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Judgment
5 paragraphs · 186 wordsA. Badharudeen, J
In this matter, the petitioner, who was detained in custody as per Exhibit P1 order dated 20.12.2022 in C.M.P (Ex.). No. 165 of 2021 in M.C. No. 166 of 2018, was directed to be released as per the order dated 10.07.2023, subject to deposit of Rs.25,000/- towards arrears of maintenance within ten days of his release. But, the said amount was not deposited.
Thereafter, on 24.07.2023, this Court directed the petitioner to deposit the substantial amount within a period of two weeks. Today, when the matter is taken up for consideration, there is no representation for the petitioner.
It appears that the petitioner who was released as per the order of this Court, subject to the condition of deposit of Rs.25,000/-, did not deposit the amount and now, he did not appear before court, either personally or through his lawyer.
Therefore, this Original Petition is dismissed, with a direction to the Family Court, Malappuram to issue a fresh warrant in C.M.P (Ex.). No. 165 of 2021 in M.C. No. 166 of 2018 to realize the amount in accordance with law.