Merin Johnson vs State Of Kerala
2023 Latest Caselaw 5625 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
      FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                        OP(CRL.) NO. 340 OF 2023
 AGAINST THE ORDER/JUDGMENT IN CRMP 38/2023 OF FAST TRACK SPECIAL
                                COURT, ALUVA
PETITIONER:

            MERIN JOHNSON
            AGED 22 YEARS
            D/O. JOHNSON
            RESIDING AT CHEERAKATH HOUSE,
            AYROOR KARA,KUNNUKARA VILLAGE AYROOR P.O.
            ERNAKULAM DISTRICT, PIN - 693579
            BY ADVS.
            RAPHAEL THEKKAN
            CHRISTINE MATHEW


RESPONDENT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031
            SRI.RENJITH GEORGE, PUBLIC PROSECUTOR
     THIS     OP   (CRIMINAL)    HAVING     COME   UP   FOR   ADMISSION   ON
12.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 340 OF 2023
                              2



                         JUDGMENT

Dated this the 12th day of May, 2023

This original petition (criminal) has been filed under

Article 227 of the Constitution of India.

2. The grievance of the petitioner that has been

pressed into in this matter is non disposal of Annexure A4

petition filed by the petitioner before the Fast Track Special

Court, Aluva.

3. As per letter dated 10.05.2023, the learned

Special Judge reported that the sessions case can be

disposed of within a period of nine months from the date of

framing charge and Annexure A4 can be disposed of within

one week.

Therefore, there shall be a direction to the Special

Judge, Aluva to consider and dispose of Annexure A4,

within one week from the date of re-opening of courts after

summer vacation (20.05.2023). The trial court can also

consider expeditious trial, as reported. OP(CRL.) NO. 340 OF 2023

This Original Petition (Criminal) stands disposed of.

Registry is directed to forward a copy of this judgment

to the court below concerned, within seven days, for

compliance and information.

Sd/-

A. BADHARUDEEN JUDGE nkr OP(CRL.) NO. 340 OF 2023

APPENDIX OF OP(CRL.) 340/2023

PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE CRL.M.C.NO.9500/2022 WITHOUT ANNEXURES DATED 23.12.2023 Annexure A2 TRUE COPY OF THE INTERIM ORDER DATED 23.12.2022 IN CRL.M.C.NO.9500/2022 Annexure A3 TRUE COPY OF THE EXTENSION OF INTERIM ORDER DATED 07.03.2023 IN CRL.M.C.NO.9500/2022 Annexure A4 TRUE COPY OF THE CRL.M.P.NO.38/2023 IN SC NO.797/2020 BEFORE THE FAST TRACK SPECIAL COURT, ALUVA DATED 14.02.2023 RESPONDENT'S ANNEXURES : NIL