Salam Vs Dr.Shyla

High Court Of Kerala 27 Oct 2021 OP(CRL.) NO. 328 Of 2021 (2021) 10 KL CK 0174
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

OP(CRL.) NO. 328 Of 2021

Hon'ble Bench

M.R.Anitha, J

Advocates

A.Shafeek, Renjit George

Final Decision

Disposed Of

Acts Referred
  • Protection of Women from Domestic Violence Act, 2005 - Section 12

Judgement Text

Translate:

M.R.Anitha, J

1. This original petition has been filed seeking for an early disposal of M.C.No.153/2018 on the file of the Judicial First Class Magistrate Court -I,

Haripad.

2. M.C.No.153/2018 has been filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (in short 'Act').

3. In view of the limited prayer sought for in the original petition, a report is called for from the Judicial First Class Magistrate Court-I, Haripad. As per

the report dated 27.09.2021, the learned Magistrate sought for six months' time for the final disposal of M.C.No.153/2018.

In the said circumstances, Judicial First Class Magistrate Court-I, Haripad is directed to dispose of M.C.No.153/2018 within a period of six months

from the date of receipt of a copy of this judgment.

This O.P.(Crl) is disposed of as above.

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