Kerala High Court
Renuka Bose vs Renuka Bose on 15 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942
OP(Crl.).No.339 OF 2020
AGAINST THE ORDER/JUDGMENT IN CRA 175/2019 OF DISTRICT COURT &
SESSIONS COURT,KOTTAYAM
PETITIONER/RESPONDENT/COMPLAINANT:
RENUKA BOSE
AGED 36 YEARS
D/O.BOSE, VANDAKKAPARAMBIL (H),
KODUNGOOR, KOTTAYAM,
NOW RESIDING AT VANDAKKAPARAMBIL (H),
ILAMPALLYCHANTHA,
KODUNGOOR, VAZHOOR VILLAGE, KOTTAYAM-686504.
BY ADVS.
SRI.MANUEL KACHIRAMATTAM
SMT.MERRY GEORGE
RESPONDENTS/APPELLANTS/RESPONDENTS:
1 SHINO V.SAHADEV
AGED 42 YEARS
S/O. V.V.SAHADEVAN,
RESIDING AT VANDOPUMTHARA (H),
THIRUVARPPU VILLAGE, KOTTAYAM-686020.
2 V.V.SAHADEVAN,
AGED 68 YEARS
S/O.VELAYUDHAN,
RESIDING AT VANDOPUMTHARA (H),
THIRUVARPPU VILLAGE, KOTTAYAM-686020.
3 PONNAMMA SAHADEVAN,
AGED 59 YEARS
W/O.SAHADEVAN,
RESIDING AT VANDOPUMTHARA (H),
THIRUVARPPU VILLAGE, KOTTAYAM-686020.
4 SHIJINA SAJI,
AGED 35 YEARS
D/O.SAHADEVAN,
RESIDING AT VELANDHARA (H),
KARAPPUZHA, KOTTAYAM VILLAGE,
KOTTAYAM-686003.
OP(Crl.).No.339 OF 2020
2
5 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682031.
BY ADV.
R1-4 BY ADV. SMT.AYSHA ABRAHAM
R1-4 BY ADV. SMT.ASHA P.NAIR
SRI.C.N.PRABHAKARAN, SR.PP
THIS OP (CRIMINAL) HAVING BEEN FINALLY HEARD ON 15.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(Crl.).No.339 OF 2020
3
P.V.KUNHIKRISHNAN, J
--------------------------------
O.P(Crl) No.339 of 2020
-------------------------------
Dated this the 15th day of February, 2021
JUDGMENT
This original petition is filed with following prayers:
"(i) Call for all the records relating to the
issuance of Exhibits P-6 Order passed by the
Hon'ble Court of Sessions, Kottayam and set aside
/ quash the Exhibit P-6 Order.
(ii) Such other and further relief's as this
Honourable Court deems fit to the facts and
circumstance of the case."
Exhibit P6 is an order passed by the Sessions Court,
Kottayam in CMP No.2921/2019 in Crl.A.No.175/2019.
Criminal Appeal is filed against the Ext.P3 order passed
by the Gramanyayalaya, Pampady. The petitioner is
aggrieved by the stay order passed by the appellate court
as evident from Ext.P6.
2. Heard counsel for the petitioner and the counsel
for the contesting respondents.
3. After hearing both sides, I think this Original
OP(Crl.).No.339 OF 2020
Petition can be disposed directing the appellate court to
dispose the appeal as expeditiously as possible.
4. Therefore, this Original Petition is disposed
directing the Sessions Court, Kottayam to dispose
Crl.A.No.175/2019 as expeditiously as possible at any
rate within two months from the date of receipt of a copy
of this judgment.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SCS
OP(Crl.).No.339 OF 2020
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 THE TRUE PHOTOCOPY OF THE APPLICATION
BEING THE M.C.W.P.O.NO.551/2018.
EXHIBIT P2 THE TRUE PHOTOCOPY OF THE OBJECTION
FILED BY THE RESPONDENTS 1 TO 4 HEREIN
IN M.C.NO.12/2018.
EXHIBIT P3 THE TRUE PHOTOCOPY ORDER IN
M.C.NO.12/2018, IN THE FILES OF COURT OF
NYAYADHIKARI IN CHARGE (PRINCIPAL
MUNSIFF KOTTAYAM), GRAMANYAYALAYA,
PAMPADY.
EXHIBIT P4 THE TRUE PHOTOCOPY OF THE MEMORANDUM OF
APPEAL IN CRL.APPEAL NO.175/2019, IN THE
FILES OF HON'BLE COURT OF SESSIONS,
KOTTAYAM.
EXHIBIT P5 THE TRUE PHOTOCOPY OF THE
CRL.M.P.NO.2921/2019 IN CRL.APPEAL
NO.175/2019 IN THE FILES OF HON'BLE
COURT OF SESSIONS, KOTTAYAM.
EXHIBIT P6 THE TRUE PHOTOCOPY OF THE ORDER DATED
27.11.2019 IN CRL.M.P.NO.2921/2019 IN
CRL.APPEAL NO.175/2019, IN THE FILES OF
HON'BLE COURT OF SESSONS, KOTTAYAM.
EXHIBIT P7 THE TRUE PHOTOCOPY OF THE MEMORANDUM OF
APPEAL IN CRL.APPEAL NO.170/2019, IN THE
FILES OF HON'BLE COURT OF SESSIONS,
KOTTAYAM.
RESPONDENT'S/S EXHIBITS:
EXHIBIT R1 A TRUE COPY OF THE RECEIPT OF RS.10,000/-
DATED 24.11.2020
EXHIBIT R1 B TRUE COPY OF THE MEMO SHOWING PAYMENT OF
RS.8,000/- DATED 4.3.2020
EXHIBIT R4 C TRUE COPY OF THE MEMO SHOWING PAYMENT OF
RS 9,000/-DATED 15.2.2018
OP(Crl.).No.339 OF 2020
EXHIBIT R1 D TRUE COPY OF THE MEMO SHOWING PAYMENT OF
RE.9,000 DATED 16.5.2018
EXHIBIT R1 E TRUE COPY OF THE MEMO SHOWING PAYMENT OF
RS.5,000 DATED 4.7.2013
EXHIBIT R1 F TRUE COPY OF THE OP (G&W) NO.133 OF 2018
FILED BY THE IST RESPONDENT BEFORE THE
FAMILY COURT, KOTTAYAM
