Xxx vs State Of Kerala,Represented By ...
2023 Latest Caselaw 1070 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         OP(CRL.) NO. 683 OF 2022
        CRIME NO.1890/2021 OF THIRUVALLA POLICE STATION,
                                 PATHANAMTHITTA
        SC 644/2022 OF ADDITIONAL DISTRICT COURT (ADHOC),
                                 PATHANAMTHITTA
PETITIONER/VICTIM:

             XXX

             BY ADV M.R.SASITH



RESPONDENTS/STATE/COMPLAINANT/ACCUSED:

    1        STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031

    2        INSPECTOR OF POLICE
             THIRUVALLA POLICE STATION,
             THIRUVALLA , PATHANAMTHITTA, PIN - 689582

    3        NOBEL K JOHN
             AGED 31 YEARS
             KAVIYOOR VILLAGE PATHANAMTHITTA,
             PIN - 689582

             BY SMT.T.V.NEEMA, SR.P.P.


     THIS    OP     (CRIMINAL)     HAVING     COME    UP   FOR    ADMISSION   ON
17.01.2023,        THE   COURT     ON   THE    SAME    DAY       DELIVERED    THE
FOLLOWING:
 OP(CRL.) NO. 683 OF 2022

                                    2




                          JUDGMENT

This Original Petition has been filed seeking expeditious disposal

of C.C.No.644/2022 on the files of the Additional Sessions Court,

Pathanamthitta.

2. I have called for a report from the learned Sessions Judge.

The learned Sessions Judge reported that the matter could be disposed

of within a period of six months.

Hence, this Original Petition is disposed of with a direction to the

learned Sessions Judge to dispose of C.C.No.644/2022 on the files of

the Additional Sessions Court, Pathanamthitta, within a period of six

months from the date of receipt of a copy of this judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS OP(CRL.) NO. 683 OF 2022

APPENDIX OF OP(CRL.) NO.683 OF 2022

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE FINAL REPORT FILED BY 2ND RESPONDENT BEFORE JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA