BINDHUKUTTAN Vs. JUSTIN JOSE

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Principal Subordinate Judge, Thrissur, to consider and dispose of EA No.733/2022 (Ext P8), EA No.741/2022 (Ext P9), EA No.732/2022 (Ext P10) and EA No.742/2022 (Ext P11), within a time frame, and until such time the warrant of arrest issued against the petitioner may be kept in abeyance.

(2.) The petitioner laments that he has not received the notice in EP No.173/2019 in OS No.160/2015. However, a warrant of arrest was issued against him. Immediately, on coming to learn about the warrant, he made arrangements through his Counsel to set aside the ex parte order. Unfortunately, his Counsel died and the applications were dismissed by Exts P6 and P7 orders. Now, a warrant of arrest is issued against him. Therefore, the petitioner has filed Exts P8 to P11 applications. However, the court below has directed the petitioner to be personally present on 12/8/2022. The petitioner apprehends that he may not be given an opportunity to contest the matter on merits and he may be sent to the civil prison, which would cause prejudice to him. Hence the original petition.

(3.) Heard; Sri.Lindons C.Davis, the learned counsel appearing for the petitioner. In view of the limited relief that I propose to pass, I dispense with notice to the respondent.