SHAJI N M @ SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is accused in C.C. No. 88 of 2008 of the court of learned Judicial First Class Magistrate-II, Kottarakkara arising from the final report in Crime No. 413 of 2007 for offences punishable under Sections 294(b), 451, 323 and 427 of the Indian Penal Code (for short, "the IPC"). Petitioner states that he wanted to go abroad but on account of pendency of the case, he is not able to do so. Hence it is prayed that direction may be given to the learned Judicial First Class Magistrate-II, Kottarakkara to dispose of C.C. No. 88 of 2008 as expeditiously as possible. I have heard learned Counsel for Petitioner and the learned Public Prosecutor.

(2.) Without understanding the volume of work of the court concerned and propriety for disposal of older cases if any, it is not proper for me to issue any direction for time bound disposal but, the grievance of Petitioner has to be addressed. It is seen that the case is of the year, 2008. Having regard to the circumstances stated above, learned Judicial First Class Magistrate-II, Kottarakkara is directed to make every Endeavour to dispose of C.C. No. 88 of 2008, if there is no legal impediment in doing so, as early as possible considering the grievance of Petitioner.