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Judgment
1.The petitioner is the 1st accused in Crime No.1088 of 2016 of Sakthikulangara Police Station. In this petition filed under Article 227 of the Constitution of India, the prayer is to issue necessary direction to the court below to dispose of the matter within a time frame.
2.Heard the learned counsel appearing for the petitioner as well as the learned Government Pleader.
3.The learned counsel submits that the petitioner has received an advice memo from the District Officer, Kerala Public Service Commission, Pathanamthitta and the pendency of the criminal proceedings would adversely affect the prospects of him securing the job. It is prayed that necessary directions be issued to the court below to dispose of the case as expeditiously as possible, that too, within a time frame.
4.The learned Government Pleader has pointed out that cases registered previously are pending consideration before the court below and for the reason stated by the petitioner, this Court will not be justified in directing the court below to dispose of the case by fixing a particular time frame.
Having regard to the peculiar facts of the instant case, as the petitioner has already obtained an advice memo, I direct the learned Magistrate to take all earnest efforts to dispose of the matter expeditiously.