Shruti V.P vs Arjun Varma E.K
2022 Latest Caselaw 9260 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        OP(CRL.) NO. 373 OF 2022
   CRIME NO.521/2021 OF Cherpulassery Police Station, Palakkad
  AGAINST THE ORDER/JUDGMENTMC 86/2021 OF JUDICIAL MAGISTRATE OF
                      FIRST CLASS - I, OTTAPPALAM
PETITIONER:

            SHRUTI V.P
            AGED 27 YEARS
            W/O.MR.ARJUN VARMA, VADISSERY PALLIYALIL,
            EZHUVANTHALA, NELLAYA, PALAKKAD, PIN - 682038

            BY ADVS.
            BHARATH MOHAN
            N.KRISHNA PRASAD
            RAJAGOPAL VENKATRAMANAN



RESPONDENTS:

    1       ARJUN VARMA E.K
            AGED 36 YEARS
            AMRUTHA NIVAS, PALACE COMPOUND,
            THIRUVAMNUR NADA P O, KOZHIKODE, PIN - 673029

    2       MOHANA VARMA P.K
            S/O.LATE A.K.KERALA VARMA, AMRUTHA NIVAS, PALACE
            COMPOUND, THIRUVAMNUR NADA P O, KOZHIKODE, PIN - 673029

    3       SHYAMALA VARMA
            W/O.MR.MOHANA VARMA P.K., AMRUTHA NIVAS, PALACE
            COMPOUND, THIRUVANNURNADA, KOZHIKODE, PIN - 673029


     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl.)No.373/2022                       2




                                   JUDGMENT

This Original Petition has been filed for expeditious disposal of

M.C.No.86 of 2021.

2. I have called for a report from the learned Magistrate

who reported that the matter could be disposed of within a period

of four months.

Hence, this Original Petition is disposed of with a direction to

the learned Magistrate to dispose of M.C.No.86 of 2021 within a

period of four months from the date of receipt of a copy of this

judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE csl

APPENDIX OF OP(CRL.) 373/2022

PETITIONER'S EXHIBITS

Exhibit1 TRUE COPY OF MC NO. 86/2021 FILED BY THE PETITIONER BEFORE JFMC OTTAPALAM

Exhibit2 A TRUE COPY OF THE ORDER IN CMP NO.

705/2022 IN M.C. NO 86/2021 DATED 30.04.2022 OF JFMC-1 OTTAPALAM

Exhibit3 TRUE COPY OF PROCEEDINGS IN M.C 86/2021 IN THE FILES OF JFMC-1 OTTAPALAM