IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
OP(CRL.) NO. 162 OF 2022
ORDER IN CMP 2445/2021 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I, TIRUR
PETITIONER/RESPONDENT:
RIYAS, AGED 35 YEARS
SON OF ABDUL RAHEEM SHANA VILLA, HRA 18,
KURUPPUMCHIRA ROAD,THANNIKKAL, ELAMAKKARA P.O,
ERNAKULAM, PIN - 682026
M.S.UNNIKRISHNAN(K/322/1989)
K.SUNIL(K/1052/2010)
ALEENA MARIA JOSE(K/000520/2017)
M.ARDRA KRISHNAN(K/000990/2017)
KRISHNENDU.D(K/001297/2021)
RESPONDENT/PETITIONER:
RAJIMSHA.P.P, AGED 25 YEARS
DAUGHTER OF KUNCHIMUHAMMED.P.P
PUTHANPEEDIYAKKAL (H), KONNALLUR, ANANTHAVOOR P.O
MALAPPURAM, PIN - 676901
BY ADVS.Jamsheed Hafiz
K.K.NESNA(K/302/2014)
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(Crl).No.162/2022
-:2:-
JUDGMENT
Dated this the 24th day of June, 2022 This original petition has been filed challenging Ext.P1 order passed under Section 23(2) of the Protection of Women from Domestic Violence Act (for short 'the DV Act').
The said order is an appealable order under Section 29 of the DV Act. Hence, this original petition is dismissed, with liberty to the petitioner to challenge Ext.P1 before the appellate forum.
Sd/-
DR. KAUSER EDAPPAGATH JUDGE kp O.P.(Crl).No.162/2022 -:3:- APPENDIX OF OP(CRL.) 162/2022 PETITIONER EXHIBITS Exhibit1 CERTIFIED COPY OF THE ORDER DATED 02.08.2021 IN C.M.P 2445/2021 IN M.C 166/2021 BY THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-1, TIRUR, Exhibit2 CERTIFIED COPY OF THE ORDER IN O.P NO.
654/2021OF HON'BLE FAMILY COURT TIRUR