Saidali vs State Of Kerala
2024 Latest Caselaw 29137 Ker

Kerala High Court

Saidali vs State Of Kerala on 10 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

B.A.No.1779 of 2024
                                   1


                                                    2024:KER:75284


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

  THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                      BAIL APPL. NO. 1779 OF 2024

  CRIME NO.399/2023 OF CHAVARA SOUTH POLICE STATION, KOLLAM
      AGAINST THE ORDER/JUDGMENT DATED IN BAIL APPL. NO.8545
               OF 2023 OF HIGH COURT OF KERALA
       S.C.NO.1168 OF 2023 OF ADDITIONAL SESSIONS COURT-II,
                            KOLLAM
PETITIONER/ACCUSED NO.2:

            SAIDALI
            AGED 22 YEARS, S/O. LATHEEF,
            SAIDALI VILLA, UMAYANALLOOR,
            KOLLAM, PIN - 691589

            BY ADVS.
            C.P.UDAYABHANU
            NAVANEETH.N.NATH
RESPONDENTS/COMPLAINANT:

     1      STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERNAKULAM, PIN - 682031
     2      SUB INSPECTOR OF POLICE
            CHAVARA SOUTH POLICE STATION,
            KOLLAM RURAL, PIN - 691584
             VIDYA KURIAKOSE, GP

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.No.1779 of 2024
                                2


                                                     2024:KER:75284



                            ORDER

This is an application for regular bail filed by the accused

No.2 in S.C.No. 1168 of 2023 on the file of Additional Sessions

Court-II, Kollam.

2. When this bail application came up for hearing, the

learned counsel for the petitioner Sri.C.P.Udayabhanu submitted

that the petitioner is satisfied if a direction is given to the

Additional Sessions Court-II, Kollam to dispose of the case itself

within a time frame. Accordingly, I have called for a report from

the learned Addl.Sessions Judge-II, Kollam, who reported that

the case could be disposed of within three months after

framing charge. It is further reported that the case stood posted

for framing charge on 27.09.2024.

3. The learned counsel for the petitioner submits that

the presiding officer of the Additional Sessions Court-II, Kollam

has already been transferred.

Hence, this bail application is disposed of with a direction

to the Principal District and Sessions Judge, Kollam to give a

2024:KER:75284

direction to the Judge in charge of the Additional Sessions

Court-II, Kollam to dispose of S.C.No. 1168 of 2023 within a

period of three months from the date of framing charge.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

2024:KER:75284

APPENDIX OF BAIL APPL. 1779/2024

PETITIONER ANNEXURES

ANNEXURE 1 COPY OF THE ORDER IN B.A. 8545/2023 DATED 30.11.2023 PASSED BY THIS HON'BLE COURT ANNEXURE 2 ORDER DATED 30-11-2023 IN BAIL APPL.8545/2023 ON HIGH COURT