Kerala High Court
Abdulla Ebrahim vs Ayisha Semina on 21 August, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
O.P.(Crl.).No.568 of 2025
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2025:KER:63494
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 21ST DAY OF AUGUST 2025 / 30TH SRAVANA, 1947
OP(CRL.) NO. 568 OF 2025
AGAINST THE ORDER/JUDGMENT IN MC NO.471 OF 2023 OF FAMILY
COURT, MALAPPURAM
PETITIONER(S)/RESPONDENT:
ABDULLA EBRAHIM
AGED 48 YEARS, POOVOLI HOUSE, MUTHUVADATHUR POST,
PURAMERI PANCHAYATH, VATAKARA TALUK, KOZHIKODE - 673101
CURRENTLY RESIDING AT ALUNGAL HOUSE, FLORICAN HILL ROAD,
CIVIL STATION PO, KOZHIKODE, KERALA, PIN - 673020
BY ADVS.
SHRI.M.P.SHAMEEM AHAMED
SRI.T.V.SREEJITH
SHRI.AHAMED IQBAL
SRI.P.P.HASHICK
RESPONDENT(S)/COMPLAINANT:
AYISHA SEMINA
AGED 36 YEARS, VELLAYUR MADATHIL HOUSE, CHATHANGOTTUPURAM
HOUSE, PORUR AMSOM, NIRANNAPRAMBU DESOM, PORUR PANCHAYAT,
PORUR VILLAGE, NILAMBUR TALUK, MALAPPURAM, PIN - 679328
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 21.08.2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(Crl.).No.568 of 2025
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2025:KER:63494
P.V.KUNHIKRISHNAN, J
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O.P.(Crl.) No.568 of 2025
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Dated this the 21st day of August, 2025
JUDGMENT
The above Original Petition (Crl.) is filed seeking the following reliefs:
"a) to call for the records and stay the M.C. No. 471/2023 pending before the Family Court at Malapuram till the disposal of the transfer petition (Civil): 461 /2025 pending before the Hon'ble Highcourt of Kerala.
b) To grant such other reliefs in favour of the Petitioner as this Honourable Court may be deem fit in the facts and circumstances of the case. " [SIC]
2. The main prayer in this original petition is to stay MC No.471/2023 pending before the Family Court, Malappuram till final orders are passed in a Transfer Petition (Civil) No.461/2025 pending before this Court in another bench.
3. I cannot entertain such a prayer in this Original Petition. Either the petitioner can approach the Family Court O.P.(Crl.).No.568 of 2025 3 2025:KER:63494 with an application to adjourn the matter till the transfer petition is considered or the petitioner can approach the bench concerned where Transfer Petition (Civil) is pending with an appropriate application, if the law permits to do so. This prayer cannot be entertained by this Court at this stage.
Accordingly, this Original Petition (Crl.) is dismissed.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE nvj O.P.(Crl.).No.568 of 2025 4 2025:KER:63494 APPENDIX OF OP(CRL.) 568/2025 PETITIONER ANNEXURES ANNEXURE A1 COPY OF MC 471/2023 FILED BY THE RESPONDENT HEREIN DATED 27-11-2023 BEFORE HON'BLE FAMILY COURT MALAPURAM ANNEXURE A2 COPY OF OP NO. 53/2024 FILED BY THE RESPONDENT HEREIN DATED 11-01-2024 BEFORE HON'BLE FAMILY COURT MALAPURAM ANNEXURE A3 COPY OF OP NO. 279/2024 FILED BY THE PETITIONER HEREIN DARED 31-01-2024 BEFORE HON'BLE FAMILY COURT, KOZHIKODE ANNEXURE A4 COPY OF TRANSFER PETITION (CIVIL): 461 /2025 PENDING ON THE FILES OF HON'BLE HIGH COURT OF KERALA ANNEXURE A5 COPY OF CMP NO. 01/2025 DATED 25.07.2025 IN M.C. NO. 471/2023 FILED BY THE PETITIONER BEFORE HON'BLE FAMILY COURT MALAPURAM ANNEXURE A6 COPY OF THE STATUS UPDATE OF MC 471/2023 AS REFLECTED IN THE E-COURT PORTAL //TRUE COPY// PA TO JUDGE