AFNEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. His grievance is that the learned Magistrate passed an order on 1/1/2025 in CMP No.2128/2024 in MC No.21/2021, but copy of the same was not furnished or not uploaded in the website. Further according to him, without affording an opportunity to the petitioner to challenge the said order, he is proceeding to dispose of the MC and posted to 4/1/2025, for final arguments.

(2.) According to him, the documents sought to be called for as per CMP No.2128/2024 was essential for a just decision in the MC. Learned counsel also submitted that copy application No.1/2025 has already been filed before the learned Magistrate.

(3.) In the above circumstances, There will be a direction to the learned Judicial First Class Magistrate-II, Aluva to serve a copy of the order dtd. 1/1/2025 to the petitioner as applied for in the copy application No.1/2025 at the earliest, at any rate within a period of nine days from the date of receipt of a copy of this order. Till then, further proceedings in the MC will stand stayed.