Renoj Rajan vs The State Of Kerala
2024 Latest Caselaw 11136 Ker

Kerala High Court

Renoj Rajan vs The State Of Kerala on 16 April, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
 TUESDAY, THE 16TH DAY OF APRIL 2024/27TH CHAITHRA, 1946
                  CRL.MC NO.10394 OF 2023
CRIME NO.884/2019 OF PATHANAMTHITTA POLICE STATION,
PATHANAMTHITTA
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.80 OF 2019 OF
CHIEF JUDICIAL MAGISTRATE PATHANAMTHITTA
PETITIONERS/ACCUSED NO.1, 2 AND 3:

    1    RENOJ RAJAN, AGED 37 YEARS, S/O.RAJAN DANIEL,
         MANKOOTTATHIL VEEDU, KAIPPATTOR,
         PATHANAMTHITTA DISTRICT, PIN - 689513.

    2    RAJAN DANIEL, AGED 66 YEARS, S/O.DANIEL,
         MANKOOTTATHIL VEEDU, KAIPPATTOR,
         PATHANAMTHITTA,DISTRICT, PIN - 689513.

    3    SOFIYAMMA, AGED 64 YEARS, W/O.RAJAN,
         MANKOOTTATHIL VEEDU, KAIPPATTOR,
         PATHANAMTHITTA DISTRICT, PIN - 689513.

         BY ADVS.
         ALEX K.JOHN
         SRAYAS JOSEPH
RESPONDENTS/DEFACTO COMPLAINANT & STATE:
    1     THE STATE OF KERALA,
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031.

    2    ANEESHA SUSAN VARGHESE, AGED 37 YEARS,
         D/O.VARGHSES DANIEL, ASHA COTTAGE,
         POOZHICKAD MURI, KURUMPALA, ADOOR TALUK,
         PATHANAMTHITTA DISTRICT, PIN - 691523.

         BY ADVS.
         SRI.KISHORE D
         SMT.MEERA GOPINATH(K/001803/1999.)
         SRI.R.MURALEEKRISHNAN (MALAKKARA)(K/000583/2008)
         SRI.E.C BINEESH, LEARNED PUBLIC PROSECUTOR

THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.04.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Crl.M.C No.10394 of 2023
                            - 2 -

                         O R D E R

Dated, this the 16th April, 2024

Although this Crl.M.C. has been filed to quash the

proceedings in C.C.No.80/2019 pending before the

Chief Judicial Magistrate Court, Pathanamthitta,

learned counsel for the petitioners would submit

that the petitioners require only a direction for

expeditious disposal of C.C.No.80/2019, to which

suggestion, learned counsel for the 2nd respondent

has no objection.

2. In the circumstances, there will be a

direction to the Chief Judicial Magistrate,

Pathanamthitta to try and dispose of C.C.

No.80/2019 expeditiously, at any rate, within a

period of three months from the date of receipt of

a copy of this order.

Accordingly, this Crl.M.C. is disposed of.

Sd/-

C.JAYACHANDRAN, JUDGE ww

- 3 -

APPENDIX OF CRL.MC 10394/2023

PETITIONERS' ANNEXURES:

ANNEXURE A1 THE TRUE COPY OF THE JUDGEMENT IN OP (DIV.) NO.1047/2021 BEFORE THE HON'BLE FAMILY COURT, PATHANAMTHITTA DATED 26.12.2022.

ANNEXURE A2 THE CERTIFIED COPY OF THE FIR IN CRIME NO.884/2019 DATED 25.03.2019 BEFORE THE HON'BLE CHIEF JUDICIAL MAGISTRATE COURT, PATHANAMTHITTA.

ANNEXURE A3        THE CERTIFIED COPY OF THE FINAL CHARGE
                   OF    THE    CRIME    NO.884/2019     OF

PATHANAMTHITTA POLICE DATED 4.10.2019.