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Judgment
7 paragraphs · 185 wordsBechu Kurian Thomas, J
Petitioner seeks for a speedy disposal of C.C.No.26/2018 on the files of the Judicial First Class Magistrate Court, Thiruvalla.
On the date of admission, this Court called for a report from the learned Magistrate. As per the communication dated 09.05.2023, it is informed that, a period of five months is required to dispose of C.C.No.26/2018, pending on its files.
Considering the entire circumstances, and also the nature of offences alleged, I am of the view that a direction can be issued to dispose of the case in a time bound manner.
Though the learned Magistrate has sought only five months time to dispose of the case, I am of the view that a longer period can be given to dispose of the matter.
Accordingly, there will be a direction to the Judicial First Class Magistrate Court, Thiruvalla, to dispose of C.C.No.26/2018 pending on its files, as expeditiously as possible, at any rate, within an outer period of ‘eight’ months from the date of receipt of a copy of this judgment.
The original petition is disposed of.