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Judgment
8 paragraphs · 146 wordsDr. Kauser Edappagath, J
The petitioners seeks speedy disposal of C.M.P.No.1050/2021 filed by the 2nd respondent under Section 31 of the Domestic Violence Act.
Considering the order going to be passed, I am of the view that notice need not be issued to the 2nd respondent.
I have heard the learned counsel for the petitioners as well as the learned Public Prosecutor.
I have also called for a report from the learned Magistrate who reported that in CMP No.1050/2021, the statement of the petitioner was already taken
and it is posted for further evidence. In these circumstances, this original petition is disposed of, with a direction to the learned Magistrate to dispose of
CMP No.1050/2021 as early as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment, after hearing
both sides.