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Judgment
5 paragraphs · 131 wordsDr. Kauser Edappagath, J
This Crl.M.C has been filed to quash Annexure A2 final report in C.C.No.798/2017 on the file of the Judicial First Class Magistrate Court-III, Neyyattinkara.
The learned counsel for the petitioner submitted that he is satisfied if a direction is given to the court below to dispose of the case expeditiously.
I have called for a report from the learned Magistrate as to the period within which the case could be disposed of and the learned Magistrate reported that the matter could be disposed of within a period of six months.
Hence, this Crl.M.C is disposed of, with a direction to the learned Magistrate to dispose of C.C.No.798/2017 within a period of six months from the date of receipt of a copy of this judgment.