Rani vs Gopalanachary
2023 Latest Caselaw 1449 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                        OP(CRL.) NO. 45 OF 2023
 CMP.NO.2409/2022 IN MC NO.138/2021 OF JUDICIAL MAGISTRATE OF
                   FIRST CLASS COURT-I, CHENGANNUR
PETITIONER/PETITIONER:

             RANI, AGED 56 YEARS, D/O. RAJAMMAL,
             KEEZHCHERRYMEL HARI BHAVANAM VEEDU,
             SASTHAMKULANGARA, CHENGANNUR,
             ALAPPUZHA, PIN - 689121

             BY ADVS.
             P.ANOOP (MULAVANA)
             THANIMA S.


RESPONDENTS/RESPONDENTS:

    1        GOPALANACHARY, AGED 65 YEARS,
             S/O AYYAKUTTY ACHARY, KEEZHCHERRYMEL HARI BHAVANAM
             VEEDU, SASTHAMKULANGARA, CHENGANNUR,
             ALAPPUZHA, PIN - 689121

    2        GIRISH KUMAR, AGED 32 YEARS,
             S/O. GOPALAN ACHARY, KEEZHCHERRYMEL HARI BHAVANAM
             VEEDU, SASTHAMKULANGARA, CHENGANNUR,
             ALAPPUZHA, PIN - 689121

    3        STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM- 682031.

             BY SRI.SANGEETHA RAJ, P.P.


     THIS    OP    (CRIMINAL)   HAVING     COME    UP   FOR    ADMISSION   ON
20.01.2023,       THE   COURT   ON   THE    SAME    DAY       DELIVERED    THE
FOLLOWING:
 OP(CRL.) NO. 45 OF 2023

                                    2




                          JUDGMENT

The impugned order is appealable under Section 29 of the

Protection of Women from Domestic Violence Act.

Hence, this Original Petition (Criminal) is dismissed without

prejudice to the right of the petitioner to approach the appellate court.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS OP(CRL.) NO. 45 OF 2023

APPENDIX OF OP(CRL.) 45/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PETITION IN MC NO.

138/2021 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHENGANNUR DTD 27.12.2021

EXHIBIT P2 TRUE COPY OF THE PETITION IN CMP NO.

3331/2021 IN MC NO. 138/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHENGANNUR DTD 27.12.2021

EXHIBIT P3 TRUE COPY OF THE ORDER IN CMP NO.

3331/2021 IN MC NO. 138/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHENGANNUR DTD 01.01.2022

EXHIBIT P4 TRUE COPY OF THE PETITION IN CMP NO.

1289/2022 IN MC NO. 138/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHENGANNUR, DTD 18.05.2022

EXHIBIT P5 TRUE COPY OF THE ORDER DTD IN CMP NO.

1289/2022 IN MC NO. 138/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHENGANNUR DTD 15.06.2022

EXHIBIT6 P6 TRUE COPY OF THE PETITION IN CMP NO.

2409/2022 IN MC NO. 138/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHENGANNUR DTD 27.08.2022

EXHIBIT7 TRUE COPY OF THE ORDER IN CMP NO.

2409/2022 IN MC NO. 138/2021 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHENGANNUR DTD 09.12.2022