S SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE short grievance of the petitioner is that Crl.M.P.No.1039/07 in S.C.No.959/04 filed by the petitioner before the Additional Sessions Judge, Fast Track-II, Trivandrum is not being disposed of by the learned Sessions Judge.

(2.) I am satisfied that if such application is pending even now, the same has to be disposed of by the learned Sessions Judge before the accused is called to enter upon his evidence. Appropriate orders shall be passed by the learned Sessions Judge in Crl.M.P.No.1039/07 in S.C.No.959/04 before the accused is called to enter upon his evidence. 2. This writ petition is accordingly allowed to the above extent. Hand over copy of this order to the learned counsel for the petitioner.