Shynan E.K vs State Of Kerala
2024 Latest Caselaw 11907 Ker

Kerala High Court

Shynan E.K vs State Of Kerala on 3 May, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE G.GIRISH
   FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                    OP(CRL.) NO. 350 OF 2024
 CRIME NO.1729/2015 OF PALAKKAD TOWN SOUTH POLICE STATION,
                            PALAKKAD
 AGAINST THE ORDER/JUDGMENT DATED IN SC NO.820 OF 2016 OF
 ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT / COMMERCIAL
                         COURT, PALAKKAD
PETITIONER/DEFACTO COMPLAINANT:

         SHYNAN E.K
         AGED 52 YEARS, S/O. KUMARAN,
         ERANDATHARA HOUSE, NAYARAMBALAM,
         ERNAKULAM, PIN - 682509
         BY ADVS.
         K.R.VINOD
         M.S.LETHA
         NABIL KHADER
         DEVIKA S.
         KELWIN SIMON
         M.R.ALPHY GEORGE

RESPONDENT/RESPONDENT:

         STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, PIN - 682031
         BY ADV.
         SMT.REKHA S. - SR.P.P.



     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
03.05.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(Crl) No. 350 of 2024
                                          :2:


                            G.GIRISH, J.
                =========================
                     O.P.(Crl) No.350 of 2024
               ==========================
                 Dated this the 3rd day of May, 2024

                                       JUDGMENT

The de facto complainant, who is the victim of the crime

involved in S.C.No.820/2016 of the Assistant Sessions Court,

Palakkad, has filed this petition under Article 227 of the

Constitution of India for the expeditious disposal of the said case.

2. According to the petitioner, the long delay in the disposal

of the said case has been causing much hardship and suffering for

him.

3. A report was called for from the learned Assistant Sessions

Judge in respect of the time required for the disposal of the

aforesaid case. The learned Additional District and Sessions Judge-

II, who is holding charge of the vacation Judge, Palakkad, after

going through the records of the said case, forwarded a letter

dated 29.04.2024 stating that a period of six months time is

required for the disposal of the said case.

4. Heard the learned counsel for the petitioner and the

learned Public Prosecutor representing the respondent.

5. Having regard to the reasons stated by the petitioner for

the expeditious disposal of the case and also the inputs submitted

by the vacation Judge with regard to the stage of S.C.No.820/2016

on the files of the Assistant Sessions Court, Palakkad, I deem it

appropriate to issue a direction to the Trial Court to dispose of the

said case in a period of six months from the date of receipt of a

copy of this judgment.

This original petition stands disposed of as above.

Sd/-

G.GIRISH, JUDGE

anm

APPENDIX OF OP(CRL.) 350/2024

PETITIONER EXHIBITS Exhibit P1 THE COPY OF THE E-COURT PROCEEDINGS OF S.C.NO.820/2016 IN THE FILES OF PRINCIPAL ASSISTANT SESSIONS. JUDGE, PALAKKAD

RESPONDENT EXHIBITS : NIL.