Kerala High Court
Krithyan vs State Of Kerala/Station House ... on 3 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
CRL.MC NO. 6261 OF 2021
AGAINST THE ORDER/JUDGMENT IN SC 765/2015 OF I ADDITIONAL ASSISTANT SESSIONS COURT,
THRISSUR, IN CRIME NO.427/2014 ON THE FILE OF MANNUTHY POLICE STATION, THRISSUR
DISTRICT.
PETITIONERS/ACCUSED 1 TO 11 & 14 IN CRIME:
1 KRITHYAN
AGED 31 YEARS
S/O.VISWANATHAN, SREERAGAM HOUSE, MALAMPUZHA , PALAKKAD, PIN-678 005
2 SOMU
AGED 30 YEARS
S/O.BABU, KALLEKKADU HOUSE, NEAR CIVIL STATION, PALAKKAD, PIN-678 001
3 VINEETH
AGED 30 YEARS
S/O. NARAYANAN, ATHULIL HOUSE, RAILWAY COLONY, PUTHUPPARIYARAM,
PALAKKAD
4 RENJITH M RENJU,
AGED 29 YEARS
S/O. MANI, OTTURKADU HOUSE, INDUSTRIAL ESTATE P.O., PUTHUPPARIYARAM,
PALAKKAD,PIN-678 731
5 SATHYAN
AGED 37 YEARS
S/O. VISWANATHAN, SREERAGAM HOUSE, NEAR PANCHAYATH KALLYANA MANDIRAM,
MALAMPUZHA, PALAKKAD.
6 SUBHASH
AGED 33 YEARS
S/O.SUKUMARAN, NAMARE HOUSE, THENKARA P.O., AANAMUZHI DESOM,
MANNARKAD, PALAKKAD, PIN-678 598
7 PRAKSAN
AGED 34 YEARS
S/O. PONNU, KANGATH HOUSE, POTTASSERY VILLAGE, POTTASSERY P.O.,
MANNARKAD, PALAKKAD, PIN-678 598
8 SATHEESH.M.C.
AGED 32 YEARS
S/O. CHAMUNNI, MELEPURA HOUSE, EZHAKKAD,MUNDOOR VILLAGE, EZHAKKAD P.O.,
CRL.MC NO. 6261 OF 2021
2
PALAKKAD,PIN-678 631
9 MUKESH
AGED 34 YEARS
S/O. RAJAN, DEVIKRIPA, ERINTHOLI DESOM, THALASSERY,
KANNUR,PIN-670 101
10 RENJITH
AGED 33 YEARS
S/O. CHANDRASEKHARAN, SEKHAR NIVAS, THAMARAKULAM
DESOM, KANJIKODE, PALAKKAD, PIN-678 621
11 VINOD @ MANIKANDAN,
AGED 33 YEARS
ATHULIL HOUSE, ODURKKAD DESOM, PRATHEEKSHA NAGAR,
PUTHUPPARIYARAM, PALAKKAD,PIN-678 002
12 PAKASHAN
AGED 41 YEARS
S/O. MANIKKAN, KURUPPATH HOUSE, CHANDRANAGAR P.O.,
PALAKKAD,PIN-678 007
BY ADVS.
SHOBY K.FRANCIS
SHIBIN K.F.
RESPONDENTS/STATE AND CW-1 VICTIM:
1 STATE OF KERALA/STATION HOUSE OFFICER,
MANNUTHY POLICE STATION, MANNUTHY P.O., THRISSUR
DISTRICT, PN-695 303, REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, COCHIN,PIN-682 031
2 SUDHIN
AGED 32 YEARS
S/O. DAMODARAN, ERANJERY HOUSE, KOOTHUPARAMBU
DESOM, KANNUR,PIN-670 643
OTHER PRESENT:
SR.PP - SRI. HRITHWIK C.S.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
03.01.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 6261 OF 2021
3
ORDER
Petitioners are accused 1 to 11 & 14 in S.C. No.
765/2015 on the file of the first Additional Assistant
Sessions Court, Thrissur. The prayer is for early disposal
of the case, a report was called for from the learned First
Additional Assistant Sessions Judge, Thrissur.
2. The learned First Additional Assistant
Sessions Judge has reported that coercive steps have
already been initiated against some of the prime
witnesses. It is not understood as to how coercive steps
were taken against some prime witnesses without
scheduling the case for trial. Whatever it may be, the
learned First Additional Assistant Sessions Judge has
sought for 9 months time for the disposal of the case.
3. Considering the fact that there are large number
of old cases are pending before the court, the learned
CRL.MC NO. 6261 OF 2021
First Additional Assistant Sessions Judge is directed to
schedule and dispose of the case within a period of nine
months from the date of receipt of a copy of this order.
The case is disposed of as above.
Sd/-
K.HARIPAL
JUDGE
al/-
CRL.MC NO. 6261 OF 2021
APPENDIX OF CRL.MC 6261/2021
PETITIONER ANNEXURES
Annexure A TRUE COPY OF THE FIR IN CRIME NO.427/2014 DATED
09.08.2014 REGISTERED BY THE MANNUTHY POLICE
Annexure B TRUE COPY OF THE FI STATEMENT DATED 09.03.2014
OF THE DEFACTO COMPLAINANT BEFORE THE
POLICE IN CRIME NO 427/14
Annexure C TRUE COPY OF THE CHARGE SHEET IN CRIME
NO.427/2014 DATED 05.05.2015 FILED BEFORE THE
JFCM NO.III THRISSUR
Annexure D TRUE COPY OF THE CASE DETAILS AS SHOWN IN
THE E-COURT SERVICES CASE STATUS SEARCH
DATED 20.11.2021
Annexure E TYPED COPY OF THE COURT PROCEEDINGS OF SC
NO.765/2015 ON THE FILE OF 1ST ADDITIONAL
ASSISTANT SESSIONS JUDGES COURT DATED NIL
