THANKA Vs. SOUMIA AND ORS

JUDGEMENT

(1.) The petitioner is one of the respondents in M.C.No.103/ 2009 before the Judicial First Class Magistrate's Court, Pattambi, under the Protection of Women from Domestic Violence Act. That M.C. was decided ex parte. The petitioner filed an application for stetting aside the ex parte order. That application was allowed by the Magistrate on terms directing the petitioner to pay Rs. 2,500/- as costs to the 1st respondent. The petitioner filed Crl.Appeal No.450/2010 before the Sessions Court, Palakkad, who reduced the costs to Rs. 1500/-. The petitioner has filed this Criminal Revision Petition challenging that part of the order, whereby costs have been ordered to be paid. When the matter was taken up today, the learned counsel for the petitioner submits that the petitioner only wants time to pay the costs ordered. I do not find it necessary to issue notice to the 1st respondent for deciding that issue. In the above circumstances, I dispose of this Criminal Revision Petition with a direction to the Magistrate to accept the costs as ordered by the court below, if it is paid within two weeks from today.