Kerala High Court
Jil Sebastian vs State Of Kerala on 16 December, 2014
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
FRIDAY, THE 30TH DAY OF JANUARY 2015/10TH MAGHA, 1936
OP(Crl.).No. 1 of 2015 (Q)
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SC 121/2012 of ASSISTANT SESSIONS COURT,THALASSERY
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PETITIONER/15TH ACCUSED:
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JIL SEBASTIAN, AGED 28 YEARS
PANACHEPPALLIL HOUSE, NELLIKKUTTY P.O.
KANNUR DISTRICT.
BY ADV. SRI.MOHAN C.MENON
RESPONDENT/COMPLAINANT:
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STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR
ADVOCATE GENERAL'S OFFICE, ERNAKULAM.
BY GOVERNMENT PLEADER SMT. P. MAYA
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 30-01-2015, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(Crl.).No. 1 of 2015 (Q)
APPENDIX
PETITIONER'S EXHIBITS
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EXHIBIT P1: TRUE COPY OF THE LETTER DATED 16.12.2014 ISSUED TO THE
PETITIONER FROM THE SOUTHERN RAILWAY.
RESPONDENT'S EXHIBITS
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NIL
// TRUE COPY // P.A. TO JUDGE
SD
P. UBAID, J.
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O.P.(Crl).No.1 of 2015
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Dated this the 30th day of January, 2015
JUDGMENT
The petitioner herein is the accused No.15 in S.C.No.121/2012 of the Assistant Sessions Court, Thalassery. He seeks speedy disposal of the case. Now, there is report from the trial court that S.C.No.121/2012 stands already disposed of. This report is recorded, and original petition is closed.
Sd/-
P. UBAID, JUDGE sd