Eloy Antony vs State Of Kerala
2021 Latest Caselaw 9076 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                      OP(Crl.).No.113 OF 2021

    CRIME NO.1785/2018 OF FORT KOCHI POLICE STATION, ERNAKULAM


PETITIONER/ACCUSED:

             ELOY ANTONY
             AGED 20 YEARS
             S/O.THOMAS P.A., PATTALATH HOUSE, N.9/422A, JUBILEE
             JUNCTION, NAZARETH, FORT KOCHI, ERNAKULAM DISTRICT,
             PIN - 682 002.

             BY ADVS.
             SRI.DINESH MATHEW J.MURICKEN
             SRI.K.A.ABHILASH
             SRI.N.R.SANGEETHARAJ
             SRI.VINOD S. PILLAI
             SMT.SREELAKSHMI R.
             SHRI.MOHAMMED THAYIB N.M.

RESPONDENT/COMPLAINANT:

             STATE OF KERALA
             REP. BY THE STATION HOUSE OFFICER, FORT KOCHI POLICE
             STATION, THROUGH THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM - 682 031.


OTHER PRESENT:

             PP MAYA M.N.

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 18.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(CRL)NO.113 OF 2021
                                        2




                               JUDGMENT

Dated this the 18th day of March 2021

The prayer in this Original Petition is for a direction

to the Sessions Court (NDPS), Ernakulam to proceed with

the trial of the case arising out of Crime No.1785/2018 of

Fort Kochi Police Station, as expeditiously as possible. In

the report called for by this court, the learned Sessions

Judge has stated the case was taken on file as S.C.

No.808/2020 on 13.12.2020 and has been made over to

the VI Additional Sessions Court for trial and disposal.

In such circumstances, the grievance of the

petitioner is regarding the slow pace at which the case

was proceeding stands substantially allayed. Hence, the

Original Petition is closed, leaving open the petitioner's

liberty to raise his grievances, if any subsisting, before the

trial court.

Sd./-

V.G.ARUN

JUDGE

NB/18.03.2021 O.P(CRL)NO.113 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.1785/2018 OF FORT KOCHI POLICE STATION DATED 21/11/2018.

EXHIBIT P2 TRUE COPY OF THE FINAL REPORT IN CRIME NO.1785/2018 OF FORT KOCHI POLICE STATION DATED 03/03/2019.

RESPONDENT'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE