Mani.V.M vs Prasala Kumari
2024 Latest Caselaw 32371 Ker

Kerala High Court

Mani.V.M vs Prasala Kumari on 8 November, 2024

                                              2024:KER:83590

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

         THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR

  FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA,

                           1946

                CRL.REV.PET NO. 339 OF 2014

 AGAINST THE JUDGMENT DATED 13.09.2013 IN CRA NO.191 OF

2012 OF ADDITIONAL SESSIONS COURT - IV, KOTTAYAM ARISING

OUT OF THE ORDER DATED 21.06.2012 IN MC NO.105 OF 2012 OF

        JUDICIAL MAGISTRATE OF FIRST CLASS, VAIKOM

REVISION PETITIONER/APPELLANT/RESPONDENT:

          MANI.V.M.
          S/O. VELAYUDHAN, PATHICKAPARAMBIL HOUSE,
          KUNNAPPILLY KARA, MULAKULAM VILLAGE.

          BY ADVS.
          SRI.P.K.MURALEEDHARAN
          SRI.SUNU P.JOHN




RESPONDENTS/RESPONDENT/COMPLAINANT:

    1     PRASALA KUMARI
          PATHICKAPARAMBIL HOUSE, KUNNAPPILLY KARA,
          MULAKULAM VILLAGE.
                                                    2024:KER:83590
                                     2
Crl.R.P.No.339 of 2014




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

              SRI.C.N. PRABHAKARAN- SR.PUBLIC PROSECUTOR


          THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
FINAL HEARING            ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                   2024:KER:83590
                                 3
Crl.R.P.No.339 of 2014




                      P.G. AJITHKUMAR, J.
    -----------------------------------------------------------
                     Crl.R.P.No.339 of 2014
    -----------------------------------------------------------
          Dated this the 8th day of November, 2024

                            ORDER

This revision petition was filed challenging the judgment

in Crl.Appeal No.191 of 2012 of the Additional Sessions

Judge-IV, Kottayam confirming the interim order passed by

the Judicial Magistrate of the First Class-I, Vaikom under

Section 23 of the Protection of Women from Domestic

Violence Act 2005 (PWDV Act). The appellate court

considered the matter in detail and repelled the challenge to

the said order.

2. Although this matter has been listed on many

occasions, the petitioner did not turn up to make his

submission. It being a revision petition filed in the year 2014

against an interim order, that too, one passed under Section

23 of the PWDV Act, a matter where expeditious disposal is

absolutely necessary, there is no meaning in continuing these

proceedings. In the circumstances, this revision is dismissed 2024:KER:83590

for non-prosecution.

Sd/-

P.G. AJITHKUMAR, JUDGE

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