Jisha Gopal vs Jaya
2024 Latest Caselaw 33044 Ker

Kerala High Court

Jisha Gopal vs Jaya on 14 November, 2024

                                      1
Crl.Rev.Pet. No.2016 of 2014

                                                           2024:KER:84923

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR

     THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946

                         CRL.REV.PET NO. 2016 OF 2014

           AGAINST THE JUDGMENT DATED 28.08.2014 IN CRA NO.102 OF

2014 ADDITIONAL DISTRICT & SESSIONS JUDGE - V, KOLLAM, WHICH

AROSE FROM ORDER DATED 15.02.2014 IN C.M.P. NO.1631 IN MC NO.19

OF    2013    OF    JUDICIAL   MAGISTRATE    OF   FIRST   CLASS   -II(FOREST

OFFENCES),PUNALUR


PETITIONER/APPELLANT/PETITIONER:

              JISHA GOPAL
              AGED 26 YEARS
              D/O.P.N.GOPALAN, VRINDHAVANAM,
              KARAVOOR P.O., PUNNALA VILLAGE,
              KOLLAM DISTRICT.


              BY ADV SRI.R.KRISHNAKUMAR (CHERTHALA)


RESPONDENTS/APPELLATN & OTHER RESPONDENTS/RESPONDENTS & STATE:

       1      JAYA
              AGED 34 YEARS
              D/O.JAYAPRAKASH, JAYA BHAVAN,
              KUMARAMKUDI P.O., PIRAVANTHOOR VILLAGE,
              PATHANAPURAM TALUK, KOLLAM-689696.

       2      GAYESH
              AGED 26 YEARS
              S/O.JAYAPRAKASH, JAYA BHAVAN,
              KUMARAMKUDI P.O., PIRAVANTHOOR VILLAGE,
              PATHANAPURAM TALUK, KOLLAM-689696.

       3      JAYAPRAKASH
              JAYA BHAVAN, KUMARAMKUDI P.O.,
              PIRAVANTHOOR VILLAGE, PATHANAPURAM TALUK,
              KOLLAM-689696.
                                   2
Crl.Rev.Pet. No.2016 of 2014

                                                       2024:KER:84923


     4       KOMALA
             AGED 56 YEARS
             W/O.JAYAPRAKASH, JAYA BHAVAN,
             KUMARAMKUDI P.O., PIRAVANTHOOR VILLAGE,
             PATHANAPURAM TALUK, KOLLAM-689696.

     5       STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM-682031.


             BY ADV SRI.AJAYA KUMAR. G


             ADV.C.N.PRABHAKARAN -PUBLIC PROSECUTOR


       THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    3
Crl.Rev.Pet. No.2016 of 2014

                                                      2024:KER:84923




                         P.G. AJITHKUMAR, J
            -------------------------------------------------
                   Crl. Rev.Pet. No.2016 of 2014
            -------------------------------------------------
            Dated this the 14th day of November, 2024

                                ORDER

An interim order granted by the Judicial Magistrate of the

First Class-II (Forest Offences), Punalur, under Section 23 of the

Protection of Women from Domestic Violence Act, 2005, in M.C.

No.19 of 2013 was set aside in appeal. Challenging that order,

this revision petition has been filed.

2. Today, when this matter is taken up for consideration,

the learned counsel for the petitioner submits that the petitioner

is not pursuing the matter any further.

Recording that submission of the learned counsel for the

petitioner, this revision petition is dismissed as not pressed.

Sd/-

P.G. AJITHKUMAR JUDGE SMF