Abu Soofiyan vs State Of Kerala
2022 Latest Caselaw 7217 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        CRL.MC NO. 880 OF 2022
PETITIONER/ACCUSED:

            ABU SOOFIYAN
            AGED 31 YEARS,S/O SHAHUL HAMEED,
            SOOFIYAN MANZIL, TC 45/600-(2), AZAD NAGAR,
            MANIKAVILAKOM WARD, MUTTATHARA VILLAGE
            THIRUVANANTHAPURAM, PIN - 695008
            BY ADV SHAJIN S.HAMEED


RESPONDENTS/STATE & CW1:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM.
            PIN - 682031
    2       SAJAD HUSSAIN
            AGED 51 YEARS
            S/O. PEERUKANNU,
            DHARUL-SHA HOUSE, T.C.42/563, VALLAKADAVU WARD,
            THIRUVANANTHAPURAM DISTRICT,
            NOW RESIDING AT SHEMEEKHA MANZIL,
            THURUTHI THOTTU VARAMBATHU VEEDU, PULIMOODU,
            THOLIKKODU, THIRUVANANTHAPURAM DISTRICT
            THIRUVANANTHAPURAM, PIN - 695541
            BY ADVS.
            SUDHEER GOPALAKRISHNAN - PUBLIC PROSECUTOR
            ANUSHMA M.KHAN




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 880 OF 2022
                                     2

                                  ORDER

The petitioners in this Crl.M.C are accused numbers 1 to 4 in Crime

No.1015/2013 of Poonthura police station.

The offences alleged against the petitioners and other accused are

under Sections 324, 307 & r/w 34 of IPC. The prosecution against the 3rd

accused is now pending SC.NO.1499/2021 before the Principal Assistant

Sessions Court, Thhiruvananthapuram and the prosecution against

accused numbers 1,2 and 4 are pending as SC.260/2019 before the same.

Even though the prayer sought for was for quashing the final report

submitted against the petitioner, when the matter was taken up, learned

counsel for the petitioner has confined the relief to a direction to the

learned Assistant Session Judge to complete the trial within a time frame.

Accordingly a report was called for and in response to the same, the

learned Assistant Sessions Judge informed that, both the aforesaid cases

can be disposed on within a period of 8 months from 18/07/2022.

Considering the facts and circumstances of the case I find that the period

mentioned by the learned Assistant Sessions Judge is reasonable. CRL.MC NO. 880 OF 2022

In the result these Crl.M.C is disposed of directing the Principal

Assistant Sessions Court Thiruvananthapuram to dispose of SC.

NO.260/2019 and SC.NO. 1499/2021, as expeditiously as possibles at any

rate within a period of 8 months from 18.07.2022.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE KVT CRL.MC NO. 880 OF 2022

APPENDIX OF CRL.MC 880/2022

PETITIONER ANNEXURES Annexure-A PHOTOCOPY OF THE FINAL REPORT IN CRIME NO.1015/2013 OF POONTHURA POLICE STATION. Annexure-B PHOTOCOPY OF THE JUDGMENT DATED 21/12/2018 IN S.C.NO.1276/2012 OF THE PRINCIPAL ASSISTANT SESSIONS COURT, THIRUVANANTHAPURAM.

Annexure-C AFFIDAVIT SWORN AND EXECUTED BY THE 2ND RESPONDENT/CW1.