Afsal Parol vs State Of Kerala
2022 Latest Caselaw 5146 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
   FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                      OP(CRL.) NO. 203 OF 2022
  AGAINST THE ORDER/JUDGMENT IN SC 628/2018 OF SUB COURT,
                               KANNUR
PETITIONER/4TH ACCUSED:

         AFSAL PAROL
         AGED 26 YEARS
         SON OF IBRAHIM M.P.,
         PAROL HOUSE, TALIPARAMBA POST,
         KANNUR DISTRICT, PIN - 670141
         BY ADVS.
         K.N.ABHILASH
         SUNIL NAIR PALAKKAT
         M.A.AHAMMAD SAHEER
         P.B.MUHAMMED AJEESH
         RITHIK S.ANAND
         ANU PAUL


RESPONDENTS/STATE AND COMPLAINANT:

    1    STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
         KERALA, ERNAKULAM PIN - 682031
    2    THE STATION HOUSE OFFICER
         TALIPARAMBA POLICE STATION,
         KANNUR DISTRICT, PIN - 670141
         BY ADV PUBLIC PROSECUTOR
         ADV. ARAVID V MATHEW- PP


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
06.05.2022,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (Crl.) No.203/2022

                                     2


                      C.JAYACHANDRAN, J.
             ------------------------------------
                   OP (Crl.) No.203 of 2022
             -------------------------------------
              Dated this the 6th day of May, 2022

                            J U D G M E N T

Having perused the averments in the original

petition and upon hearing the learned counsel for

the petitioner, this Court directs the Asst.

Sessions Court, Kannur, wherein SC No.628/2019 is

pending, to consider and pass orders in Ext.P1

application on or before 30.5.2022. The Original

Petition is disposed of as above.

Sd/-

C.JAYACHANDRAN JUDGE Mn OP (Crl.) No.203/2022

APPENDIX OF OP (CRL)203/2022

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE APPLICATION CRL.M.P.NO.155/2022 IN SC.628/2019 DATED 28.03.2022 ON THE FILES OF ASSISTANT SESSIONS JUDGE, KANNU ANNEXURE A2 TRUE COPY OF THE STATEMENT SUBMITTED BY THE 2ND RESPONDENT DATED 04.04.2022 IN SC.628/2019 ON FILES OF ASSISTANT SESSIONS JUDGE, KANNUR