Joseph Perera vs State Of Kerala
2024 Latest Caselaw 33620 Ker

Kerala High Court

Joseph Perera vs State Of Kerala on 21 November, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                 2024:KER:87483
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946
                    OP(CRL.) NO. 765 OF 2024
        CRIME NO.375/2021 OF KAZHAKKUTTOM POLICE STATION,
                       THIRUVANANTHAPURAM
           SC NO.1159 OF 2006 OF ASSISTANT SESSIONS COURT/I
             ADDITIONAL SUB COURT,THIRUVANANTHAPURAM

PETITIONERS:

    1      JOSEPH PERERA
           AGED 47 YEARS
           S/O FRANCIS PERERA,
           PUTHUVAL PURAYIDOM VEEDU,
           FATHIMA THUMBA, KAMUKARAMURIYIL,
           MENAMKULAM VILLAGE, KAZHAKUTTAM,
           THIRUVANANTHAPURAM, PIN - 695582

    2      SAJI
           AGED 47 YEARS
           /O. ANTONY FERNANDEZ,
           PUTHUVAL PURAYIDOM VEEDU,
           FATHIMA THUMBA, KAMUKARAMURIYIL,
           MENAMKULAM VILLAGE, KAZHAKUTTAM,
           THIRUVANANTHAPURAM, PIN - 695582

           BY ADVS.
           G.P.SHINOD
           GOVIND PADMANAABHAN
           AJIT G ANJARLEKAR
           ATUL MATHEWS
           GAYATHRI S.B.



RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY ITS PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA,
           ERNAKULAM, PIN - 682031

    2      THE STATION HOUSE OFFICER
           KAZHAKKOOTTAM POLICE STATION,
           KAZHAKKOOTTAM,
           THIRUVANANTHAPURAM DISTRICT, PIN - 695582
                                                                     2024:KER:87483
O.P.(Crl.).No.765 of 2024
                                         -:2:-

              BY ADV. NOUSHAD.K.A.,
              PUBLIC PROSECUTOR


       THIS    OP    (CRIMINAL)     HAVING       COME    UP   FOR    ADMISSION   ON
21.11.2024,         THE     COURT   ON    THE     SAME    DAY       DELIVERED    THE
FOLLOWING:
                                                               2024:KER:87483
O.P.(Crl.).No.765 of 2024
                                     -:3:-

                       BECHU KURIAN THOMAS, J.
                      ---------------------------------------
                         O.P.(Crl.).No.765 of 2024
                      ---------------------------------------
                  Dated this the 21st day of November, 2024


                                 JUDGMENT

Petitioner seeks for a direction to dispose of S.C. No.1159/2006

on the files of the 1st Additional Sessions Court, Thiruvananthapuram,

expeditiously.

2. When the matter came up for consideration, this Court

called for a report from the learned Sessions Judge. By communication

dated 12.11.2024, it has been informed that the case was posted on

14.11.2024 for rescheduling the trial and considering the circumstances,

the case can be disposed of by 31.03.2025

3. Having regard to the report of the 1st Additional Sessions

Court, Thiruvananthapuram, I am of the view that the time up to

30.05.2025 can be granted considering the circumstances arising in the

case.

4. Accordingly, there will be a direction to the First Additional

Sessions Court, Thiruvananthapuram, to dispose of S.C. No.1159/2006,

as expeditiously as possible, at any rate, within an outer time limit of

30.05.2025.

The original petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE Jka/21.11.24.

2024:KER:87483

APPENDIX OF OP(CRL.) 765/2024

PETITIONERS' EXHIBITS Exhibit P1 A CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO: 375/2001 OF KAZHAKOOTTAM POLICE STATION DATED 25-09-2003.

Exhibit P2 A TRUE DIGITAL COPY OF THE PROCEEDINGS SHEET IN SC 1159/2006.