SADIQUE M Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner who is an accused in S.C.No.233/2010 of Additional Sessions Court, No - II, Thalassery to have a speedy disposal of the case under Article 227 of Constitution of India.

(2.) IT is alleged in the petition that petitioner is the accused in S.C.No.233/2010 on the file of Additional Sessions Court, No -II, Thalassery and the case was registered on the basis of the statement given by de facto complainant in respect of an incident alleged to have happened on 17.03.2008 alleging offences under Section 436 of Indian Penal Code. The evidence in this case started on 02.08.2013 and PWs 1 to 8 were examined and it was posted to 07.09.2013 for examination of other witnesses. The prosecution evidence was closed on 23.09.2013 and thereafter, it was posted to 05.10.2013 for questioning of the accused under Section 313 of Code of Criminal Procedure and it was done on 11.11.2013. Thereafter, it was being adjourned on several dates namely., 15.11.2013, 18.11.2013, 25.11.2013, 28.11.2013,

(3.) SO , considering the relief claimed, this court felt that the petition can be disposed of on the basis of the report submitted by the learned Additional Sessions Judge after hearing the Counsel for the petitioner and the learned Public Prosecutor.