Shirly M Thomas vs Louis P.O
2022 Latest Caselaw 10716 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                  OP(CRL.) NO. 513 OF 2022
    MC 104/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,
                           KANJIRAPPALLY
PETITIONER/PETITIONER:

          SHIRLY M THOMAS
          AGED 53 YEARS
          D/O THOMAS, RESIDING AT MANIYANGATTU HOUSE,
          VAZHOOR P.O., KODUNGOOR,
          CHANGANASSERY TALUK,
          KOTTAYAM DISTRICT, PIN - 686504

          BY ADVS.
          K.B.HARSHAN
          SOUMINI JAMES



RESPONDENTS/RESPONDENTS:

    1     LOUIS P.O.
          AGED 56 YEARS
          S/O OUSEPH, AGED 56 YRS,
          RESIDING AT PERUMAYAN HOUSE,
          KAVARAPARAMBU, NAYATHODU P.O.,
          ANGAMALY VILLAGE, ALUVA TALUK,
          ERNAKULAM DISTRICT, PIN - 683572

    2     AGIN LOUIS
          AGED 28 YEARS
          S/O LOUIS,
          RESIDING AT PERUMAYAN HOUSE,
          KAVARAPARAMBU, NAYATHODU P.O.,
          ANGAMALY VILLAGE, ALUVA TALUK,
          ERNAKULAM DISTRICT., PIN - 683572

    3     ROSE MARY L PERUMAYAN
          AGED 25 YEARS
          D/O LOUIS,
 OP(CRL.) NO. 513 OF 2022

                                      2


             RESIDING AT PERUMAYAN HOUSE,
             KAVARAPARAMBU, NAYATHODU P.O.,
             ANGAMALY VILLAGE, ALUVA TALUK,
             ERNAKULAM DISTRICT, PIN - 683572

    4        THERESA LOUIS
             AGED 23 YEARS
             D/O LOUIS,
             RESIDING AT PERUMAYAN HOUSE,
             KAVARAPARAMBU, NAYATHODU P.O.,
             ANGAMALY VILLAGE, ALUVA TALUK,
             ERNAKULAM DISTRICT, PIN - 683572

             BY SMT.T.V.NEEMA, SR.P.P.


     THIS     OP    (CRIMINAL)   HAVING     COME    UP   FOR    ADMISSION   ON
21.10.2022,        THE   COURT   ON   THE    SAME    DAY       DELIVERED    THE
FOLLOWING:
 OP(CRL.) NO. 513 OF 2022

                                         3




                              J U D G M E N T

This Original Petition has been filed seeking

expeditious disposal of MC.No.104 of 2017 on the file of

the Judicial First Class Magistrate Court-I,

Kanjirappally.

2. I have called for a report from the learned

Magistrate. The learned Magistrate reported that the

matter could be disposed of within a period of 4 months.

Hence, this Original Petition is disposed of with a

direction to the learned Magistrate to dispose of

MC.No.104 of 2017 on the file of the Judicial First Class

Magistrate Court-I, Kanjirappally, within a period of 4

months from the date of receipt of a copy of this

judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS OP(CRL.) NO. 513 OF 2022

APPENDIX OF OP(CRL.) 513/2022

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF MC NO. 104/2017 PENDING ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, KANJIRAPPALLY

EXHIBIT P2 TRUE COPY OF THE ORDER SHEET IN MC NO.

104/2017 PENDING ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, KANJIRAPPALLY

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 27-9-2022 IN CRL. MC NO. 5443/2019