N.R.Arjunkumar vs State Of Kerala
2021 Latest Caselaw 23974 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA
   MONDAY, THE 13TH DAY OF DECEMBER 2021 / 22ND AGRAHAYANA, 1943
                        OP(CRL.) NO. 350 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CC 352/2019 OF JUDICIAL MAGISTRATE
                     OF FIRST CLASS - I, OTTAPPALAM
PETITIONER/1ST ACCUSED:

            N.R.ARJUNKUMAR,
            AGED 37 YEARS
            S/O.LATE T.N.RAMANUNNI, RESIDING IN THE ADDRESS
            THEKENAMBILI HOUSE, CHERUTHURUTHI P.O., THRISSUR
            DISTRICT-679 531.

            BY ADV G.SREEKUMAR (CHELUR)



RESPONDENTS/STATE OF KERALA AND CONCERNED POLICE STATION/DEFACTO
COMPLAINANT:

    1       STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA AT ERNAKULAM DISTRICT-682 018.

    2       THE STATION HOUSE OFFICER, CHERPULASSERY POLICE
            STATION,
            CHERPULASSERY P.O., PALAKKAD DISTRICT-679 503.

    3       B.GAYATHRI,
            AGED 27 YEARS
            D/O.B.BALAKRISHNAN, RESIDING IN THE ADDRESS VAZHAKOTTIL
            HOUSE, MUNDEKOTUKURISI, CHALAVARA P.O., OTTAPALAM
            TALUK, PALAKKAD DISTRICT-679 122.



            PP M.C ASHI




     THIS   OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
13.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P. (Crl.) NO. 350 OF 2021
                                           2

                                      JUDGMENT

This O.P.(Crl.) has been filed seeking for an early disposal of

CC. No. 352/2019 on the file of the Judicial First Class Magistrate

Court, Ottappalam, which has been registered for the offence

punishable under Section 498A of IPC. Petitioner is the husband of

the defacto complainant. According to the learned counsel for the

petitioner, the petitioner was working in Vietnam and has lost his job.

In view of the limited prayer sought for by the petitioner, a report was

called for from Judicial First Class Magistrate Court, Ottappalam

seeking the time required for the disposal of the matter.

In view of the above circumstance, the learned Magistrate is

directed to dispose of CC. No. 352/2019 within a period of six

months from the date of receipt of copy of this judgment.

SD/-

M.R.ANITHA JUDGE rps/ O.P. (Crl.) NO. 350 OF 2021

APPENDIX OF OP(CRL.) 350/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE OP NO.99 OF 19 FILED BEFORE THE OTTAPALAM FAMILY COURT DATED 08.022019.

Exhibit P2 A TRUE COPY OF THE ORIGINAL PETITION FILED AS OP NO.1578 OF18 BEFORE THE FAMILY COURT, THRISSUR DATED 13.08.2018.

Exhibit P3 A TRUE COPY OF THE MC NO.47 OF 19 FILED BEFORE THE FAMILY COURT, OTTAPALAM DATED 19.03.2019.

Exhibit P4 A TRUE COPY OF THE FINAL REPORT FILED BEFORE THE JFCM, OTTAPALAM DATED 20.05.2019 BEARING FINAL REPORT NO.125/19 NOW PENDING ON THE FILES OF THE JFCM, OTTAPALAM AS C NO.352 OF