High CourtsSingle Bench

Jose K Shaji vs State Of Kerala

High Court Of Kerala · Decided on 25 May 2022 · Citation: (2022) 05 KL CK 0140

HON’BLE JUDGES
Dr. Kauser Edappagath, J
RESULT
Disposed Of
CASE NUMBER
OP(CRL.) NO. 184 Of 2022
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Judgment

4 paragraphs · 90 words

Dr. Kauser Edappagath, J

1.

This Original Petition has been filed to expedite the disposal of C.C.No.460/2019 on the file of the Judicial First Class Magistrate Court I, Alathur.

2.

I have called for a report from the learned Magistrate. The learned Magistrate reported that the matter could be disposed of within six months.

Hence, the Original Petition (Crl.) is disposed of with a direction to the learned Magistrate to dispose of C.C.No.460/2019 within a period of six months from the date of receipt of a copy of this judgment.