Pareeth Pillai vs Aishu @ Aisha
2024 Latest Caselaw 18987 Ker

Kerala High Court

Pareeth Pillai vs Aishu @ Aisha on 28 June, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
  FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                CRL.REV.PET NO. 160 OF 2015
   AGAINST THE JUDGMENT DATED 13.09.2013 IN CRA NO.86 OF
  2013 OF THE III ADDITIONAL SESSIONS COURT, THODUPUZHA,
 THODUPUZHA ARISING OUT OF THE ORDER DATED 09.05.2013 IN
    MC NO.2 OF 2012 OF THE JUDICIAL MAGISTRATE OF FIRST
                     CLASS, NEDUMKANDOM
REVISION PETITIONER/RESPONDENT/RESPONDENT:

            PAREETH PILLAI
            S/O.LATE KUNJAN PILLAI, EDAYATHALI HOUSE,
            SANTHANPARA KARA, SANTHANPARA P.O.,
            UDUMBANCHOLA, IDUKKI DISTRICT, PIN-685619.

           BY ADVS.
           SRI.S.M.ALTHAF
           SMT.A.S.BEENU
           SRI.M.V.BIPIN


RESPONDENTS/APPELLANT & STATE/COMPLAINANT:

    1       AISHU @ AISHA
            D/O.LATE SAIDU MUHAMMED, MARIAMKUDY HOUSE,
            SANTHANPARA KARA, SANTHANPARA P.O.,
            UDUMBANCHOLA, IDUKKI DISTRICT, PIN-685619.

    2       THE STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM.

           R1 BY ADV SRI.LATHEESH SEBASTIAN
           R2 BY SMT.SHEEBA THOMAS, PUBLIC PROSECUTOR


        THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
FINAL HEARING ON 28.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                    2
Crl.Rev.Pet.No.160 of 2015



                       P.G. AJITHKUMAR, J.
      -----------------------------------------------------------
                    Crl.Rev.Pet.No.160 of 2015
      -----------------------------------------------------------
              Dated this the 28th day of June, 2024

                              ORDER

In this revision petition filed under Section 397 read with

Section 401 of the Code of Criminal Procedure, 1973, the

petitioner challenges the legality, propriety and correctness of

the judgment of the appellate court in Crl.Appeal No.86 of

2013, which was filed under Section 29 of the Protection of

Women from Domestic Violence Act, 2005. As per the said

judgment, the 1st respondent is entitled to get monthly

maintenance at the rate of Rs.5,000/- from the petitioner.

The learned counsel for the petitioner filed a memo

stating that the petitioner expired on 03.01.2018. Nobody has

so far come forward to prosecute this revision petition.

Therefore, this revision petition is dismissed as abated.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr