Ratheesh Ramar vs State Of Kerala
2024 Latest Caselaw 9718 Ker

Kerala High Court

Ratheesh Ramar vs State Of Kerala on 4 April, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                      OP(CRL.) NO. 88 OF 2024
   CRIME NO.130/2020 OF VANDIPERIYAR POLICE STATION, IDUKKI
   IN SC NO.216 OF 2020 OF ADDITIONAL DISTRICT COURT (ADHOC),
                              THODUPUZHA


PETITIONER/ACCUSED:

            RATHEESH RAMAR
            AGED 30 YEARS
            S/O RAMAR,
            HOUSE NO. VPR III/395
            BUNGALOW MOTTA PUTHUVAL BHAGAM DYEMUKKU KARA,
            PERIYAR VILLAGE
            IDUKKI DISTRICT, PIN - 685533

            BY ADVS.
            RAMEEZ M. AZEEZ
            P.K.VARGHESE


RESPONDENT/COMPLAINANT:

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

            BY ADV.
            C.K.SURESH
            SENIOR PUBLIC PROSECUTOR


     THIS   OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl.).No.88 of 2024

                                         -:2:-




                         BECHU KURIAN THOMAS, J.
                        ---------------------------------------
                           O.P.(Crl.).No.88 of 2024
                        ---------------------------------------
                       Dated this the 4th day of April, 2024


                                    JUDGMENT

Petitioner has sought for a direction not to proceed with the trial in

S.C.No.216/2020 pending on the files of the Additional District Court

(Adhoc), Thodupuzha. The reasons stated for claiming such a relief is that

the Forensic Science Laboratory report relating to the viscera collected

from the body of the deceased had not been obtained from the

Laboratory.

2. When the matter came up for consideration on 28.02.2024, this

Court recorded the submission of the learned Additional Director General

of Prosecution that expeditious steps will be initiated to submit the FSL

report to the court without undue delay.

3. Today, it was submitted that the FSL report has already been

made available to the Trial Court in the interregnum, and the case is now

posted to 20.04.2024 for scheduling the trial.

4. In view of the above, no further orders are required and the Trial

Court is at liberty to proceed with the trial, as expeditiously as possible.

The original petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE Jka/04.04.24

APPENDIX OF OP(CRL.) 88/2024

PETITIONER EXHIBITS Exhibit-P1 A COPY OF THE ORDER DATED 04.10.2023 IN BA NO. 7974/2023 OF THIS HON'BLE COURT