Sivarajan vs The Sub Inspector Of Police
2021 Latest Caselaw 17896 Ker

Crl.MC No.3902/2021                             1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE GOPINATH P.
              Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                      CRL.MA.1/2021 IN CRL.MC NO. 3902 OF 2021

CRIME NO.23/2009 OF Pozhiyoor Police Station, Thiruvananthapuram


CC 1592/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,NEYYATTINKARA,
THIRUVANANTHAPURAM

   PETITIONERS/PETITIONERS:

       1. SIVARAJAN AGED 54 YEARS RESIDING AT SIVALAYAM, CHAROTTUKLNAM,
          KULATHOOR VILLAGE, UCHAKADA P.O, NEYYATTINKARA, THIRUVANANTHAPURAM.
       2. THANKASWAMY @ RANGASWAMY S/O CHELLAPPAN, RANTAVILASOM, PLAMOOTTUKADA
          P.O, NEYYATTINKARA, THIRUVANANTHAPURAM.
       3. USHA D/O KRISHNAMMA, SWAMYAMPRAKASH VILASOM, PERANTHOOR,
          PLAMOOTTUKADA P.O, NEYYATTINKARA, THIRUVANANTHAPURAM.
       4. KRISHNAMMA D/O CHELLAPPAN, SWAMYAMPRAKASH VILASOM, PERANTHOOR,
          PLAMOOTTUKADA P.O, NEYYATTINKARA, THIRUVANANTHAPURAM.
       5. OMANA D/O CHELLAPPAN, CHANDRA VILASOM, PERANTHOOR, PLAMOOTTUKADA
          P.O, NEYYATTINKARA, THIRUVANANTHAPURAM.
       6. SREEKUMARAN, SON OF MUTHUSWAMI, M.S.BHAVAN, CHENKAL VILLAGE,
          THIRUVANANTHAPURAM DISTRICT.

   RESPONDENTS/RESPONDENTS:

       1. THE SUB INSPECTOR OF POLICE, POZHIYOOR POLICE STATION,
          THIRUVANANTHAPURAM RURAL -695513.
       2. THE STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
          OF KERALA, ERNAKULAM.
       3. U.V.MANJUSHA D/O USHA VARGHESE, RESIDING AT USHA NIVAS,
          KANCHAMPAZHANJI, KANCHAMPAZHANJI DESOM, THIRUPURAM VILLAGE,
          THIRUVANANTHAPURAM DISTRICT-695133.


                Petition praying that in the circumstances stated therein the High Court be
pleased to stay all further proceedings pursuant to Annexures-II to IV before the Judicial First
Class Magistrate Court-II, Neyyattinkara.


  This Crl.MC coming on for admission upon perusing the petition and upon hearing the
arguments of M/S. B.KRISHNA MANI, DHANUJA M.S, Advocates for the petitioners, and of
PUBLIC PROSECUTOR for the 1st & 2nd respondents, the court passed the following:

                                             ORDER

Considering the averments in the petition, and taking note of the earlier proceedings

between the 1st petitioner and the 3rd respondent and especially the finding of the Family Crl.MC No.3902/2021 2/2

Court in O.P.No.395/2012 (Annexure - IX judgment) that there was no valid marriage between

the 1st petitioner and the 3rd respondent, I am of the view that the petitioners are entitled to

an interim order as prayed for.

Accordingly, there will be an interim order as prayed for, for a period of three months.

01/09/2021

Sd/-

GOPINATH P.

JUDGE

Annexures

Annexure II - TRUE COPY OF THE FINAL REPORT DATED 31/3/2009 IN CRIME NO.23/2009 BEFORE THE POZHIYOOR POLICE STATION.

Annexure III - TRUE COPY OF THE FINAL REPORT DATED 17/6/2009 SUBMITTED BY THE SUB INSPECTOR OF POLICE, POZHIYOOR POLICE STATION.

Annexure IV - TRUE COPY OF THE PROTEST COMPLAINT C.C.1592/2019 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, NEYYATTINKARA DATED 14.10.2016.

01-09-2021 /True Copy/ Assistant Registrar