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Judgment
A. Badharudeen, J
This original petition (criminal) has been filed under Article 227 of the Constitution of India with the following prayers:
“(i) direct the Judicial First Class Magistrate Court II, Attingal for an disposal of Exhibit P-1 S.T. No.1488/2021 within a time frame fixed by this Hon'ble Court;
(ii) Petitioner also prays that this Hon'ble Court may be pleased to dispense with the English translation of the documents produced in the Vemacular Language.
And
(iii) such other reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of this case.”
Heard the learned counsel for the petitioner. Since the minimum prayer is only time bound disposal of the S.T. No.1488/2021, notice to otherside stands dispensed with.
Since the petitioner seeks early disposal of S.T. No.1488/2021 pending before the Judicial First Class Magistrate Court-II, Attingal, a report from the learned Magistrate was called for.
As per the report dated 07.08.2023, the learned Magistrate informed that the total pendency of the cases before the Court is 16569 out of which 4558 are five year old cases.
In view of the above submission, there shall be a direction to expedite the trial in S.T. No.1488/2021 pending before the Judicial First Class Magistrate Court-II, Attingal at the earliest. Since it is submitted by the learned counsel for the petitioner that the petitioner is aggrieved in the matter of non disposal of Ext.P2 C.M.P. No.793/2022 in S.T. No.1488/2021 seeking interim compensation, the learned Magistrate is directed to consider the same and pass orders in accordance with law, within a period of thirty days from the date of receipt of a copy of this judgment.
Registry is directed to forward a copy of this judgment to the trial court for information and compliance.