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Judgment
9 paragraphs · 156 wordsR.Narayana Pisharadi, J
The petitioner is the second accused in the case C.C.No.2154/2015 pending in the Court of the Judicial First Class Magistrate (Temporay), South
Paravur, Kollam.
The limited prayer made by the petitioner in this original petition is to issue a direction to the learned Magistrate to dispose of the case expeditiously.
This Court had called for a report from the learned Magistrate. In his letter dated 07.06.2021, the learned Magistrate has sought a period of six
months for disposing the case, especially in view of the present Covid-19 pandemic situation.
Consequently, the original petition is disposed of as follows: The Judicial First Class Magistrate (Temporary), South Paravur, Kollam is directed to
dispose of the case C.C.No.2154/2015 on the file of that court as expeditiously as possible, at any rate, within a period of six months from the date of
production of a certified copy of this judgment before that court.