Damayanthi vs Damayanthi
2021 Latest Caselaw 3008 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                    Crl.Rev.Pet.No.717 OF 2020

 AGAINST THE ORDER/JUDGMENT IN MP 23/2020 DATED 06-11-2020 OF SUB
                  DIVISIONAL MAGISTRATE,OTTAPALAM


REVISION PETITIONERS/RESPONDENTS:

      1      DAMAYANTHI
             AGED 58 YEARS
             W/O RAMDAS,THOTTANGARA,VILAYUR WEST,
             VILAYUR,PALAKKAD DISTRICT.

      2      RAMADAS,
             AGED 61 YEARS
             S/O.KRISHNAN,THOTTANGARA,
             VILAYUR WEST,VILAYUR,PALAKKAD DISTRICT.

             BY ADV. SRI.K.RAKESH

RESPONDENTS/STATE & PETITIONER:

      1      THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,ERNAKULAM,KOCHI,
             PIN-682031.

      2      THE SUB-DIVISIONAL MAGISTRATE,OTTAPALAM,
             OFFICE OF THE SUB-DIVISIONAL MAGISTRATE,
             PALAKKAD DISTRICT,PIN-679101.

      3      SAROJINI,
             W/O.RAMANKUTTY,KANDATH HOUSE,
             PERADIYUR,VILAYUR,PALAKKAD DISTRICT,
             PIN-679309.

             R3 BY ADV. SRI.RAMESH .P


             P.P.SRI.E.C.BINEESH

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
27.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.717 OF 2020           2




                                  ORDER

A dispute pertaining to lateral support

resulted in the proceedings under Section 133

Cr.P.C. and a provisional order under Section 138

Cr.P.C. by the Sub Divisional Magistrate. It will

not come under the purview of Section 133 Cr.P.C.

The remedy lies somewhere else. Hence, the entire

proceedings initiated under Section 133 Cr.P.C. and

the provisional order under Section 138 Cr.P.C. in

Crl.M.P.No.23/2020 dated 6-11-2020 on the files of

Sub Divisional Magistrate, Ottapalam are hereby set

aside, without prejudice to the right of party to

approach a civil court to redress the grievance, if

any. Crl.R.P. is allowed accordingly.

Sd/-

P.SOMARAJAN

JUDGE

msp