JACOB Vs. STATE

JUDGEMENT

(1.) The Petitioner is an octogenarian and according to him he has multiple ailments associated with his age. However, at this ripe age, he is facing the possibility of being charged by the Special Court.

(2.) He now approaches the Court that given the list of illness of which he is suffering from which includes Parkinson disease, he merely seeks the leave of the Court to frame charges, if at all there is any, through Video Conferencing through the Video Link disclosed in the Petition.

(3.) Explaining the back drop of the case, Mr. C.S.S. Pillai, the learned Counsel submitted that sometime in 2007 C.B.I. registered a case against five Accused persons, and laid a Charge-sheet sometime in 2016. Now, based on certain statement, the Trial Court suo motu included the present Petitioner under Sec. 319, Cr.P.C. at the time when not even charges have been framed. Be that as it may, yet another Accused person who was identically placed as that of the Petitioner had filed a Petition challenging his inclusion under Sec. 319, Cr.P.C. before this Court and was unsuccessful here. He, therefore, took the matter to the Hon 'ble Supreme Court, but pendente lite he passed away. It is in these circumstances the charges in the 17 year old case are yet to be framed.