MEGHA P Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) This original petition is filed with following prayers:

(2.) When this original petition came up for consideration, this Court directed the Registry to get a report from the Judicial First Class Magistrate Court, Thalassery, about the present stage of Ext.P5 petition and why the same is not disposed. The learned Magistrate submitted a report, which is extracted hereunder:

(3.) In the light of the above report, I think this case can be disposed of directing the Judicial First Class Magistrate Court, Thalassery, to dispose the application forthwith. Therefore, this Original Petition (Criminal) is disposed of directing the Judicial First Class Magistrate Court, Thalassery, to dispose C.M.P. No.4817/2023 in C.C.No.1052/2022, as expeditiously as possible, at any rate, within two weeks from the date of receipt of this order.