KERALA STATE SAHITYA PARISHAT Vs. D SREEKUMAR

JUDGEMENT

(1.) At the end of the discussions at the Bar there is consensus and unanimity. A very senior counsel is appointed by the complainant to argue his complaint under Section 500 I.P.C. against the three respondents herein. That counsel, who was engaged only for the purpose of arguments, has fallen sick, has undergone a surgery and is not available to come to Court and argue the matter. The petitioner only prays for some further time so that he can get his counsel and argue the matter.

(2.) The learned counsel for the respondents submits that sufficient adjournments have already been granted. However, learned counsel fairly submits that the respondents are willing to accept the request, provided there is some certainty in the final disposal. The learned counsel for the petitioner submits that a period of one month more may be granted for the petitioner to get his counsel to advance the arguments and complete the proceedings. The said request is accepted.

(3.) This Crl.M.C. is hence allowed. The learned Magistrate shall post the case for arguments to any date after 30.6.2007. Arguments shall be heard on that day. If the senior counsel is not able to come, notes of arguments can be submitted or a junior counsel can argue the matter. The case shall be disposed of as expeditiously thereafter.