T.S.SINILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Original Petition (Crl) filed under Article 227 of the Constitution of India is as follows:

(2.) Taking note of the facts and circumstances, it is pointed out that Crl.Appeal No.3/2018, is now far pending on the file of the Additional Sessions Court-I, Mavelikkara etc,. Accordingly it is ordered that the Additional Sessions Court-I, Mavelikkara will take up the main matter in Crl.Appeal for consideration without any further delay and after affording opportunity of being heard to both sides will pass final orders in the said appeal within six weeks from the date of production of the certified copy of this order. Until passing of the final disposal of the Crl.Appeal, further coercive steps for enforcement of the impugned interim orders will be kept in abeyance.

(3.) The Registry will forward a copy of this order to the Additional Sessions Court-I, Mavelikkara who is dealing with Crl.Appeal No.3/2018 for necessary information on behalf of the petitioner.