Savad.P vs State Of Kerala
2024 Latest Caselaw 8760 Ker

Kerala High Court

Savad.P vs State Of Kerala on 27 March, 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
 WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA,
                            1946
                 OP(CRL.) NO. 69 OF 2024
   CRIME NO.1592/2013 OF MANNARKKAD POLICE STATION,
                         PALAKKAD
AGAINST THE ORDER/JUDGMENT DATED IN ST NO.1 OF 2016 OF
             JUVANILE JUSTICE BOARD, PALAKKAD
PETITIONER/ACCUSED NO.27:

         SAVAD.P
         AGED 27 YEARS
         S/O ABOOBACKER, PATTAMBI HOUSE,
         KALLAMKUZHI, THRIKKALLUR P.O,
         MANNARKKAD, PALAKKAD DISTRICT - 678 593
         BY ADVS.
         P.MOHAMED SABAH
         LIBIN STANLEY
         SAIPOOJA
         SADIK ISMAYIL
         R.GAYATHRI
         M.MAHIN HAMZA


RESPONDENT/STATE & COMPLAINANT :

   1     STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA,
         ERNAKULAM, PIN - 682 031.
   2     THE STATION HOUSE OFFICER
         MANNARKKAD POLICE STATION,
         PALAKKAD DISTRICT, PIN - 678 582.
         SMT. SREEJA V. (PP)


THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(CRL.) 69/2024

                                                 2

                              BECHU KURIAN THOMAS, J
                       ......................................................
                                  O.P(Crl.).No.69 of 2024
                          ...................................................
                      Dated this the 27th day of March, 2024


                                          JUDGMENT

Petitioner seeks for an expeditious disposal of S.T.No.1/2016 pending before

the Juvenile Justice Board, Muttikulangara, Palakkad.

2. When the matter came up for consideration, this Court called for a report from

the learned Magistrate. By communication dated 06.02.2024, it has been

informed that a period of one year would be required to dispose of the same

since Juvenile Justice Board sittings are being conducted once a week only.

3. Having regard to the circumstances mentioned in the communication of the

learned Magistrate, I am of the view that this original petition can be disposed

of with a direction.

4. Accordingly, there will be a direction to the Juvenile Justice Board,

Muttikulngara, Palakkad, to dispose of S.T.No.1/2016 as expeditiously as

possible, at any rate, within a period of twelve months from the date of

receipt of a certified copy of this judgment.

The original petition is disposed of.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/30/03/2024 OP(CRL.) 69/2024

APPENDIX OF OP(CRL.) 69/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE FINAL REPORT IN CRIME NO.

1592/2013 OF MANNARKKAD POLICE STATION, PALAKKAD DISTRICT.

TRUE COPY