Kerala High Court
V.C. John vs Magi Joseph on 6 November, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CRL.MC NO. 6615 OF 2018 1
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
CRL.MC NO. 6615 OF 2018
AGAINST THE ORDER/JUDGMENT DATED 31.07.2018 IN CRRP
NO.3 OF 2017 OF DISTRICT COURT& SESSIONS COURT,PATHANAMTHITTA
PETITIONER/S:
V.C. JOHN
AGED 62 YEARS
S/O.CHACKO, VALAYIL PUTHENPURAYIL VEETTIL, NIRANAM
VILLAGE, THIRUVALLA TALUK, NOW RESIDING AT TC.
43/504(6), ARA 30 D, ARIYANKUZHI, KAMALESWARAM,
THIRUVANANTHAPURAM
BY ADVS.
LIJU.V.STEPHEN
INDU SUSAN JACOB
PRIYANKA JOSE
RESPONDENT/S:
1 MAGI JOSEPH
W/O.V.C. JOHN, VALAYIL PUTHENPURAYIL VEETIL,
NIRANAM VILLAGE, THIRUVALLA TALUK, 689621
2 THANKACHAN V.C.
VARGHESE, VALAYIL PUTHENPURAYIL VEETTIL, NIRANAM
VILLAGE, THIRUVALLA TALUK-689621.
CRL.MC NO. 6615 OF 2018 2
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3 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKUJLAM-682031.
BY ADVS.
SRI.K.N.RADHAKRISHNAN(THIRUVALLA)
SRI.CIRIL.T.EAPEN
OTHER PRESENT:
SMT.NIMA JACOB, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.11.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 6615 OF 2018 3
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P.V.KUNHIKRISHNAN, J
--------------------------------------
Crl.M.C. No. 6615 of 2018
--------------------------------------
Dated this the 6th day of November, 2024
ORDER
This Criminal Miscellaneous case is filed challenging
Annexure-A7 order passed by the Sessions Court,
Pathanamthitta in Crl.R.P. No. 3/2017. Crl.R.P No. 3/2017 is
filed against the order dated 13.12.2016 by the Judicial First
Class Magistrate Court, Thiruvalla in Crl.MP No. 5539/2016
in MC No. 57/2015. It is a petition filed under Sec. 25(2) of
the Protection of Women from Domestic Violence Act, 2005.
Admittedly, the petitioner has got a right of appeal against
Annexure-A4 order. In such circumstances, the learned
Sessions Judge erred in entertaining a revision. The counsel
for the 1st respondent fairly submitted that the revision is not
maintainable and the petitioner may be allowed to file an
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application to convert the revision to an appeal. I do not want
to make any observation about the merit of the case. The
impugned order can be set aside and the matter can be send
back to the Sessions Court.
Therefore, this Criminal Miscellaneous case is
allowed in the following manner :
1) Annexure-A7 order dated 31.07.2018 in
Crl.R.P. No. 3/2017 is set aside and remanded
back to the Sessions Court, Pathanamthitta
2) The 1st respondent is free to do the
needful in accordance with law.
3) The petitioner and the 1st respondent will
appear before the jurisdictional court on
02.12.2024.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
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PETITIONER ANNEXURES
ANNEXURE A1 A TRUE COPY OF THE APPLICATION FILED BY
1ST RESPONDENT IN M.C.NO.57/2015 ON THE
FILES OF JUDICIAL FIRST CLASS MAGISTRATE
COURT, THIRUVALLA.
ANNEXURE A2 A TRUE COPY OF THE OBJECTION FILED BY
PETITIONER HEREIN IN M.C.NO.57/2015 ON
THE FILES OF JUDICIAL FIRST CLASS
MAGISTRATE COURT, THIRUVALLA DATED
26/08/2015.
ANNEXURE A3 A TRUE COPY OF THE ORDER DATED 17/06/2016
IN M.C.NO.57/2015 ON THE FILES OF
JUDICIAL FIRST CLASS MAGISTRATE COURT,
THIRUVALLA.
ANNEXURE A4 A TRUE COPY OF THE ORDER DATED 13/12/2016
IN CRL.M.P.NO.5539/16 IN M.C.NO.57/2015
ON THE FILES OF JUDICIAL FIRST CLASS
MAGISTRATE COURT, THIRUVALLA.
ANNEXURE A5 A TRUE COPY OF THE CRL.R.P.NO.3/2017
FILED BY THE 1ST RESPONDENT DATED
04/04/2017 BEFORE THE DISTRICT AND
SESSIONS COURT, PATHANAMTHITTA.
ANNEXURE A6 A TRUE COPY OF THE OBJECTION FILED BY
PETITIONER IN CRL.R.P.NO.3/2017 DATED
27/01/2018 BEFORE THE DISTRICT AND
SESSIONS COURT, PATHANAMTHITTA.
ANNEXURE A7 A TRUE COPY OF THE ORDER DATED 31/07/2018
IN CRL.R.P.NO.3/2017 PASSED BY THE
SESSIONS COURT, PATHANAMTHITTA.
