Kerala High Court
Aneesh vs State Of Kerala on 21 January, 2025
Author: V.G.Arun
Bench: V.G.Arun
2025:KER:5996
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 21ST DAY OF JANUARY 2025 / 1ST MAGHA, 1946
CRL.MC NO. 10718 OF 2024
CRIME NO.1130/2021 OF Thiruvallam Police Station,
Thiruvananthapuram
AGAINST THE ORDER/JUDGMENT DATED IN CP NO.80 OF 2021 OF
JUDICIAL MAGISTRATE OF FIRST CLASS -II,NEYYATTINKARA
PETITIONERS:
1 ANEESH,
AGED 28 YEARS
S/O ANIKUTTAN,
POTTAVILA (H),
NEAR SHIVA TEMPLE VANDITHADAM,
MUTTAYKKAD DESOM,
KALLIYUR VILLAGE,
THIRUVANANTHAPURAM,
KERALA, PIN - 695027
2 JITHU JAYAN @ CHIKKU,
AGED 27 YEARS
S/O JAYACHANDRAN,
KOVILVILA (H),
NEAR SHIVA TEMPLE VANDITHADAM,
MUTTAYKKAD DESOM,
KALLIYUR VILLAGE,
THIRUVANANTHAPURAM,
KERALA, PIN - 695027
3 RATNARAJ @SAGAR,
AGED 40 YEARS
S/O RATNAKARAN,
TC 66/461(1),
RATNA BHAVAN,
VANDITHADAM,
THIRUVANANTHAPURAM,
KERALA, PIN - 695522
Crl.M.C.No.10718 of 2024 2025:KER:5996
2
4 NIDHEESH,
AGED 22 YEARS
S/O RAJU, POTTAVILA (H),
NEAR KAVITHA THEATRE,
VANDITHADAM,MUTTAYKKAD DESOM,
THIRUVALLAM VILLAGE,
THIRUVANANTHAPURAM,
KERALA, PIN - 695522
5 RAJEEV @ POKKAM RAJEEV,
AGED 40 YEARS
S/O NALAN, TC 58/317,
KIZHAKKE CHARUVILA (H),
NEAR KAVITHA THEATRE,
VANDITHADAM,
MUTTAYKKAD DESOM,
THIRUVALLAM VILLAGE,
THIRUVANANTHAPURAM,
KERALA, PIN - 695522
6 KARUN BABU,
AGED 28 YEARS
S/O BABU,
KOVILUVILA PARAYAN VILA (H),
NEAR SHIVA TEMPLE
VANDITHADAM, MUTTAYKKAD DESOM,
KALLIYUR VILLAGE,
THIRUVANANTHAPURAM,
KERALA, PIN - 695027
BY ADVS.
GAYATHRI MURALEEDHARAN
B.THARIF
RESPONDENTS:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682031
SMT. PUSHPALATHA. M.K, SR.PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
21.01.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C.No.10718 of 2024 2025:KER:5996
3
ORDER
Dated this the 21st day of January, 2025 The limited relief sought in this Crl.M.C. is to expedite the process of committal in C.P.No.80 of 2021 pending before the Judicial First Class Magistrate Court -II, Neyyattinkara. In the nature of the relief sought, a report as to the status of the case and the time required for committal was sought from the learned Magistrate. In the report, the learned Magistrate has stated that the total pendancy of cases in that court is around 12,908 and few other time limit cases are also pending. According to Magistrate, one month will be required to commit the case to the Sessions Court.
The Crl.M.C is accordingly disposed of by directing the Judicial First Class Magistrate-II, Neyyattinkara to commit C.P.No.80 of 2021 within one month.
Sd/-
V.G.ARUN JUDGE SSK/21/01 Crl.M.C.No.10718 of 2024 2025:KER:5996 4 APPENDIX OF CRL.MC 10718/2024 PETITIONER ANNEXURES Annexure.A1 THE TRUE COPY OF FIRST INFORMATION REPORT ALONG WITH THE COPY OF FIRST INFORMATION STATEMENT OF THE DE FACTO COMPLAINANT IN CRIME NO: 1130 OF 2021 OF THIRUVALLAM POLICE STATION, THIRUVANANTHAPURAM CITY. DATED 07.07.2021 Annexure.A2 THE TRUE COPY OF FINAL REPORT ALONG WITH THE COPY OF WITNESS MEMORANDUM AND OTHER DOCUMENTS IN CRIME NO: 1130 OF 2021 OF THIRUVALLAM POLICE STATION, THIRUVANANTHAPURAM CITY. DATED 27.11.2021 Annexure.A3 THE TRUE COPY OF THE AFFIDAVIT SWORN BY THE DE FACTO COMPLAINANT, AKHIL. DATED 08.10.2024 Annexure.A4 THE TRUE COPY OF THE AFFIDAVIT SWORN BY THE CW2 ANIL. DATED 08.10.2024 Annexure.A5 THE TRUE COPY OF THE AFFIDAVIT SWORN BY CW3, RAHUL. DATED 08.10.2024 TRUE COPY P.A. TO JUDGE