Victim vs State Of Kerala
2021 Latest Caselaw 6503 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                     OP(Crl.).No.359 OF 2020

 AGAINST THE ORDER/JUDGMENT IN SC 370/2020 OF ADDITIONAL DISTRICT
                          COURT, MANJERI

  CRIME NO.108/2019 OF Karuvarakundu Police Station , Malappuram


PETITIONER/DEFACTO COMPLAINANT/VICTIM :-

             VICTIM
             AGED 19 YEARS
             XXXXXXXXXX

             BY ADVS.
             SRI.C.IJLAL
             SMT.UMMUL FIDA

RESPONDENTS/STATE/ACCUSED :-

      1      STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM-31.

      2      SREEJITH,
             S/O. SREENIVASAN, KAKOOR,
             KOZHIKODE RURAL, KERALA-673 611


             PP-- C N PRABHAKARAN .

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 23.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.359 OF 2020

                                   2




                             JUDGMENT

Dated this the 23rd day of February 2021

The petitioner herein is the defacto

complainant/victim in S.C.No.370 of 2020 pending

before the Fast Track Special Court, Manjeri for

trial of cases against women and children, has

approached this court for a direction to the court

below to dispose of her case at the earliest.

2. At the time of admission of this O.P(Crl.) a

report has been called for from the court concerned.

3. The learned Special Judge of Fast Track

Special Court has given the entire statistic of the

cases pending before the court for trial. The report

reveals that more than 577 cases are pending for

trial. In fact cases of the year 2016, 2017, 2018 and

2019 are pending for trial.

4. The victim is involved in a case of the year

2020. The learned Special Judge has sought for six

months time for trial and disposal of the case without OP(Crl.).No.359 OF 2020

compromising the priority of the oldest cases pending

before that court.

3. Considering the total pendency of the cases

pending before the Special Court, I think that the

time sought for by the learned Judge appears to be

quite reasonable and justifiable.

Therefore, the report dated 17.02.2021

submitted by the learned Judge is accepted as such and

this O.P(Crl) is disposed of with the following

direction :

The learned Special Judge shall dispose of

S.C.No.370 of 2020 pending within a period of six

months from the date of receipt of a copy of this

judgment.

Sd/-

SHIRCY V.

JUDGE SMA