SURYA P.NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard. This original petition has been filed seeking expeditious disposal of M.C.No.46/2021 on the file of the Judicial First Class Magistrate-I, Chengannur.

(2.) Since the matter is of the year 2021, I am not inclined to give a direction to the learned Magistrate to dispose of M.C. itself within a time frame. However, it is submitted by the learned counsel for the petitioner that an interim application is filed under Sec. 23(2) of Protection of Women from Domestic Violence Act as C.M.P.No.1385/2021.

(3.) Hence, this original petition is disposed of, with a direction to the learned Magistrate to dispose of C.M.P.No.1385/2021 in M.C.No.46/2021 within a period of two months from the date of receipt of a copy of this judgment.