Xxxx vs State Of Kerala
2024 Latest Caselaw 12924 Ker

Kerala High Court

Xxxx vs State Of Kerala on 22 May, 2024

Author: K. Babu

Bench: K. Babu

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE K. BABU
          Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                IA.NO.5/2024 IN WP(CRL.) NO. 445 OF 2022(S)
APPLICANTS/RESPONDENTS 1 TO 6:

  1. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
     KERALA, SECRETARIAT, TRIVANDRUM - 695 001.
  2. SECRETARY TO GOVERNMENT, HOME DEPARTMENT, GOVERNMENT OF KERALA,
     SECRETARIAT, TRIVANDRUM - 695 501.
  3. DIRECTOR GENERAL OF POLICE, KERALA, POLICE HEAD QUARTERS, TRIVANDRUM
     - 695 010.
  4. ADDITIONAL DIRECTOR GENERAL OF POLICE(CRIMES), POLICE HEAD QUARTERS,
     TRIVANDRUM - 695 010.
  5. INVESTIGATING OFFICER, DEPUTY SUPERINTENDENT OF POLICE, CRIME
     BRANCH, ALAPPUZHA - 688 012.
  6. STATE FORENSIC SCIENCE LABORATORY, REPRESENTED BY ITS DIRECTOR,
     THIRUVANANTHAPURAM - 695 011.

RESPONDENTS/PETITIONER & RESPONDENT NO.7:

  1. XXXX
  2. P. GOPALAKRISHNAN @ DILEEP,   PADMA SAROVARAM HOUSE, KOTTARAKADAVU,
     ALUVA, ERNAKULAM DISTRICT.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to to direct the
registry of this Hon'ble Court to issue appropriate circular directing all
the Courts in the District Judiciary to scrupulously follow the directions
contained in paragraph 67 of the judgement in WP(Crl)No. 445 of 2022.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this Court's judgment dated
07.12.2023 and upon hearing the arguments of SRI. T.A. SHAJI, DIRECTOR
GENERAL OF PROSECUTION & SRI.P. NARAYANAN, ADDITIONAL PUBLIC PROSECUTOR
for the applicants in IA/R1 to R5 in WP(Crl.), M/S.T.B.MINI, GAURAV
AGRAWAL & C.GEORGE THOMAS, Advocates for the R1 in IA/1st petitioner in
WP(Crl.) and of SRI.B.RAMAN PILLAI (SENIOR ADVOCATE) along with M/S.
PHILIP T.VARGHESE, THOMAS T.VARGHESE, ACHU SUBHA ABRAHAM, V.T.LITHA,
K.R.MONISHA & NITYA R, Advocates for R2 in IA/Addl.R7 WP(Crl.), the court
passed the following:
                                     K.BABU, J.
                   ----------------------------------------
                   I.A No.5 of 2024 in W.P(Crl). No.445 of 2022
                   ----------------------------------------
                       Dated this the 22nd day of May, 2024

                                     ORDER

This Court as per judgment dated 07.12.2023 issued certain

guidelines regarding the handling of sexually explicit materials.

2. The Registrar (District Judiciary) shall submit a report on

the steps taken to comply with the guidelines.

3. The Director General of Prosecution shall also get a report

from the authorities concerned regarding the steps taken by the

Government.

Post on 27.05.2024.

Sd/-

K.BABU, JUDGE KAS

22-05-2024 /True Copy/ Deputy Registrar