M JAYAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The short grievance of the petitioner is that C.C.No.833 of 2003 pending before the J.F.C.M.-I, Hosdurg is not disposed of so far by the learned Magistrate. Report was called for. The report of the learned Magistrate shows that every attempt shall be made to dispose of the case as expeditiously as possible. The case now stands posted for trial to 30.3.2007.

(2.) In the light of the report of the learned Magistrate, I am satisfied that no further directions need be issued in this Crl.M.C. I accept the report of the learned Magistrate. I expect the learned Magistrate to dispose of the case in accordance with law as expeditiously as possible, at any rate, within a period of two months from 30.3.2007 and report compliance to this court.

(3.) This Crl.M.C. is hence dismissed subject to the above observations/directions.