Anjalidev vs Arun
2021 Latest Caselaw 23370 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
       Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                  IA.NO.1/2021 IN OP(CRL.) NO. 166 OF 2020

CC.NO.347/2019 OF JUDICIAL FIRST CLASS MAGISTRATE COURT (TEMPORARY), PARAVUR,
                                    KOLLAM


PETITIONER:


       ANJALIDEV,

       AGED 22 YEARS, D/O.SUDEVAN,

       RESIDING AT ANJALI VIHAR, KARIMPALOOR,

       PUTHENKULAM P.O., KOLLAM.


RESPONDENTS:


 1.    ARUN,

       AGED 27, S/O.CHANDRABABU,

       KUNNATHU VADAKKE MADOM, MNRAA-4, VALSA BHAVAN,

       KUDAPPANAKKUNNU VILLAGE

       KUDAPPANAKKUNNU P.O., THIRUVANANTHAPURAM - 695 043.

 2.    CHANDRABABU,

       AGED 57, KUNNATHU VADAKKE MADOM,

       MNRAA-4, VALSA BHAVAN, KUDAPPANAKKUNNU VILLAGE,

       KUDAPPANAKUNNU P.O., THIRUVANANTHAPURAM - 695 043.

 3.    VALSA,

       AGED 50, W/O.CHANDRABABU,

       KUNNATHU VADAKKE MADOM, MNRAA-4, VALSABHAVAN,

       KUDAPPANAKKUNNU VILLAGE

       KUDAPPANAKKUNNU P.O., THIRUVANANTHAPURAM - 695 043.
       Petition praying that in the circumstances stated in the affidavit

filed therewith the High Court be pleased to extend the time period in the

judgment dated 17/12/2020 by a period of 2 months from today to conclude

the settlement terms arrived between parties to secure the ends of

justice.



      This petition coming on for orders upon perusing the petition and

the affidavit filed in support thereof, and this Court's judgment dated

17/12/2020 and upon hearing the arguments of SRI.M.S.AMAL DHARSAN,
Advocate for the petitioner, the court passed the following:
                      V.G.ARUN (J)
                  -----------------------
                   I.A.No.1 of 2021
                            in
             O.P.(Crl) No. 166 of 2020
              ------------------------------------
       Dated this the 25th day of November, 2021

                        ORDER

By judgment dated 17.12.2020, this Court directed the

Judicial First Class Magistrate (Temporary), Paravur to take

earnest efforts to dispose C.C.No.347 of 2019 within six

months. The time limit was later extended by four months.

The defacto complainant has filed this application seeking

extension of the period, stating that, after the judgment, the

parties have come to a settlement to resolve all their

disputes and the settlement is getting finalised. It is

submitted that the terms of the agreement can be finalised

and executed only after the first respondent, who is presently

abroad, returns to Kerala. It is submitted that in view of the

direction issued by this Court, the learned Magistrate is not

in a position to adjourn the case. Hence, it is requested that O.P.(Crl) No. 166 of 2020

the time limit stipulated by this Court may be extended.

2. Having heard the learned Counsel for the

petitioner and the Counsel representing the first

respondent, I find that the request to be well founded,

especially since the criminal case arises from the

matrimonial disputes between the parties, which the

parties are attempting to resolve amicably.

The time limit stipulated in the judgment is hence

extended by two months from today, so that the learned

Magistrate will be at liberty to grant necessary

adjournments to the parties for the purpose of effecting

settlement.

Sd/-

V.G.ARUN JUDGE H/o

RK

25-11-2021 /True Copy/ Assistant Registrar