MANU M R Vs. STATE OF KERALA

JUDGEMENT

(1.) The short grievance of the petitioner is that C.C.No.101 of 2002 and C.C.No.328 of 2003, which do both arise from the same incident - a private complaint and a police charged case, are not being disposed of expeditiously by the learned Magistrate. Report of the learned Magistrate has been called for. The learned Magistrate has explained the circumstances under which the delay occurred. The learned Magistrate has sought the permission of this Court to dispose of both the cases by 31.05.2007. The learned counsel for the petitioner submits that the petitioner does not want to seek any further relief. It may be ensured that the matter shall be disposed of by 31.05.2007, submits the learned counsel for the petitioner.

(2.) I am satisfied in these circumstances that no further direction need be issued. This Crl.M.C is dismissed, but I make it clear that the result follows from the acceptance of the undertaking of the learned Magistrate that the case shall be disposed of by 31.05.2007. The learned Magistrate shall do the same and report compliance to this Court.

(3.) The petitioner is the accused in two cases, ie. C.C.101 of 2002 and C.C.328 of 2003, registered, inter alia, under Sections 324 and 294 B I.P.C. Both cases relate to the same incident. One is registered on a final report submitted by the police. Aggrieved by the said final report, the complainant has filed a private complaint and that private complaint is the next case. The cases have been pending for the past about 5 years before the court below. The matter has not been taken up for consideration and disposal.