Farooq P.P vs State Of Kerala

R. Narayana Pisharadi, J

Heard the learned counsel for the petitioner and the learned Public Prosecutor.

When the case came up for hearing today, learned Public Prosecutor has invited the attention of this Court to the fact that Annexure-A2 application

for discharge filed by the petitioner under Sections 227 and 239 Cr.P.C is still pending in the Court of the Enquiry Commissioner and Special Judge,

Thalassery.

Learned counsel for the petitioner submits that a direction may be given to the learned Enquiry Commissioner and Special Judge, Thalassery to

dispose of the application for discharge at an early date and that the petitioner would be satisfied with such relief in this petition.

Considering the fact that regular sittings are not being conducted in the lower courts in the State due to the pandemic Covid-19, I find that it is not

proper to fix a specific time limit for the disposal of the discharge application but a direction to dispose of that application, as expeditiously as possible,

can be given.

Consequently, the Court of the Enquiry Commissioner and Special Judge, Thalassery is directed to dispose of Annexure-A2 discharge application

filed by the petitioner in that Court as expeditiously as possible. The Crl.M.C is disposed of as above.