VIMAL S Vs. STATE OF KERALA

JUDGEMENT

(1.) The short prayer of the petitioner in this writ petition is that there may be a direction for early disposal of S.C.No.608/03 in which he is an accused. The prosecution is, inter alia, under Sec.307 of the IPC. The crime was allegedly committed in 2002 and the sessions case was registered in 2003. Report of the learned Principal Assistant Sessions Judge was called for and the learned Principal Assistant Sessions Judge informs this Court that the matter has been posted to 20/3/07 for framing charge and that the matter shall be disposed of within a further period of two months.

(2.) I accept the report of the learned Principal Assistant Sessions Judge. In the light of the said report, I am satisfied that it is not necessary to issue any further directions. The learned Principal Assistant Sessions Judge shall comply with the undertaking to dispose of the case within a period of two months from 20/3/07. Compliance shall be reported to this Court.

(3.) This writ petition is, in these circumstances, dismissed with the above observations.