ATHULYA MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos.2 and 3 in Crime No.350 of 2021 of the Edavanna Police Station, Malappuram, have filed this petition under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the proceedings in C.C.No.1177 of 2021 of the Judicial First Class Magistrate Court-I, Manjeri, which arose out of the aforesaid crime.

(2.) According to the petitioners, a false case has been foisted against them and that the issue was in respect of a tree standing in a dangerous condition in between the properties of the defacto complainant and the petitioners.

(3.) As per the directions of this Court, a report was called for from the learned Magistrate, as to the time required for the disposal of the aforesaid case. As per the report dtd. 3/5/2024, the learned Magistrate sought six months' time for the disposal of the case.