Kerala High Court
Mariamma Sunny vs State Of Kerala on 10 March, 2006
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
TUESDAY, THE 16TH DAY OF JANUARY 2018 / 26TH POUSHA, 1939
Crl.MC.No. 8729 of 2017
CC.148/2007 of CHIEF JUDICIAL MAGISTRATE COURT, ALAPPUZHA
CRIME NO.203/2006 OF ALAPPUZHA NORTH POLICE STATION, ALAPPUZHA
PETITIONER/8TH ACCUSED:
MARIAMMA SUNNY,
S/O SUNNY PHILIPS,
PANACHIPARAMBIL BLISS,
MUTTAMBALAM P.O.,
KANJIKUZHY, KOTTAYAM DISTRICT.
BY ADVS. SRI.V.G.ARUN
SRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI.ADITHYA RAJEEV
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
KOCHI-682031.
BY PUBLIC PROSECUTOR SRI. ALEX M. THOMBRA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 16-01-2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
EL
Crl.MC.No. 8729 of 2017
APPENDIX
PETITIONER(S)' ANNEXURES
ANNEXURE I- A TRUE COPY OF THE FINAL REPORT IN CRIME NO.203
OF 2006 DATED 10/03/2006.
ANNEXURE II- A TRUE COPY OF THE FINAL REPORT DATED 14/09/2017
SUBMITTED AFTER RE-INVESTIGATION IN CRIME
NO.203/2006.
ANNEXURE III- A TRUE COPY OF THE COMMUNICATION
NO.L-08148/03/LR-1/2003 DATED 27/03/2003.
ANNEXURE IV- A TRUE COPY OF THE RELEVANT PAGE CONTAINING
THE RECOMMENDATION MADE BY THE PETITIONER.
RESPONDENT(S)' ANNEXURE
NIL
TRUE COPY
P.S. TO JUDGE
EL
B. KEMAL PASHA, J.
................................................................
CRL.M.C. No. 8729 of 2017
...............................................................
Dated this the 16th day of January, 2018
O R D E R
Originally, the case was pending as C.C.148/2007. The petitioner was not an accused in the said case. Subsequently, a further investigation was conducted in the matter and Annexure-II supplementary final report was filed on 14.09.2017. According to the petitioner, copies of the supplementary final report and documents were not served on her. Therefore, the petitioner could not seek a discharge in the matter under Section 239 Cr.P.C. According to the petitioner, she received the court charge only two days back and she wants a breathing time to challenge the charges through a criminal revision.
2. The case stands posted for trial on 17.1.2018. CRL.M.C.No. 8729 of 2017 -: 2 :- The court below shall adjourn the trial of the case for a period after one month, for enabling the petitioner to challenge the framing of charges through a criminal revision petition.
In the result, this Crl.M.C. is disposed of as above.
Sd/- B. KEMAL PASHA, JUDGE.
ul/-
[True copy] P.S. to Judge.