SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Thegrievance of the petitioner is that a case pending, in which he is the accused, is not being disposed of by the learned Magistrate with expedition.The report of the learned Magistrate was called for. Thereportshowsthatthe accusedhadappearedon 15.1.2007.Bail was granted to him and later an application was filed for expeditious disposal of the case.On the basis of that, charges have already been framed.The plea of the accused has been recorded and the case was posted for trial to 5.3.07after issuing summons to the accused.The witnesses present could not be examined on 5.3.2007. Thereupon the case was adjournedto 26.3.2007.The learned Magistrate reports that on the basis of the petition filed by the petitioner, due preference was given to the disposal of the case and the learned Magistrate undertakes that the case shall be disposed of as expeditiously as possible, at any rate, on or before 31.7.2007.

(2.) I accept the report submitted by the learned Magistrate. The learned Magistrate shall dispose of the case as expeditiously as possible, at any rate by 31.7.2007 as undertaken by the learned Magistrate. Compliance shall be reported to this Court.

(3.) This writ petition is dismissed, accepting the report of the learned Magistrate.