Arun Kumar vs The State Of Kerala
2021 Latest Caselaw 12371 Ker

OP(Crl.).No.192 OF 2021                1


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE GOPINATH P.

      FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943

                          OP(Crl.).No.192 OF 2021

    IN ST 117/2018 OF GRAMA NYAYALAYA, VELLANADU, TRIVANDRUM.



PETITIONER/ACCUSED:

              ARUN KUMAR,
              AGED 30 YEARS
              S/O. VASUDEVAN NAIR, ARUN NIVAS, VALIYAVILA,
              KULAPPADA, UZHAMALAKKAL VILLAGE,
              THIRUVANANTHAPURAM-695 542

              BY ADVS.
              SRI.K.R.ARUN KRISHNAN
              SHRI.BIJU KUMAR
              SMT.DEEPA K.RADHAKRISHNAN

RESPONDENT/COMPLAINANT:

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

                BY PUBLIC PROSECUTOR SMT.M.N.MAYA

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.192 OF 2021                       2




                                       GOPINATH.P, J
                           ----------------------------------------

O.P(Crl.)No.192 of 2021

----------------------------------------- Dated this the 7th day of May, 2021

This Original Petition has been filed seeking the following

reliefs:

"i) To issue an appropriate order or direction commanding the Gramanyayalaya, Vellanadu, Thiruvananthapuram to take up and dispose of S.T.No.117/2018, within appropriate time limit, as fixed by this Hon'ble Court, in the interest of justice.

ii) To issue other appropriate order as this Hon'ble Court deems fit, in the facts and circumstances of this case."

2. A report was called for from the Nyayadhikari in

charge of the Grama Nyayalaya, Vellanadu,

Thiruvananthapuram District. The report from the Nyayadhikari

has been placed on record. The Nyayadhikari, who is also the

Additional Munsiff, Nedumangad has reported that the case is

now listed on 26.5.2021 and that all endeavours will be made to

dispose of the case at the earliest. This is recorded.

3. Accordingly, there will be a direction to the

Nyayadhikari, Grama Nyayalaya, Vellanadu,

Thiruvananthapuram District to make all endeavours to

dispose of S.T.No.117/2018 within a shortest possible time

and at any rate, within a period of six months from the date of

receipt of a copy of this judgment.

The Original Petition is disposed of as above.

Sd/-

GOPINATH.P JUDGE ab

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE FIR IN CRIME NO.198/2018 DATED 07.02.2018 ON THE FILES OF ARAYANAD POLICE STATION , THIRUVANANTHAPURAM

EXHIBIT P2 A TRUE COPY OF THE FINAL REPORT IN CRIME NO.198/2018 SUBMITTED BY THE INVESTIGATION OFFICER BEFORE THE GRAMANYALAYA COURT, VELLANADU

EXHIBIT P3 A TRUE COPY OF THE MEMORANDUM DATED 25.01.2021 ISSUED BY THE ADMINISTRATIVE OFFICER, DEPARTMENT OF SPACE, VIKRAM SARABHAI SPACE CENTRE, THIRUVANANTHAPURAM

RESPONDENTS EXHIBITS : NIL