original Petition (Criminal), the petitioner has prayed for expeditious disposal of C.C No.961/2019 on the file of the Judicial First Class Magistrate Court, Chottanikkara.
The petitioner is accused No.3 in the above mentioned Calendar Case. The offences alleged against the petitioner are punishable under Sections 143, 147, 323, 354 and 294(b) read with Section 149 of IPC.
A report has been obtained from the learned Magistrate as to the time frame required to disposed of the case. The learned Magistrate submitted that 9 months' time is required to complete the trial of the case as there are 14 witnesses in the Calendar Case.
The learned counsel for the petitioner submitted that the trial has already commenced and one witness was also examined.
In the circumstances, the Court below shall dispose of the Calendar Case within three months from the date of production of a certified copy of this judgment.
The Original Petition (Criminal) is disposed of as above.