Thomas Augustine vs Babu
2021 Latest Caselaw 14298 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                       OP(CRL.) NO. 235 OF 2021
 AGAINST THE ORDER/JUDGMENT IN ST 9/2016 OF JUDICIAL FIRST CLASS
                   MAGISTRATE COURT - VI, THRISSUR


PETITIONER:

          THOMAS AUGUSTINE
          AGED 55 YEARS
          S/O.PUTHENPURAKAL AUGUSTINE, PUTHERNPURAKAL HOUSE,
          ULLAS NAGAR, ANCHERY P.O. THRISSUR - 680006.

          BY ADV DILIP J. AKKARA



RESPONDENTS:

          BABU
          55 YERS, S/O. MATHEW, THAZATH HOUSE, THALAVANIKKARA
          DESOM, NENMANIKKARA VILLAGE, THRISSUR -680301.

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



          R2 BY ADV. SRI.E.C.BINEESH, PUBLIC PROSECUTOR



     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION              ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 235 OF 2021

                                  2


                             JUDGMENT

The petitioner came up for a direction to

the appellate court to dispose of the appeal as

expeditiously as possible. The petitioner and

counsel remained absent and there was no

representation. This Court is well aware of

the situation now prevailed due to ongoing

pandemic Covid-19, but hope that the learned

Sessions Judge will consider the necessity

taking into consideration the prevailing

situation connected with the ongoing Covid-19.

With that observation, the O.P(Crl.) will

stand dismissed in limine.

Sd/-

P.SOMARAJAN JUDGE SPV OP(CRL.) NO. 235 OF 2021

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT 1 PHOTOCOPY OF THE JUDICIAL I CLASS MAGISTRATE VI, THRISSUR DATED 03.06.2017 IN S.T.9/16.

EXHIBIT 2 PHOTOCOPY OF APPEAL MEMORANDUM DATED 09-

06-17 IN CRL.A.120/2017 FILED BY PETITIONER BEFORE THE SESSIONS COURT, THRISSUR.

EXHIBIT 3 PHOTOCOPY OF STAY ORDER DATED 12.06.2017 ISSUED BY THE III ADDITIONAL SESSIONS COURT THRISSUR IN CRL.M.P.2118/2017 IN CRL.A.120/17.

RESPONDENT'S EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE