Reshmi.K.R vs Rajeev R.Nair
2021 Latest Caselaw 2821 Ker

OP(Crl.).No.5 OF 2021                1




            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MRS. JUSTICE SHIRCY V.

     MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

                        OP(Crl.).No.5 OF 2021

AGAINST THE ORDER/JUDGMENT IN MC 137/2017 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -I,PALAKKAD


PETITIONER/S:

                RESHMI.K.R
                AGED 36 YEARS
                W/O. RAJEEV R. NAIR, SOUPARNIKA, THARA NAGAR-II,
                CHANDRANAGAR, PALAKKAD.

                BY ADVS.
                SRI.K.MOHANAKANNAN
                SRI.H.PRAVEEN (KOTTARAKARA)
                SMT.D.S.THUSHARA
                SRI.T.S.NEJIMUDDIN
                SMT.T.V.NEEMA
                SMT.A.R.PRAVITHA

RESPONDENTS/RESPONDENTS :

      1         RAJEEV R.NAIR
                AGED 41 YEARS
                S/O. C.P.RAVEENDRANATHAN NAIR, SOUPARNIKA, THARA
                NAGAR-II, CHANDRANAGAR, PALAKKAD-PRESENTLY RESIDING
                AT CHIRAYIL PUTHEN HOUSE, OLIVE MOUNT PO,
                PUTHUKODE, KUZHALMANNAM, PALAKKAD-678 702.

      2         C.P.RAVEENDRANATHAN NAIR
                CHIRAYIL PUTHEN HOUSE, OLIVE MOUNT P.O.,
                KUZHALMANNAM PO PALAKKAD.

      3         SAVITHRI
                W/O. C.P.RAVEENDRANATHAN NAIR, CHIRAYIL PUTHEN
                HOUSE, OLIVE MOUNT PO, KUZHALMANNAM PO PALAKKAD.


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.5 OF 2021                       2




                                  JUDGMENT

This petitioner is the petitioner in M.C.No.137/2017 pending

before the Judicial First Class Magistrate Court-I, Palakkad. She has

filed this Original Petition seeking the following reliefs:

I) To issue an appropriate direction directing the Judicial First Class Magistrate-I, Palakkad to hear and dispose of M.C.No.137/2017 within a time frame to be fixed by this Hon'ble Court;

ii) To grant such other and further reliefs as this Hon'ble Court deems fit and proper in the facts and circumstances of the case.

2. Heard the learned counsel for the petitioner.

3. A report has also been called for from the court concerned

regarding the time required for disposal of that petition.

4. The learned Judicial First Class Magistrate-I, Palakkad by a

letter dated 12.1.2021 has reported that two months time is required

for disposal of the case. Accepting the said report, this Original

Petition is closed.

Therefore, the Judicial First Class Magistrate-I, Palakkad shall

dispose of M.C.No.137/2017 within a period of two months from the

date of receipt of a copy of this judgment.

Sd/-

SHIRCY V.

smm                                             JUDGE





                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE MC 137/2017 ON THE FILES

OF JUDICIAL IST CLASS MAGISTRATE COURT-I, PALAKKAD.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN CRIMINAL APPEAL 77/2018 DATED 27.11.2019 OF THE ADDITIONAL SESSIONS JUDGE-II, PALAKKAD.