AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 135 wordsM.R.Anitha, J
This original petition has been filed seeking for an early disposal of M.C.No.153/2018 on the file of the Judicial First Class Magistrate Court -I, Haripad.
M.C.No.153/2018 has been filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (in short 'Act').
In view of the limited prayer sought for in the original petition, a report is called for from the Judicial First Class Magistrate Court-I, Haripad. As per the report dated 27.09.2021, the learned Magistrate sought for six months' time for the final disposal of M.C.No.153/2018.
In the said circumstances, Judicial First Class Magistrate Court-I, Haripad is directed to dispose of M.C.No.153/2018 within a period of six months from the date of receipt of a copy of this judgment.
This O.P.(Crl) is disposed of as above.