JUBAIRIYA Vs. SIRAJ S/O.KAYAKUTTY

JUDGEMENT

(1.) THIS is an application filed by the petitioner seeking early disposal of M.C.No.6/10 pending before Judicial First Class Magistrate Court, Karunagappally under Article 227 of Constitution of India.

(2.) IT is alleged in the petition that petitioner has filed M.C.No.6/10 against the respondents as aggrieved person under Section 12 of the Protection of Women from Domestic Violence Act, 2005 seeking relief under that Act. She filed the application in the year 2010 and after several adjournments, the case was posted to 16.02.2013 for evidence and on that day, petitioner filed proof affidavit. Thereafter, the case was adjourned for cross examination of the petitioner and after cross examination of the petitioner, the case was adjourned to 07.12.2014 for evidence of respondents. So far, no evidence has been adduced on the side of respondents and the court is also not disposing the case. So, she has no other remedy except to approach this court seeking the following relief:

(3.) THE magistrate has sent a report which reads as follows: