Anildas vs State Of Kerala

Shircy V, J

The 2nd accused as the petitioner has filed this O.P.(Crl.) seeking the following reliefs:

i. Issue a direction directing the Hon'ble Judicial First Class Magistrate Court-I, Attingal to consider and dispose CC No.1353/2017 pending before it within time limit

framed by this Hon'ble Court.

ii. Issue any such other writ, Direction of Orders, which this Hon'ble Court may deem fit and proper considering the facts and circumstances of the case, interest of

justice.

When this original petition was moved, a report was called for from the Judicial First Class Magistrate Court-I Attingal, where the case is pending

as CC No.1353/2017. The learned Judicial First Class Magistrate-I, Attingal as per a report dated 30.04.2021 has submitted that considering the facts

and circumstances involved in this case and the pandemic situation, eight months time is required for disposal of the case.

Considering the nature of the offences alleged against this petitioner and the other accused, the other facts and circumstances involved in this case

and also the pandemic situation of our country, I think that time sought for by the learned Judicial First Class Magistrate-I, Attingal is quite fair and

reasonable and hence, this original petition is disposed of accepting the report dated 30.04.2021.

Therefore, CC No.1353/2017 pending before the Judicial First Class Magistrate Court-I, Attingal, Thiruvananthapuram District shall be disposed of

within a period of eight months from the date of receipt of a copy of this judgment.