S. BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in O.P.Crl.No.386 of 2022 is early disposal of S.T.No.2235 of 2020, pending before the Judicial First Class Magistrate Court (Temporary), Chavara, within a time frame fixed by this Court.

(2.) The prayer in O.P.Crl.No. 388 of 2022 is early disposal of S.T.No.2025 of 2020, pending before the Judicial First Class Magistrate Court (Temporary), Chavara, within a time frame fixed by this Court.

(3.) The prayer in O.P.Crl.No.389 of 2022 is early disposal of S.T.No.1864 of 2020, pending before the Judicial First Class Magistrate Court (Temporary), Chavara, within a time frame fixed by this Court.