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Judgment
The petitioners are accused in C.C.No.1557 of 2015 now pending before the Judicial First Class Magistrate Court-I, Hosdurg. They have filed this petition seeking the following reliefs :-
i) call for the records in C.C.No.1557/2015 before the JFCM Court-I, Hosdurg in Crime No.259/2015 of Hosdurg police station, Kasargod District and quash all the proceedings against the petitioners.
ii) grant such other order that this Hon'ble court may deem fit and proper in the facts and circumstances of this case.
Though notice has been served to the defacto complainant, failed to appear before this court. Thereafter, Crl.M.A.No.1 of 2021 has been filed by the petitioner seeking a direction to the court below to dispose of the case without further delay.
Heard the learned counsel for the petitioners as well the learned Public Prosecutor.
The crime was registered by the Hosdurg Police against these petitioners as Crime No.259 on 02.03.2015. Now the case is pending before the court below as C.C.No.1557 of 2015. Since the matter is of the year 2015, I have called for a report from the court below regarding the time required for disposal of the case.
Through letter dated 17.03.2021, the learned Judicial First Class Magistrate-I, Hosdurg has submitted that six months time would be required for disposal of the case subject to the availability of the witnesses and the case stands posted to 19.05.2021.
Accepting the report submitted by the learned Jusdicial First Class Magistrate-I, Hosdurg, I hereby direct the court below to take all endeavour to dispose of C.C.No.1557 of 2015 pending before that court right from 2015 within a period of six months from the date of receipt of a copy of this order.
Accordingly, this Crl.M.C is disposed of.