Harrish vs Aabida
2021 Latest Caselaw 13592 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                       OP(CRL.) NO. 198 OF 2021
AGAINST THE ORDER/JUDGMENT IN MC 27/2020 OF FAMILY COURT, THRISSUR


PETITIONER/PETITIONER IN THE MC:

            HARRISH
            AGED 48 YEARS
            S/O. HAMSA, THINDICKAL HOUSE, KOORIKUZHY P.O.,
            KAIPAMANGALAM, KODUNGALLUR-680 681.

            BY ADV K.I.SAGEER



RESPONDENTS/ RESPONDENTS IN THE MC & STATE:

    1       AABIDA
            D/O. ABDUL RAHIMAN, PUTHENVEETTIL HOUSE, KODAMUCK,
            THOYAKKAVU P.O., EANAMAVU, CHAVAKKADU-680 513.

    2       ROSHAN (MINOR)
            REPRESENTED BY HIS MOTHER, AABIDA, IST RESPONDENT,
            PUTHENVEETTIL HOUSE, KODAMUCK, THOYAKKAVU P.O.,
            EANAMAVU, CHAVAKKADU-680 513.

    3       RIHAN (MINOR)
            REPRESENTED BY HIS MOTHER, AABIDA, IST RESPONDENT,
            PUTHENVEETTIL HOUSE, KODAMUCK, THOYAKKAVU P.O.,
            EANAMAVU, CHAVAKKADU-680 513.

    4       STATE OF KERALA
            REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM-682 031.



            R4 BY ADV.SMT.S.L.SYLAJA, PUBLIC PROSECUTOR


THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 01.07.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl).No.198/2021        2




                        JUDGMENT

Having regard to the submission made by

the learned Judge, Family Court, Thrissur

through his letter dated 17/6/2021 expressing

his willingness to dispose of the matter before

30/6/2021, I am of the view that the matter can

be closed with the said direction. There will

be a direction to that effect.

The original petition is disposed of.

Sd/-

                                    P.SOMARAJAN
 SPV                                    JUDGE

APPENDIX OF OP(CRL.) 198/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE PETITION, CMP (EXE) NO.2029/2019, IN M.C.NO.406/2013, ON THE FILE OF THE HON'BLE FAMILY COURT, THRISSUR DATED 27.11.2019.

EXHIBIT P2 A TRUE COPY OF THE PETITION, M.C.NO.27/2020, FILED BY THE PETITIONER BEFORE THE FAMILY COURT, THRISSUR DATED 16.1.2020.

EXHIBIT P3 A TRUE COPY OF THE PETITION, M.P.NO.151/2020 IN EXT.P1 PETITION DATED 29.1.2020.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE