SHINE GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The short prayer of the petitioners is that C.C.No.752/03 pending before the learned Judicial Magistrate of the First Class-II, Ernakulam, where they face indictment as accused 2 and 3 for the offences punishable, inter alia, under Sec.3 of the P.D.P.P. Act may be disposed of expeditiously. In the circumstances explained in the petition, this Court was satisfied that the prayer of the petitioners is justified and a report of the learned Magistrate was called for. In the report, the learned Magistrate points out that though this case is not ripe for disposal and is not included in the target, the case can be disposed of, if this Court directs, within a period of four weeks from the date of the direction. I am satisfied that the requisite direction can be issued.

(2.) In the result:

(3.) Issue a copy of this order to the learned counsel for the petitioners for production before the learned Magistrate.