Suo Motu vs State Of Kerala
2024 Latest Caselaw 15458 Ker

Kerala High Court

Suo Motu vs State Of Kerala on 5 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                        &
                        THE HONOURABLE MR.JUSTICE V.G.ARUN
            Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
                            OP(CRL.) NO. 448 OF 2021

SUO MOTU PROCEEDINGS INITIATED BY THE HIGH COURT IN THE MATTER OF "TO MONITOR

THE PROGRESS OF THE PENDING CRIMINAL CASES AGAINST SITTING/FORMER (MPs/MLAs)"

                                 ----------------


   PETITIONER:


          SUO MOTU


   RESPONDENTS:


    1.    STATE OF KERALA

          REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF KERALA

          THIRUVANANTHAPURAM, PIN -695 001.

          *ADDL.R2 IMPLEADED

    2.    THE DIRECTOR GENERAL OF POLICE

          GOVERNMENT OF KERALA

          *IS SUO MOTU IMPLEADED AS ADDITIONAL R2 VIDE ORDER

          DATED 16/11/2021 IN OP(CRL)NO.448/2021



          BY THE ADDL.PUBLIC PROSECUTOR FOR R1

          BY THE DIRECTOR GENERAL OF PROSECUTION FOR ADDL.R2

          THIS ORIGINAL PETITION (CRIMINAL) COMING ON FOR ORDERS AGAIN ON

    05/06/2024 UPON PERUSING THE PETITION AND THIS COURT'S ORDER DATED

    18/05/2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING.
                     A. J. DESAI, C. J. & V. G. ARUN, J.
                  ================================
                          O. P. Crl. No. 448 of 2021
                  ================================
                      Dated this the 5th day of June, 2024

                                    ORDER

A. J. Desai, C. J.

The Registrar (District Judiciary) shall submit the details of

the cases pending before the designated courts for MPs/MLAs in

compliance with the judgment passed by the Hon'ble Supreme

Court.

As this Court has already registered a suo motu case "To

monitor the progress of the pending criminal cases against

Sitting / Former (MPs/MLAs)", the title of the case shall be

modified as "In Re: designated courts for MPs/MLAs", in

compliance of the directive of the Hon'ble Supreme Court.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb

05-06-2024 /True Copy/ Assistant Registrar