Kerala High Court
Dileep K. G vs Swapna Dileep on 20 December, 2024
OP(Crl.) No.922/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Friday, the 20th day of December 2024 / 29th Agrahayana, 1946
OP(CRL.) NO. 922 OF 2024
ORDER DATED 27/11/2024 IN CMP.NO.2774/2024 IN MC.NO.36/2022 OF JUDICIAL FIRST
CLASS MAGISTRATE COURT, KAKKANAD
PETITIONER/ACCUSED/RESPONDENT:
DILEEP K.G.,
AGED 51 YEARS, S/O.GOPALAN, KOONIPARAMBIL HOUSE,
VADACODE P.O., KANGARAPPADY, THRIKKAKARA NORTH VILLAGE,
ERNAKULAM, PIN-682 021
RESPONDENTS/COMPLAINANTS/PETITIONERS:
1. SWAPNA DILEEP
AGED 37 YEARS, W/O.DILEEP K.G., KOONIPARAMBIL HOUSE,
VADACODE P.O., KANGARAPPADY, THRIKKAKARA NORTH VILLAGE,
ERNAKULAM, PIN - 682021
2. ANAGHA DILEEP
AGED 19 YEARS, D/O.DILEEP K.G., KOONIPARAMBIL HOUSE,
VADACODE P.O., KANGARAPPADY, THRIKKAKARA NORTH VILLAGE,
ERNAKULAM, PIN - 682021
3. ABHIRAM K.D.,
AGED 13 YEARS, S/O.DILEEP K.G., KOONIPARAMBIL HOUSE,
VADACODE P.O., KANGARAPPADY, THRIKKAKARA NORTH VILLAGE,
ERNAKULAM, MINOR, REPRESENTED BY SWAPNA DILEEP,
MOTHER AND 1ST RESPONDENT, PIN - 682021
OP(Crl.) No.922/2024 2/4
Petition praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the operation of Exhibit
P6 order in CMP.No.2774/2024 in MC.No.36/2022 on the file of Judicial
First Class Magistrate Court, Kakkanad.
This OP(Criminal) coming on for admission upon perusing the
petition and the affidavit filed in support thereof, and upon hearing the
arguments of M/S.K.C.ELDHO, S.BIJILAL, ALMAJITHA FATHIMA and HIMA JOSEPH,
Advocates for the petitioner, the court passed the following:
OP(Crl.) No.922/2024 3/4
C.JAYACHANDRAN, J.
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O.P.(Crl.) No.922 of 2024
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Dated, this the 20th day of December, 2024
O R D E R
Issue notice by speed post to the respondents. The issue involved in this O.P.(Crl.) pertains to the applicability of the Code of Civil Procedure to proceedings under the Protection of Women from Domestic Violence Act, 2005. Ext.P3 is an Order, which dismissed the Miscellaneous Case for default and Ext.P4 is an application under Order IX, Rule 9 of C.P.C. Ext.P6 is the Order allowing Ext.P4 application. Pertinently, Ext.P4 is sworn to, not by the petitioners in the M.C, but by their lawyer. Inasmuch as the Original Petition involves resolution of the question as to the applicability of C.P.C. to proceedings under the Domestic Violence Act, there will be an interim order staying Ext.P6 and further proceedings therein for a period of one month.
Post on 08.01.2025.
Sd/-
C.JAYACHANDRAN, JUDGE ww 20-12-2024 /True Copy/ Assistant Registrar OP(Crl.) No.922/2024 4/4 EXHIBITS IN OP(CRL.)NO.922/2024 EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 30/9/2024 IN MC.NO.36/2022 IS FILED BEFORE JUDICIAL FIRST CLASS MAGISTRATE COURT, KAKKANAD EXHIBIT P4 A TRUE COPY OF THE PETITION FILED BY THE 1ST RESPONDENT AS CMP NO. 2774/2024 IN MC NO.36/2022 IS FILED BEFORE JUDICIAL FIRST CLASS MAGISTRATE COURT, KAKKANAD EXHIBIT P6 THE CERTIFIED COPY OF THE ORDER IN CMP NO.2774/2024 IN MC NO.36/2022 DATED27/11/2024 20-12-2024 /True Copy/ Assistant Registrar