Kerala High Court
Piuse vs Seelakumari
Author: B. Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
WEDNESDAY, THE 19TH DAY OF JULY 2017/28TH ASHADHA, 1939
Crl.MC.No. 4962 of 2017 ()
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SC 958/2016 of ADDITIONAL DISTRICT & SESSIONS COURT (VIOLENCE
AGAINST WOMEN & CHILDREN)
CRIME NO. 73/2014 OF AYYAMPUZHA POLICE STATION, ERNAKULAM
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PETITIONER(S)//ACCUSED:
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1. PIUSE,
AGED 47 YEARS, S/O THOMAS, THIRUTHANATHIL HOUSE,
CHULLY, AYYAMPUZHA P.O. ERNAKULAM DIST- 683 581
2. LISSIE,
AGED 43 YEARS, W/O PIYUS, THIRUTHANANTHIL HOUSE,
CHULLY, AYYAMPUZHA P.O. ERNAKULAM DIST- 683 581
BY ADV. SRI.DINESH MATHEW J.MURICKEN
RESPONDENT(S)//DEFACTO COMPLAINANT & COMPLAINANT:
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1. SEELAKUMARI,
AGED 18 YEARS, D/O SREEBRIJIRAM,
THINFIDIYA POST,
SIRISIYA, PASCHIMI, CHAMBARAN DIST.
BIHAR STATE, PIN- 845 438
2. THE STATE OF KERALA
REP. BY THE PUBLIC PROSECUTOR,
HIHG COURT OF KERALA, ERNAKULAM
BY PUBLIC PROSECUTOR SRI.M.K.PUSHPALATHA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
19-07-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 4962 of 2017 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE A1 TRUE COPY OF THE FIRST INFORAMTION REPORT IN CRIME
NO.73/2014 OF AYYAMPUZHA POLICE STATION DATED 27-
02-2014
ANNEXURE A2 TRUE COPY OF THE FINA REPORT IN SC NO.958/2016 ON
THE FILE OF ADDITIONAL DISTRICT & SESSIONS COURT
(FOR THE TRIAL OF CASES RELATING TO ATROCITIES
AND SEXUAL VIOLENCE AGAINST WOMAN & CHILDREN)
ERNAKULAM ARISING OUT OF CRIME NO.73/2014 OF
AYYAMPUZHA POLICE STATION DATED 05-05-2014
ANNEXURE A3 TRUE COPY OF THE SUMMONS ISSUED TO THE 1ST
PETITIONER IN SC NO. 958/2016 BY THE ADDITIONAL
DISTRICT & SESSIONS COURT (FOR THE TRIAL OF CASES
RELATING TO ATROCITIES AND SEXUAL VIOLENCE AGAINST
WOMAN & CHILDREN) ERNAKULAM DATED 07-02-2017
ANNEXURE A4 TRUE COPY OF THE SUMMONS ISSUED TO THE 2ND
PETITIONER IN SC NO. 958/2016 BY THE ADDITIONAL
DISTRICT & SESSIONS COURT (FOR THE TRIAL OF CASES
RELATING TO ATROCITIES AND SEXUAL VIOLENCE AGAINST
WOMAN & CHILDREN) ERNAKULAM DATED 07-02-2017
RESPONDENT'S EXHIBITS: NIL
//TRUE COPY//
P.A. TO JUDGE
STK
B. SUDHEENDRA KUMAR, J.
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Crl.M.C. No.4962 of 2017
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Dated this the 19th day of July, 2017
O R D E R
When this matter has been taken up for admission, the learned counsel for the petitioners has submitted that the petitioners need only a direction to the court below to transfer S.C.No.958/2016, in accordance with the direction of this Court in Thresiamma Varkey v. State of Kerala 2017(3) KHC 656 as expeditiously as possible.
2. In view of the above submission of the learned counsel for the petitioners, the learned Sessions Judge concerned is directed to transfer S.C.No.958/2016 to the Magistrate Court concerned, in accordance with the direction of this Court in Thresiamma Varkey (supra), as expeditiously as possible, and at any rate within three days from the date of receipt of this order by the court below. In the result, this Crl.M.C. stands disposed of as above.
Sd/-
B. SUDHEENDRA KUMAR, JUDGE STK //TRUE COPY// //P.A. TO JUDGE//