Dr Shyla vs Salam

M.R.Anitha, J

This review petition has been filed by respondents 1 to 4 in O.P.(Crl) No.328/2021 seeking to review the judgment dated 27.10.2021 in O.P.(Crl) No.328/2021. O.P.(Crl) No.328/2021 has been filed seeking for an early disposal of M.C.No.153/2018 of the Judicial First Class Magistrate Court-I, Haripad. The review petitioners are the petitioners in M.C.No.153/2018 filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005. According to review petitioners, as per the judgment dated 27.10.2021 in O.P.(Crl) No.328 of 2021, this Court directed the Judicial First Class Magistrate Court-I, Haripad to dispose of M.C.No.53/2018 within a period of six months from the date of receipt of a copy of the above judgment. The grievance of the review petitioners is that they were not issued with notice of the above O.P.(Crl) and hence they seek to review the judgment dated 27.10.2021 and dismiss the O.P.(Crl).

Learned counsel for the respondents/petitioners in O.P.(Crl) No.328/2021 is also present and both sides were heard.

According to the learned counsel, evidence is not yet started and review petitioners want more time for collecting documents and witnesses to prove the transactions in M.C.No.153/2018 and hence it is requested that the time for disposal of M.C.No.153/2018 may be extended.

It is true that no notice was issued to the review petitioners before passing judgment in O.P.(Crl) No.328/2021. But the limited prayer in the O.P was for an early disposal of M.C.No.153/2018. In view of the same, a report was called for from the Judicial First Class Magistrate Court-I, Haripad and the learned Magistrate sought for six months time for final disposal of M.C.No.153/2018. Accordingly, this Court directed the learned Magistrate to dispose of M.C.No.153/2018 within a period of six months from the date of receipt of copy of the judgment. If at all the learned Magistrate requires more time for disposal of the M.C, it is open for the said court to seek for extension of time for disposal of the case. So, the present prayer of the learned counsel seeking to extend the time fixed by this Court cannot be allowed. In effect, there is no error apparent on the face of the record so as to review the judgment in O.P.(Crl) No.328/2021 dated 27.10.2021. Accordingly, the review petition is dismissed with liberty to the learned Magistrate to seek for extension of time, if necessary, for disposal of M.C.No.153/2018.