VINOD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case is filed to quash the proceedings in C.C. No.87/2017 on the file of the Chief Judicial Magistrate Court, Thrissur.

(2.) I am sitting in the jurisdiction of the final hearing of Writ Petitions and Criminal Miscellaneous Cases from January 2024 onwards. There is a general tendency from the trial courts and other tribunals to adjourn cases if there is a submission to the effect that there is a stay order from the High Court. If there is such a submission, even without getting a copy of the stay order or an affidavit from the parties to that effect, the courts and tribunals are adjourning the matter recording that the matter is stayed by the High Court. I have come across several such cases in which the presiding officers of courts and tribunals are adjourning cases for years based on oral submission that, there is stay from the High Court, when no such orders are passed by this Court. With technological advancements, anybody can check the status of the High Court cases by simply browsing the High Court website. But without doing the same, the courts, tribunal and other judicial forums are adjourning the matter, relying only on the submissions of the counsel/parties that the case is stayed by this Court, when no such orders are passed by this Court. This Criminal Miscellaneous is a classic example to show the same.

(3.) This Crl.M.C. was filed on 16/8/2017. When this Crl.M.C. came up for consideration on 17/8/2017, this Court passed the following order: