Andoonhi vs State Of Kerala
2021 Latest Caselaw 17244 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                         OP(CRL.) NO. 290 OF 2021
            CRIME NO.13/2012 OF Control Room, KSD, Kasargod
 AGAINST THE ORDER/JUDGMENT IN CC 194/2019 OF JUDICIAL MAGISTRATE
                       OF FIRST CLASS -II, KASARGOD


PETITIONER/11TH ACCUSED:

            ANDOONHI
            AGED 81 YEARS
            S/O.BABUVAN KUNHI, BADIRADI HOUSE, UCHILAMPADY P.O.,
            KASARAGOD DISTRICT.

            BY ADV V.K.HEMA



RESPONDENT/STATE & COMPLAINANT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM, KOCHI - 682 031.

            BY ADVS.
                       SMT. S. SEETHA, SENIOR GOVERNMENT PLEADER

                       SRI. SANDESHRAJA K,
                       SPECIAL GOVERNMENT PLEADER (FOREST)


     THIS    OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 290 OF 2021
                                   2

                             JUDGMENT

A senior citizen aged 80 years who is the

accused in C.C.No.194/2019 registered on the basis

of a crime of the year 2012, came up for a speedy

disposal of the proceedings.

2. Having regard to the age of the accused and

the long delay caused, I am of the view that

inspite of the restrictions imposed under the

ongoing pandemic Covid- 19, it is fit and proper to

direct the learned Magistrate to dispose of the

matter within a period of four months from the date

of receipt of a copy of this order, for which, the

learned Magistrate can also adopt video

conferencing and other systems for the examination

of the witnesses involved.

The O.P(Crl) is allowed accordingly.

Sd/-

P.SOMARAJAN JUDGE SPV OP(CRL.) NO. 290 OF 2021

APPENDIX OF OP(CRL.) 290/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF FOREST OFFENCE CHARGESHEET IN KASARAGOD RANGE OFFENCE NO.OR 13/2012.

EXHIBIT P2 ORIGINAL 'A DIARY PROCEEDINGS' OF CC 254/2017 & CC 194/2019.

RESPONDENT'S EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE