Sunil Kumar vs State Of Kerala
2023 Latest Caselaw 5832 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
          Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945

                         OP(CRL.) NO. 339 OF 2022

        SC.NO.412/2022 OF ASSISTANT SESSIONS COURT, NEYYATTINKARA


PETITIONER/ACCUSED:


      SUNIL KUMAR

      S/O.THANKAPPAN, AGED 50 YEARS, SULOCHANA BHAVAN,

      SANTHAPURAM, THALAYIL DESOM, BALARAMAPURAM,

      THIRUVANANTHAPURAM, PIN - 695501



      BY SRI.LATHEESH SEBASTIAN, Advocate for the petitioner


RESPONDENTS/COMPLAINANT & STATE:


1.    STATE OF KERALA

      REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

      ERNAKULAM, PIN - 682031

2.    THE STATION HOUSE OFFICER

      BALARAMAPURAM POLICE STATION, THIRUVANANTHAPURAM,

      PIN - 695501



      BY THE PUBLIC PROSECUTOR FOR THE RESPONDENTS


     OP(Criminal) having come up for orders on 24/05/2023, upon perusing

the letter dated 31/03/2023 from Assistant Sessions Court, Neyyattinkara

and this Court's judgment dated 13/10/2022, the court on the same day

passed the following.
                      A. BADHARUDEEN J.
            =====================

                  O.P.(Crl) No. 339 of 2022

         ========================

         Dated this the 24th day of May, 2023

                       ORDER

As per the letter dated 31.03.2023 the Assistant Sessions

Judge, Neyyattinkara seeks two months more time to dispose of

S.C. No. 412 of 2022 which was directed to be disposed of by

this court within a period of six months from 31.10.2022.

2. In this matter, the tenure of the officer expired by

14.04.2023. In fact, it appears that the learned Assistant Sessions

Judge not obeyed the order of this court and cleverly adjourned

the case till the culmination of her tenure as the Assistant

Sessions Judge, Neyyattinkara. This attitude is noted with

displeasure. Therefore, call for an explanation from the officer OP.(Crl) No. 339 of 2022

within a period of three weeks why appropriate legal action

should not be initiated against the officer for the disobedience

of the said order, treating the same as contempt of court. It is

also ordered that Registry shall obtain copy of proceedings in

S.C. No. 412/2022 to appraise as to whether any steps taken

by the learned Assistant Sessions Judge during her tenure to

comply the order of this court.

Post along with the report after three weeks, positively on

20.06.2023.

Sd/-

A. BADHARUDEEN JUDGE RMV

24-05-2023 /True Copy/ Assistant Registrar