Kerala High Court
Remyakrishna vs State Of Kerala
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.ABRAHAM MATHEW
MONDAY, THE 15TH DAYOF JUNE 2015/25TH JYAISHTA, 1937
Crl.MC.No.2531 of 2015
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CC NO.1206/2013 of JUDICIAL FIRST CLASS MAGISTRATE COURT-II,ATTINGAL.
CRIME NO.381/2013 OF PALLICKAL POLICE STATION,THIRUVANANDAPURAM.
..
PETITIONER/DEFACTO COMPLAINANT:
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REMYAKRISHNA,AGED 24 YEARS,
D/O.SREEKALA,UDAYAM,KANJIRATHINKAL,
MIYANOORCHERI,PALLIMON VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
BY ADV.SRI.R.T.PRADEEP
RESPONDENTS/STATE & ACCUSED A1 TO A3:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM.
2. RAJESH,AGED 34 YEARS,S/O.REVEENDRAN PILLA,
KAVITHA,NEAR BY KIZHAKKANELA BRIDGE,
KIZHAKKANELA DESOM,NAVAIKULAM VILLAGE,
THIRUVANANTHAPURAM-695125.
3. RAVEENDRA PILLA,AGED 62 YEARS,
S/O.NARAYANA PILLA,KAVITHA,
NEAR BY KIZHAKKANELA BRIDGE,
KIZHAKKANELA DESOM,NAVAIKULAM VILLAGE,
THIRUVANANTHAPURAM-695125.
4. RADHAMONY AMMA,AGED 59 YEARS,
D/O.LAKSHMIKUTTY AMMA,KAVITHA,
NEAR BY KIZHAKKANELA BRIDGE,
KIZHAKKANELA DESOM,NAVAIKULAM VILLAGE,
THIRUVANANTHAPURAM-695125.
R1 BY PUBLIC PROSECUTOR SMT.REMA.R
R2-R4 BY ADV.SRI.B.MOHANLAL
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 15-06-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
pk
Crl.MC.No.2531 of 2015
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APPENDIX
PETITIONER'S ANNEXURES:
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ANNEXURE-1:TRUE COPY OF FINAL REPORT DATED 27.7.2013 IN C.C.1206/2013
BEFORE JFCM-II,ATTINGAL.
RESPONDENT'S ANNEXURES: NIL
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//TRUE COPY//
P.S.TO JUDGE
pk
K. ABRAHAM MATHEW, J.
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Crl. M.C. No. 2531 of 2015
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Dated this the 15th day of June, 2015
O R D E R
Petition filed under section 482 Cr.P.C.
2. Petitioner is the first informant in C.C. No. 1206 of 2013 on the file of the Judicial First Class Magistrate-II, Attingal. The respondents 2 to 4 have been charged with having committed the offence under Section 498A Cr.P.C. The only request is to direct the trial court to dispose of the without delay. I think the request is reasonable.
In the result, this Crl.M.C. Is disposed of with a direction to the learned Magistrate to dispose of the case within six months.
Sd/-
K. ABRAHAM MATHEW, JUDGE DST //True copy// P.A. To Judge