Renuka Devi K vs Praveen K P
2022 Latest Caselaw 5075 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
   FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                      OP(CRL.) NO. 192 OF 2022
 AGAINST THE ORDER/JUDGMENT IN MC 17/2021 OF JFCM, KAKKANAD
                              (TEMPORARY)
PETITIONERS/PETITIONERS:

    1    RENUKA DEVI K
         AGED 29 YEARS, WIFE OF PRAVEEN K P,
         KANNAMKULATH (H), KAKKANAD, THRIKKAKARA,
         VAZHAKKALA VILLAGE, ERNAKULAM,682021
    2    ARYAN (MINOR)
         AGED 11 MONTHS (REPRESENTED BY HIS MOTHER RENUKA
         DEVI K) SON OF PRAVEEN K P, KANNAMKULATH (H),
         KAKKANAD, THRIKKAKARA, VAZHAKKALA VILLAGE,
         ERNAKULAM, 682021
         BY ADVS.
         V.JOHN MANI
         JACKSON JOHNY
         VARGHESE SABU
         SETHULAKSHMI K.K.
         DIANA LAURANCE PAUL


RESPONDENT/RESPONDENT:

         PRAVEEN K P
         AGED 33 YEARS, SON OF PRASANNAN
         KARIMATHIYIL HOUSE, ARATTUKULANGARA, BHAGOM,
         THEKKEMURI KARA, NADVILE VILLAGE, VAIKOM, PIN -
         686146
         BY ADV.SRI SANGEETH RAJ N R, PP


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
06.05.2022,     THE   COURT   ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (Crl.) No.192/2022

                               2


                      C.JAYACHANDRAN, J.
             ------------------------------------
                   OP (Crl.) No.192 of 2022
             -------------------------------------
              Dated this the 6th day of May, 2022

                        J U D G M E N T

Perused the report of the Judicial First Class

Magistrate, Kakkanad, who seeks fifteen days time

more to dispose of Crl.M.P.No.1501/2021. In the

circumstances, this Original petition is disposed

of directing the Judicial First Class Magistrate,

Kakkanad, to dispose of Crl.M.P. No.1501/2021 at

the earliest, at any rate, on or before 30.05.2022.

Sd/-

C.JAYACHANDRAN JUDGE Mn OP (Crl.) No.192/2022

APPENDIX OF OP(CRL.) 192/2022

PETITIONER EXHIBITS Exhibit1 A TRUE COPY OF THE M.C NO. 17 OF 2021 FILED BY THE 1ST PETITIONER HEREIN BEFORE THE JUDICIAL MAGISTRATE COURT OF FIRST CLASS, KAKKANAD Exhibit2 A TRUE COPY OF THE C.M.P NO. 1079 OF 2021 IN M.C NO. 17 OF 2021 FILED BY PETITIONERS Exhibit3 A TRUE COPY OF THE ORDER DATED 02/07/2021 IN C.M.P NO. 1079 OF 2021 IN M.C NO. 17 OF 2021 Exhibit4 A TRUE COPY OF THE C.M.P NO. 1501 OF 2021 IN M.C NO. 17 OF 2021 UNDER SECTION 31 OF THE P.W.D.V ACT, 2005