Kerala High Court
Antony K.J vs Jincy James on 23 May, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
OP(CRL.) NO. 402 OF 2024
CRA NO.163 OF 2024 OF ADDITIONAL DISTRICT COURT, IRINJALAKUDA
ARISING OUT OF THE ORDER DATED 06.05.2024 IN MC NO.31 OF 2024 OF
JUDICIAL MAGISTRATE OF FIRST CLASS, IRINJALAKUDA
PETITIONERS :
1 ANTONY K.J
AGED 33 YEARS
S/O JOHNSON, KONIKKARA HOUSE,
KOTTEKAD DESOM, KUTTUR VILLAGE,
KUTTUR P O, THRISSUR DISTRICT,
PIN - 680013
2 JOHNSON
AGED 67 YEARS
S/O JOHNSON, KONIKKARA HOUSE,
KOTTEKAD DESOM, KUTTUR VILLAGE,
KUTTUR P O, THRISSUR DISTRICT,
PIN - 680013
3 RUBY
AGED 61 YEARS
W/O JOHNSON, KONIKKARA HOUSE,
KOTTEKAD DESOM, KUTTUR VILLAGE,
KUTTUR P O, THRISSUR DISTRICT,
PIN - 680013
4 JOSEPH K.J
AGED 35 YEARS
S/O JOHNSON, KONIKKARA HOUSE,
KOTTEKAD DESOM, KUTTUR VILLAGE,
KUTTUR P O, THRISSUR DISTRICT,
PIN - 680013
5 AUGUSTIN K.J
AGED 28 YEARS
S/O JOHNSON, KONIKKARA HOUSE,
KOTTEKAD DESOM, KUTTUR VILLAGE,
KUTTUR P O, THRISSUR DISTRICT,
PIN - 680 013
OP(CRL.) NO. 402 OF 2024
2
BY ADVS.
JITHIN BABU A
ARUN SAMUEL
CLETUS THOTTAPILLY
RESPONDENT :
JINCY JAMES
AGED 29 YEARS
D/O JAMES, OOKEN HOUSE,
EDAKULAM DESOM, POOMANAGALAM VILLAGE,
THRISSUR DISTRICT, PIN - 680 688
ASHI M.C., PUBLIC PROSECUTOR
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(CRL.) NO. 402 OF 2024
3
BECHU KURIAN THOMAS, J.
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O.P.(Crl.) No.402 of 2024
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Dated this the 23rd day of May, 2024
JUDGMENT
Petitioner seeks for a direction to dispose of Crl.A.No.163 of 2024
pending before the Sessions Court, Thrissur expeditiously.
The Supreme Court has time and again observed that the High
Courts should not issue directions to the trial courts to dispose of matters
giving an out of turn priority. Since the appeal filed by the petitioners are
of the year 2024, bearing in mind the repeated observations of the
Supreme Court, I am not inclined to issue any such direction for an
expeditious disposal, especially since the appeal is of the year 2024.
Hence I fine no merit in this original petition and it is dismissed.
Sd/-
BECHU KURIAN THOMAS, JUDGE
RKM
OP(CRL.) NO. 402 OF 2024
APPENDIX OF OP(CRL.) 402/2024
PETITIONERS' EXHIBITS :
Exhibit P1 A TRUE COPY OF THE PETITION DATED
03/11/2022 NUMBERED AS CRL. M. P. NO.
2762/2024 IN M. C. NO. 31/2024 FILED BY
THE RESPONDENT HEREIN BEFORE THE JUDICIAL
FIRST CLASS MAGISTRATE COURT,
IRINJALAKUDA.
Exhibit P2 A TRUE COPY OF THE OBJECTION FILED IN CRL.
M. P. NO. 2762/2024 IN M. C. NO. 31/2024
FILED BY THE PETITIONERS HEREIN BEFORE THE
JUDICIAL FIRST CLASS MAGISTRATE COURT,
IRINJALAKUDA.
Exhibit P3 A TRUE COPY OF THE ORDER DATED 06/05/2024
PASSED BY THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, IRINJALAKUDA COURT IN
CRL. M. P. NO. 2762/2024 IN M. C. NO.
31/2024.
Exhibit P4 A TRUE COPY OF THE CRL. A NO. 163/2024
ALONG WITH A STAY PETITION FILED BY THE
PETITIONERS HEREIN PENDING BEFORE THE
ADDITIONAL DISTRICT AND SESSIONS
COURT/MACT IRINJALAKUDA.
Exhibit P5 A TRUE COPY OF G.O. P NUMBERED AS G.O. P.
NO. 637/2024 FILED BY THE FIRST PETITIONER
HEREIN BEFORE THE FAMILY COURT, THRISSUR.
Exhibit P6 A TRUE COPY OF THE COMPLAINT FILED BY THE
FIRST PETITIONER HEREIN BEFORE THE SHO,
VIYUR POLICE STATION DATED 15/03/2024.
Exhibit P7 A TRUE COPY OF THE RECEIPT ISSUED BY THE
POLICE TO THE FIRST PETITIONER.
Exhibit P8 A TRUE COPY OF THE MEDICAL DOCUMENTS OF
THE MINOR CHILD.
OP(CRL.) NO. 402 OF 2024
Exhibit P9 A DOCUMENT EVIDENCING THE PSYCHIATRIC
TREATMENT OF THE RESPONDENT.
Exhibit P10 A TRUE COPY OF THE RECEIPTS ISSUED BY THE
SCHOOL TO THE FIRST PETITIONER HEREIN FOR
THE FEES PAID BY HIM FOR THE MINOR CHILD.
