Midhun Chandran vs Sandhya. P.V

Kerala High Court

Midhun Chandran vs Sandhya. P.V on 23 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
          CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 377 OF 2024
                   CRA 73/2023 OF SESSIONS COURT, THALASSERY
CMP 2956/2022 IN MC 66/2022 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PAYYANNUR

 APPLICANT/REVISION PETITIONER:


       MIDHUN CHANDRAN, S/O CHANDRAN, AGED 32 YEARS, NANDHANAM- (ALAKKUKATH
       VEEDU), MANDUR VIA, CHERUTHAZHAM, NAREEKKAMVALLI, KANNUR DISTRICT -
       670504.


 RESPONDENTS/RESPONDENTS


    1. SANDHYA.P.V, AGED 32 YEARS, D/O UTHAMAN, KAVULLATHIL HOUSE,
       KUNNIRIKKA, PATHIRIYAD POST, PINARAYI, KANNUR DISTRICT - 670741.
    2. CHANDRAN, S/O KAMMARAN. P.V, AGED 62 YEARS, NANDHANAM- (ALAKKUKATH
       VEEDU), MANDUR VIA, CHERUTHAZHAM, NAREEKKAMVALLI, KANNUR - 670504.
    3. GEETHA, W/O CHANDRAN, NANDHANAM- (ALAKKUKATH VEEDU), MANDUR VIA,
       CHERUTHAZHAM, NAREEKKAMVALLI, KANNUR - 670504.
    4. STATE OF KERALA, (REPRESENTED BY PUBLIC PROSECUTOR), HIGH COURT OF
       KERALA, ERNAKULAM - 682031.


      Application praying that in the circumstances stated therein, the
 High Court be pleased to stay the execution of the order dated 07.01.2023
 in CMP.No.2956/2022 in MC 66/2022 on the file of the JFMC, Payyannur which
 was confirmed by judgment dated 13.02.2024 in Crl.Appeal No.73/2023 on the
 file of the Sessions Court, Thalassery till the disposal of this Revision
 Petition.



      This    application   coming   on   for   admission   upon   perusing   the
 application and upon hearing the arguments of Smt.SANJANA R.NAIR, Advocate
 for the petitioner and of PUBLIC PROSECUTOR for the fourth respondent, the
 Court passed the following:

      [P.T.O.]
                            P.V.KUNHIKRISHNAN, J
                     ...............................................
                           Crl.R.P.No.377 of 2024
                      ..............................................
                  Dated this the 23rd day of April, 2024

                                         ORDER

Admit. Issue urgent notice to respondents 1 to 3 through speed post.

The petitioner is free to file an application under Section 25(2) of the DV Act and if such an application is filed, the court below will consider the matter, in accordance with law.

Sd/-

P.V.KUNHIKRISHNAN JUDGE RK 23-04-2024 /True Copy/ Assistant Registrar