A. VISHWAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Original Petition (Criminal), the petitioner has prayed for expeditious disposal of C.C No.961/2019 on the file of the Judicial First Class Magistrate Court, Chottanikkara.

(2.) The petitioner is accused No.3 in the above mentioned Calendar Case. The offences alleged against the petitioner are punishable under Ss. 143, 147, 323, 354 and 294(b) read with Sec. 149 of IPC.

(3.) A report has been obtained from the learned Magistrate as to the time frame required to disposed of the case. The learned Magistrate submitted that 9 months' time is required to complete the trial of the case as there are 14 witnesses in the Calendar Case.