Dixon vs State Of Kerala
2023 Latest Caselaw 11069 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                      OP(CRL.) NO. 442 OF 2023
 AGAINST THE ORDER/JUDGMENT IN SC 382/2020 OF SUB COURT,ATTINGAL
PETITIONER/12TH ACCUSED:

            DIXON
            AGED 38 YEARS
            S/O ROCKY, RESIDING AT KOCHUKINATTINMOODU HOUSE,
            MAMPALLY, ANJUTHENGU P.O, THIRUVANANTHAPURAM
            DISTRICT, ., PIN - 695309

            BY ADVS.
            J.R.PREM NAVAZ
            SUMEEN S.



RESPONDENT/STATE:

            STATE OF KERALA
            REPRESENTED PUBLIC PROCECUTOR, HIGH COURT OF KERALA,,
            PIN - 682031

            BY ADV PUBLIC PROSECUTOR



OTHER PRESENT:

            SRI HRITHWIK, PP




     THIS   OP   (CRIMINAL)    HAVING     COME   UP   FOR   ADMISSION   ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO.442 OF 2023
                                       2



                  P.V.KUNHIKRISHNAN
             ---------------------
                  OP(CRL.) No.442 of 2023
          ---------------------------
           Dated this the 26th day of October, 2023

                               JUDGMENT

This original petition (criminal) is filed with the

following prayer:-

"to direct the Court of Sub Judge, Attingal to dispose of S.C. No: 382 of 2020 which arose from Crime No: 1155 of 2018 of Anjuthengu Police Station Thiruvananthapuram District as expeditiously as possible within a time frame fixed by this Hon'ble Court in the interest of justice and to secure the ends of justice." (SIC)

2. When this original petition (criminal) came up for

consideration, this Court directed the Registry to get a

report from the trial court. A report is submitted by the

Assistant Sessions Judge, Attingal stating that ten months

time is necessary for disposing the case after securing the

presence of the accused. If the accused are not appearing

even after summons, it is the duty of the court to take

coercive steps to get their presence. The trial court will try

to dispose the matter within ten months itself.

Therefore, this original petition (criminal) is disposed of OP(CRL.) NO.442 OF 2023

directing the Assistant Sessions Court, Attingal to dispose

S.C.No.382/2020 as expeditiously as possible, at any rate,

within ten months from the date of receipt of a certified

copy of this judgment.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng OP(CRL.) NO.442 OF 2023

APPENDIX OF OP(CRL.) 442/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE FIR AND FINAL REPORT/CHARGE SHEET IN CRIME NO: 1155 OF 2018 OF ANJUTHENGU POLICE STATION THIRUVANANTHAPURAM DISTRICT