NIBIN BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks for an expeditious disposal of S.T.No.53/2021 pending on the files of the Grama Nyayalaya, Ponnani.

(2.) Petitioner is the sole accused in Crime No.582/2020 of Changaramkulam Police Station registered for the offences punishable under Ss. 279 and 304(A) of the Indian Penal Code, 1860. The case is now pending before the Grama Nyayalaya, Ponnani.

(3.) The learned counsel submitted that, petitioner is a B-tech graduate and is totally innocent of the charges levelled against him. It was further submitted that, petitioner's mother, who was working as a teacher in GLPS, passed away on 12/7/2021. According to the counsel, the petitioner is the sole breadwinner of his family, and that after the death of his mother, there is a possibility of him obtaining an appointment with the Government under the dying in harness scheme and that permission has already been obtained for appointment, as is evident from Ext.P2. It was further submitted that, the pendency of the criminal proceedings would prejudice him in obtaining an appointment under the dying in harness scheme. Therefore, he seeks for an expeditious disposal of the criminal case.