SHINE P.JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.Revision Petition has been directed against the judgment in Crl.Appeal No.121/2021 dtd. 21/12/2021 on the file of Principal Sessions Court, Kollam (for short, 'the appellate court') confirming the order in CMP No. 2348/2019 in MC No.21/2019 dtd. 27/2/2021 on the file of Judicial First Class Magistrate Court, Pathanapuram (for short, the trial court).

(2.) The 1st revision petitioner herein is the husband of the 2nd respondent. The 2nd revision petitioner is the father of the 1st revision petitioner. The 2nd respondent filed MC No.21/2019 before the trial court against the revision petitioners u/s 12 of the Protection of Women from Domestic Violence Act (for short, 'the DV Act') claiming various reliefs. She has filed a petition u/s 23(2) of the DV Act seeking interim reliefs. The trial court allowed it as per the order dtd. 27/2/2021 and the following order is passed:

(3.) The revision petitioners challenged the said order before the appellate court. The appellate court remanded the matter to the trial court with a direction to dispose of the MC itself within a time frame. Aggrieved by the order of the trial court as well as the appellate court, this criminal revision petition has been preferred.