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Judgment
12 paragraphs · 280 wordsP.V.Kunhikrishnan, J.
The above Original Petition (Crl.) is filed with the following prayers.
“1) To issue a direction directing the Additional Sessions Court -II, Pathanamthitta to issue certified copy of the order dated 16.08.2023 in Crl.M.P No.5515/2023 in S.C No. 330/2017 on its files, within a time frame fixed by this Hon’ble Court, in the interest of justice;
2) To issue a direction directing the Additional Sessions Court -II, Pathanamthitta to keep in abeyance the trial in S.C No. 330/2017 on its files till the issuance of certified copy of the order dated 16.08.2023 in Crl.M.P No.5515/2023 in S.C No. 330/2017, in the interest of justice;
3) Dispense with the production of English translations of Exhibits in vernacular;
And
4) Such other Orders or Directions deem fit on facts and in the interest of justice.”
The main grievance of the petitioner is that the order dated 16.08.2023 in Crl. M.P. No. 5515/2023 in S.C. No.330/2017 on the files of Additional Sessions Court – II, Pathanamthitta, is not given to the petitioner and the trial is scheduled on 18.09.2023.
I do not want to stay the trial. But, there can be a direction to the lower court to issue a copy of the order dated 16.08.2023 in Crl. M.P. No. 5515/2023, within two days.
Therefore, this Original Petition (Crl.) is disposed of with the following directions;
i. The Additional Sessions Court – II, Pathanamthitta is directed to issue a certified copy of the order dated 16.08.2023 in Crl. M.P. No. 5515/2023 in S.C. No.330/2017, as expeditiously as possible, at any rate, within a period of two days from today.
ii. Issue a copy of this judgment today itself.