ANAND Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner who is the accused in C.C.No.614/2012 on the file of the Judicial First Class Magistrate Court, Kattakada for speedy disposal of the case under Article 227 of Constitution of India.

(2.) IT is alleged in the petition that petitioner is arrayed as accused in C.C.No.614/2012 pending before Judicial First Class Magistrate Court, Kattakada which originated on the basis of Crime No.180/2012 of Kattakada police station registered on the basis of the statement given by the de facto complainant against seven accused persons including the petitioner alleging offences under Sections 143, 147, 148, 149, 294(b), 341, 323, 324 and 354 of Indian Penal Code. After investigation, final report was filed and the case is now pending as C.C.No.614/2012 on the file of the Judicial First Class Magistrate Court, Kattakada. On account of the pendency of the case, he is not able to pursue his employment in abroad and the pendency of the case is also affecting the possibility of getting good employment as well. According to him, he has been falsely implicated in the case and unless the case is disposed of at the earliest, he will be put to hardship. So, he has no other remedy except to approach this court seeking the following relief:

(3.) ACCORDINGLY , earlier a report has been called for and the magistrate has sent a report dated 26.05.2014 which reads as follows: