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Judgment
4 paragraphs · 121 wordsDr. Kauser Edappagath, J
This original petition has been filed for expeditious disposal of C.M.P.No.2491/2024 in Crime No.258/2024 of Pallikkal Police Station pending on the files of the Judicial First Class Magistrate Court-II, Attingal.
I have called for a report from the learned Magistrate who reported that the CMP is posted for return of notice from the Income Tax Department and can be disposed of within one month.
Having heard the learned counsel for the petitioner Sri. Dheerendrakrishnan and having gone through the report of the learned Magistrate, this original petition is disposed of with a direction to the learned Magistrate to dispose of C.M.P.No.2491/2024 within one month from the date of receipt of a copy of this judgment.