X vs State Of Kerala
2021 Latest Caselaw 12529 Ker

OP(CRL.) NO. 183 OF 2021
                                  1

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
       THE HONOURABLE MR. JUSTICE SUNIL THOMAS
 MONDAY, THE 24TH DAY OF MAY 2021 / 3RD JYAISHTA, 1943
                OP(CRL.) NO. 183 OF 2021


(IN CONNECTION WITH SC.NO.35 OF 2016 ON THE FILES OF THE
 HONOURABLE IST ADDITIONAL DISTRICT & SESSIONS COURT,
                     ERNAKULAM)
PETITIONER/S:


         XXX

        BY ADVS.
        K.R.VINOD
        SMT.M.S.LETHA
        KUM.K.S.SREEREKHA



RESPONDENT/S:

   1     STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
         COURT OF KERALA, KOCHI 682 031

   2     LOUIS GEORGE,
         AGED 74 YEARS
         S/O. LOUIS, H.NO 23/2801
         OUR LADYS HOSPITAL, KACHERIPADY, PALLURUTHY,
         PIN 682 006




        SR.PP SRI.C.N PRABHAKARAN



THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
24.05.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(CRL.) NO. 183 OF 2021
                                  2



                      JUDGEMENT

The petitioner herein is the defacto complainant in

SC.No.35 of 2016 of the I Additional District and

Sessions Court, Ernakulam. The allegation of the

prosecution was that she was sexually abused by the

accused, while she was working as a staff in the hospital

owned by the accused. According to her, Crime was

registered as 2385 of 2013 of Palluruthy Police Station

and final report was laid. Pursuant to it, cognizance was

taken and summons was issued to the accused in

SC.No.35 of 2016. The matter is pending trial even now.

The limited prayer sought by the petitioner is for a

direction for an expeditious disposal of the above case.

2. Heard the learned counsel for the petitioner and

the learned Public Prosecutor.

3. The right of early disposal of the case especially

of this nature is the prime concern of the society. Having

considered it, though the statistics of the cases pending

before the I Additional District and Sessions Court, OP(CRL.) NO. 183 OF 2021

Ernakulam is not available and considering the fact that

the Sessions Case is of the year 2016, I am inclined to

dispose of the OP(Crl) itself, with a direction to the I

Addtional District and Sessions Court, Ernakulam, to

take up and dipose of SC.NO.35 of 2016, as

expeditiously as possible, at any rate, within a period of

six months from the date of receipt of a copy of this

judgment.

OP(Crl) is disposed of.

sd/-

SUNIL THOMAS, JUDGE R.AV OP(CRL.) NO. 183 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS

EXHIBIT P1 THE COPY OF THE FINAL REPORT IN SC NO. 35 OF 2016 IN THE FILES OF THE HON'BLE 1ST ADDITIONAL DISTRICT AND SESSIONS COURT, ERNAKULAM.

RESPONDENT'S/S NIL EXHIBITS