Kerala High Court
Beena Jose vs Joseph John@Josekutty on 22 October, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CRL.MC NO. 3542 OF 2018 1
2024:KER:78566
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
CRL.MC NO. 3542 OF 2018
AGAINST THE ORDER/JUDGMENT DATED 27.03.2018 IN CRRP
NO.3 OF 2018 OF DISTRICT COURT & SESSIONS COURT,KOTTAYAM
ARISING OUT OF THE ORDER/JUDGMENT DATED IN MC NO.35 OF 2017
OF JUDICIAL MAGISTRATE OF FIRST CLASS ,PALA
PETITIONER/S:
BEENA JOSE
W/O. JOSEPH JOHN, KOODATHINAL HOUSE, RAMAPURAM
BAZAR P.O., RAMAPURAM VILLAGE, MEENACHIL TALUK,
KOTTAYAM - 686 576.
BY ADVS.
SRI.P.RAMAKRISHNAN
SRI.C.ANIL KUMAR
SMT.ASHA K.SHENOY
SRI.T.C.KRISHNA
SMT.PREETHI RAMAKRISHNAN P-212
SRI.PRATAP ABRAHAM VARGHESE
RESPONDENT/S:
1 JOSEPH JOHN@JOSEKUTTY
S/O. JOHN, KOODATHINAL HOUSE, RAMAPURAM BAZAR
P.O., RAMAPURAM VILLAGE, MEENACHIL TALUK, KOTTAYAM
- 686 576.
2 ANNAMMA JOHN
W/O. JOHN, KOODATHINAL HOUSE, RAMAPURAM BAZAR
P.O., RAMAPURAM VILLAGE, MEENACHIL TALUK, KOTTAYAM
CRL.MC NO. 3542 OF 2018 2
2024:KER:78566
- 686 576.
3 T.J.JOHN
THELLIYIL HOUSE, MANNACKANADU, MARANGATTUPALLY
P.O., KOTTAYAM - 686 635.
4 LISSY JOHN
THELLIYIL HOUSE, MANNACKANADU, MARANGATTUPALLY
P.O., KOTTAYAM - 686 635.
5 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM - 682 031.
OTHER PRESENT:
SRI.SANGEETHARAJ.N.R, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 22.10.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL.MC NO. 3542 OF 2018 3
2024:KER:78566
P.V.KUNHIKRISHNAN, J
--------------------------------------
Crl.M.C. No. 3542 of 2018
--------------------------------------
Dated this the 22nd day of October, 2024
ORDER
This Criminal Miscellaneous case is filed with
following prayers :
".....to allow the Criminal Miscellaneous Case and quash
Annexure A-5 order of the Judicial First Class Magistrate,
Pala in C.M.P. No. 8992/2017 in M.C. No. 37/2017 and A-7
order of Sessions Court, Kottayam in Crl. R.P. No. 3/2018
to the extent it does not order the residence of the
Petitioner in the shared household in-house No. 982 of
Ward No.V of the Ramapuram Panchayath so as to secure
the ends of justice." [sic]
2. As per the e-court service website, MC No.
37/2017 is dismissed for non appearance of the petitioner. If
that is the case, nothing survives in this case.
Therefore, this Criminal Miscellaneous case is
closed. Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
2024:KER:78566
PETITIONER ANNEXURES
ANNEXURE 1 TRUE COPY OF THE PETITION DATED
21.11.2017 FILED BY THE PETITIONER
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, PALA IN CMP NO.
8992/207 IN M.C.NO. 35/3017.
ANNEXURE 2 TRUE COPY OF THE ORDER DATED 21.11.2017
OF THE JUDICIAL FIRST CLASS MAGISTRATE'S
COURT, PALA IN CMP NO. 8992/2017 IN
MC.NO. 35/3017.
ANNEXURE 3 TRUE COPY OF THE AFFIDAVIT DATED
25.11.2017 FILED BY 2ND RESPONDENT
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, PALA IN CMP NO.
8992/207 IN MC.NO. 35/3017.
ANNEXURE 4 TRUE COPY OF THE AFFIDAVIT DATED
28.11.2017 OF SRI.VIJAYAKUMAR BEFORE THE
JUDICIAL FIRST CLASS MAGISTRATE COURT,
PALA IN CMP NO. 8992/207 IN MC.NO.
35/3017.
ANNEXURE 5 CERTIFIED COPY OF THE ORDER DATED
26.12.2017 IN CMP NO. 8992/17 IN MC
35/2017 OF THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, PALA.
ANNEXURE 6 TRUE COPY OF THE MEMORANDUM OF CRIMINAL
REVISION PETITION, CRL. R.P.NO. 3/2018,
DATED 25.01.2018 FILED BY THE PETITIONER
BEFORE THE DISTRICT & SESSIONS COURT,
KOTTAYAM.
ANNEXURE 7 TRUE COPY OF THE ORDER DATED 27.03.2018
IN CRL.R.P.NO.3/2018 OF THE COURT OF
SESSIONS, KOTTAYAM DIVISION.
