Jayan @ Jayaprakash vs State Of Kerala
2024 Latest Caselaw 14221 Ker

Kerala High Court

Jayan @ Jayaprakash vs State Of Kerala on 29 May, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

OP(Crl.) No.418/2024                         1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                  Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                                  OP(CRL.) NO. 418 OF 2024

         CC.NO.122/2012 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA


   PETITIONER/PETITIONER/ACCUSED NO.4 (NOW A2):


             JAYAN @ JAYAPRAKASH

             AGED 58 YEARS, S/O.K.P.KRISHNAN VAIDYAR

             RESIDING AT PARUTHIKATTIL HOUSE, ANJILITHANAM P.O.,

             THIRUVALLA, PIN - 689582


   RESPONDENTS/STATE/COMPLAINANT:


    1.       STATE OF KERALA

             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

             PIN - 682031

    2.       STATION HOUSE OFFICER

             KEEZHVAYPUR POLICE, PATHANAMTHITTA, PIN - 689587


            Petition praying that in the circumstances stated in the affidavit

   filed therewith the High Court be pleased to 1. Issue a direction to the

   JFCM, Thiruvalla to expedite the trial in CC.No.122/2012 within a time

   limit fixed by this Honourable Court in view of Exhibit P2 judgment. 2. To

   dispense with the production of translation of vernacular language. 3. To

   grant such other relief as this Honourable Court may deem fit in the facts

   and circumstances of the case.



             This OP(Criminal) coming on for admission upon perusing the

   petition and the affidavit filed in support thereof, and upon hearing the

   arguments of M/S.ELDHO PAUL and TESSY JOSE, Advocates for the petitioner

   and of PUBLIC PROSECUTOR for the respondents, the court passed the

   following:
 OP(Crl.) No.418/2024                            2/3

                                            ORDER

The Registry shall obtain instructions from the Judicial First

Class Magistrate's Court, Thiruvalla as to the possibility of disposing of

CC.No.122 of 2012 expeditiously and also the timeline required for such

disposal.

Post on 19/06/2024.

Sd/- BECHU KURIAN THOMAS, JUDGE

29-05-2024 /True Copy/ Assistant Registrar

EXHIBIT IN OP(CRL.)NO.418/2024

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN CC.NO.926/2004 DATED 28.05.2010 OF JFCM, THIRUVALLA, ACQUITTING A5