Sathyaneshan vs State Of Kerala
2021 Latest Caselaw 20299 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE K.HARIPAL
    THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                       CRL.MC NO. 3680 OF 2021
CRIME NO.805/2015 OF Pozhiyoor Police Station, Thiruvananthapuram
         AGAINST THE ORDER/JUDGMENT IN SC 957/2016 OF SUB
             COURT,NEYYATTINKARA, THIRUVANANTHAPURAM
PETITIONERS/ACCUSED:

    1     SATHYANESHAN
          AGED 63 YEARS
          S/O.SABARI MUTHAN NADAR, RESIDING AT SAL HOUSE, VIRALI
          VETTUKAD, KULATHOOR VILLAGE, THIRUVANANTHAPURAM - 695
          513.

    2     ADARSH
          AGED 27 YEARS
          S/O.SSATHYANESHAN, RESIDING AT SAL HOUSE, VIRALI
          VETTUKAD, KULATHOOR VILLAGE, THIRUVANANTHAPURAM - 695
          513.

    3     ANOOP
          AGED 29 YEARS
          S/O.SATHYANESHAN, RESIDING AT SAL HOUSE, VIRALI
          VETTUKAD, KULATHOOR VILLAGE, THIRUVANANTHAPURAM - 695
          513.

          BY ADVS.
          GOVIND R.
          S.KRISHNA


RESPONDENTS/STATE AND DEFACTO COMPLAINANT:

    1     STATE OF KERALA
          THROUGH THE SUB INSPECTOR OF POLICE, POZHIYOOR POLICE
          STATION, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT
          OF KERALA, ERNAKULAM.

    2     ANIL KUMAR
          AGED 41 YEARS
          S/O.KESHAVAN NADAR, RESIDING AT THUMBAKAL MANAPAZHINJI
          VEEDU, VIRALI VETTUKAD, KULATHOOR, THIRUVANANTHAPURAM -
          695 506.


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
 CRL.MC NO. 3680 OF 2021          2

30.09.2021,   THE   COURT   ON       THE   SAME   DAY   PASSED   THE
FOLLOWING:
 CRL.MC NO. 3680 OF 2021              3



                                 ORDER

Petitioners are the accused in S.C No.957/2016 pending before the

Sub Court/Assistant Sessions Court, Neyyattinkara, The Crl.M.C is

filed seeking direction to the learned Assistant Sessions Judge to

dispose of the case within a time frame.

2. A report was called for from the Assistant Sessions Judge. Now

it has been reported that the case is posted to 8/11/2021 for framing

charges. The learned Judge has reported that the case can be

disposed of within a period of three months.

3. In the light of the said report, the learned Assistant Sessions

Judge is directed to dispose of S.C No.957/2016, within a period of

three months from the date of a receipt of copy of this order.

Crl.M.C. is disposed of as above.

SD/-

K.HARIPAL JUDGE

VKD /30/09/2021

APPENDIX OF CRL.MC 3680/2021

PETITIONER ANNEXURE

Annexure 1 A TRUE COPY OF THE FIR IN CR.NO.805 OF 2015 ON THE FILES OF POZHIYOOR POLICE STATION DATED 13/11/2015.

Annexure 2 A TRUE COPY OF THE FINAL REPORT IN CR.NO.805 OF 2015 ON THE FILES OF POZHIYOOR POLICE STATION DATED 14/02/2016.