Nibin Basheer vs State Of Kerala

Bechu Kurian Thomas, J

Petitioner seeks for an expeditious disposal of S.T.No.53/2021 pending on the files of the Grama Nyayalaya, Ponnani.

Petitioner is the sole accused in Crime No.582/2020 of Changaramkulam Police Station registered for the offences punishable under Sections 279 and 304(A) of the Indian Penal Code, 1860. The case is now pending before the Grama Nyayalaya, Ponnani.

The learned counsel submitted that, petitioner is a B-tech graduate and is totally innocent of the charges levelled against him. It was further submitted that, petitioner’s mother, who was working as a teacher in GLPS, passed away on 12.07.2021. According to the counsel, the petitioner is the sole breadwinner of his family, and that after the death of his mother, there is a possibility of him obtaining an appointment with the Government under the dying in harness scheme  and  that  permission  has  already  been  obtained  for appointment, as is evident from Ext.P2. It was further submitted that, the pendency of the criminal proceedings would prejudice him in obtaining an appointment under the dying in harness scheme. Therefore, he seeks for an expeditious disposal of the criminal case.

When the matter was taken up for consideration on 06.06.2023, this Court called for a report from the Grama Nyayalaya, Ponnani and by communication dated 15.06.2023, it is informed that the case can be disposed of within six months.

In view of the communication from the Grama Nyayalaya, Ponnani; there will be a direction to dispose of S.T.No.53/2021 pending on its files, as expeditiously as possible, at any rate, within a period of six months from the date of receipt of a copy of this judgment.

The original petition is disposed of.