VASU N.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition is filed with following prayers:

(2.) When this original petition came up for consideration, this Court directed the Registry to get a report from the trial court about the time required to dispose the matter. The trial court submitted a report, which is extracted hereunder:

(3.) From the above, it is clear that the 1st and 3rd accused have not appeared before the lower court. If that be the case, the court should take coercive steps, if necessary. Considering the facts and circumstances of the case, I think the trial court should take steps to dispose the matter within 12 months.