MUHAMMED HARIS C Vs. FATHIMATH SUHARA T P

JUDGEMENT

(1.) Petitioner is the complainant in C.C.No.57 of 2016 on the file of the Judicial Magistrate First Class-I, Tirur. Respondents 1 to 7 are the accused. They are alleged to have committed the offences under sections 420, 494 and 497 IPC. His only prayer is to direct the Magistrate to dispose of the case without delay.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) I have perused the report received from the learned Magistrate. The report of the Magistrate shows that the 6th and 7th respondents have not appeared before the court so far. The Magistrate has issued non-bailable arrest warrant against them. It is clear that there are no latches on the part of the Magistrate. The case cannot be proceeded with unless respondents 6 and 7 enter appearance in the trial court or proceedings under sections 82 and 83 A are initiated against them. So it may not be possible to fix a time frame for disposal of the case. But the learned Magistrate may try to dispose of the case as expeditiously as possible.