Arun vs State Of Kerala
2022 Latest Caselaw 12082 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                      OP(CRL.) NO. 617 OF 2022
AGAINST THE ORDER/JUDGMENT IN SC 393/2021 OF ADDITIONAL SUB COURT,
                              ATTINGAL
            CRIME NO.920/2020 OF ATTINGAL POLICE STATION
PETITIONER/ACCUSED NO.1:

            ARUN
            AGED 27 YEARS
            HARISREE, WATER SUPPLY LANE,
            GRAMATHUMMUKKU, AVANAVANCHERRY VILLAGE,
            ATTINGAL, THIRUVANANTHAPURAM, PIN - 695103
            BY ADVS.
            M.R.SARIN
            V.P.REJITHA
            LEKSHMI S.R
            MAHALEKSHMY P.S
            M.R.SASITH
            AJI S.
            SNEHA JOY
            HANAN ABDUL LATHIEF
            P.SANTHOSHKUMAR (KARUMKULAM)
            M.S.THOMAS
            R.K.CHIRUTHA


RESPONDENT/STATE:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR
            ERNAKULAM, PIN - 682031
    2       THE SUB INSPECTOR OF POLICE
            ATTINGAL POLICE STATION
            THIRUVANATHAPURAM, PIN - 695101
            ADV.SRI.G.SUDHEER, PUBLIC PROSECUTOR
     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 617 OF 2022
                                2

                         JUDGMENT

Dated this the 22nd day of December, 2022

This Original Petition (criminal) has been filed under

Article 227 of the Constitution of India and the prayer herein

is to direct the Assistant Sessions Court, Attingal to consider

and dispose of SC No.393/2021 at the earliest.

2. Heard the learned counsel for the petitioner.

3. Considering the short prayer, notice to the other

side stands dispensed with.

4. At the time of admission, this Court called for a

report from the learned Assistant Sessions Judge, Attingal.

As per letter dated 01.12.2022, the learned Assistant

Sessions Judge sought for six months' time to dispose of the

case, after highlighting pendency of 865 cases under the

category of 5 plus old cases.

OP(CRL.) NO. 617 OF 2022

Therefore, there shall be a direction to the learned

Assistant Sessions Judge, Attingal to try and dispose of SC

No.393/2021, within a period of six months, from the date of

receipt or production of a copy of this judgment.

This Original Petition (Criminal) stands disposed of.

Registry shall forward a copy of this judgment to the

court below concerned, within two weeks, for information

and compliance.

Sd/-

A. BADHARUDEEN JUDGE nkr OP(CRL.) NO. 617 OF 2022

APPENDIX OF OP(CRL.) 617/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF F.I.R IN CRIME NO.

920/2020 OF ATTINGAL POLICE STATION Exhibit P2 TRUE COPY OF THE E- COURT PROCEEDINGS IN SC NO 393/2021