Basil Johny vs State Of Kerala
2022 Latest Caselaw 5338 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                        OP(CRL.) NO. 92 OF 2022
   CRIME No.964 OF 2019 OF PUTHENCRUZ POLICE STATION, ERNAKULAM
        ST 463/2020 OF GRAMA NYAYALAYA, VADAVUCODE AT KOLENCHERY
PETITIONER:

    1        BASIL JOHNY
             AGED 24 YEARS
             S/O JOHNY, EDAYANAD HOUSE, PAZHAMTHOTTAM POST,
             KUNNATHUNADU, ERNAKULAM, PIN - 682310

    2        AKHIL ELDHO
             AGED 24 YEARS
             S/O ELDHO, CHITTILAPARA HOUSE, PAZHAMTHOTTAM POST,
             KUNNATHUNADU, ERNAKULAM, PIN - 682310

    3        MATHEW KC
             AGED 71 YEARS
             S/O LATE KM CHACKO, KOMARICKAL HOUSE, KUZHIKKAD,
             AMBALAMEDU, ERNAKULAM., PIN - 682303

    4        JINO GEORGE
             AGED 33 YEARS
             S/O MV GEORGE, MELETH HOUSE, PAZHAMTHOTTAM POST,
             KUNNATHUNADU, ERNAKULAM, PIN - 682310

    5        BASIL MARKOSE
             AGED 33 YEARS
             S/O CK MARKOSE, CHALAKKATTUKUZHY HOUSE, PAZHAMTHOTTAM
             POST, KUNNATHUNADU, ERNAKULAM, PIN - 682310

             BY ADVS.
             SAJAN VARGHEESE K.
             LIJU. M.P
             JOPHY POTHEN KANDANKARY


RESPONDENT:

             STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM., PIN - 682031
 OP(CRL.) NO. 92 OF 2022
                                 2



         ADV. SREEJA V. -SR. PP
     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
20.05.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(CRL.) NO. 92 OF 2022
                                   3

                                JUDGMENT

This Original petition is filed by the petitioners seeking

for an order for early disposal of S.T.No.463/2020 pending

before the Grama Nyayalaya, Vadavucode, Kolenchery. The

petitioners are the accused Nos. 2,3,8,9 and 13 in the aforesaid

case. When the original petition came up for consideration, a

report was called for from the Grama Nyayalaya. In response

to the same, the Grama Nyayalay has forwarded a report dated

14.03.2022 wherein it is mentioned that some of the accused

persons are yet to appear before the court. However, it is

mentioned that, the said case can be disposed of within a period

of six months.

2. Considering the facts and circumstances of the case,

I am of the view that, this original petition can be disposed of in

the light of the said report.

Accordingly, there shall be a direction to the Grama

Nyayalaya, Vadavucode, Kolenchery to take up and dispose of OP(CRL.) NO. 92 OF 2022

S.T. No.463/2020 within a period of six months from the date

of production of this judgment.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE SCS OP(CRL.) NO. 92 OF 2022

APPENDIX OF OP(CRL.) 92/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FINAL REPORT IN CRIME NO.964/2019 OF PUTHENCRUZ POLICE STATION, ERNAKULAM