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Judgment
7 paragraphs · 253 wordsBechu Kurian Thomas, J
1 Petitioner is the accused in C.C.No.1605/2016 on the files of the Judicial First Class Magistrate, Kalamassery (Temporary). This Crl.MC is filed seeking a direction to issue Police Clearance Certificate to the petitioner, notwithstanding the pendency of the above said crime.
However, during the course of arguments, this Court felt that it is only appropriate to direct the case itself to be disposed of in a time bound manner, since it is a crime of the year 2009. Therefore, a report was obtained from the learned Magistrate.
As per the report dated 30.01.2024, it was informed that the trial in the case had already commenced and PW1 to PW8 were examined and the case is now adjourned to 08.02.2024 for examination of additional witnesses. The learned Magistrate has sought a period of four months to dispose of the case and considering the peculiar circumstances a period of two months would be sufficient to dispose of the case.
Having heard learned Counsel for the petitioner as well as the learned Public Prosecutor as well as the learned DSGI, I am of the view that this writ petition can be disposed of directing an expeditoius disposal of the criminal case.
Accordingly, there will be a direcion to the Judicial First Class Magistrate, Kalamassery (Temporary) to dispose of C.C.No. C.C.No.1605/2016 as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this order.
Crl.MC is disposed of accordingly.