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Sahul Hameed vs State Of Kerala

High Court Of Kerala · Decided on 27 September 2022 · Citation: (2022) 09 KL CK 0149

HON’BLE JUDGES
Dr Kauser Edappagath, J
RESULT
Disposed Of
CASE NUMBER
Original Petition (CRL.) NO. 436 Of 2022
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Judgment

4 paragraphs · 100 words

Dr. Kauser Edappagath, J

1.

This original petition has been filed for expeditious disposal of C.C.No.985/2019 on the file of the Judicial Magistrate of First Class-I, Alappuzha.

2.

I have called for a report from the learned Magistrate, who reported that the case could be disposed of within four months after the commencement of examination of witnesses.

Hence, this original petition is disposed of with a direction to the learned Magistrate to dispose of C.C.No.985/2019 within four months after the commencement of the examination of witnesses. The learned Magistrate is directed to schedule the case for trial without further delay.