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Sureshkumar vs Sathyavathai
2021 Latest Caselaw 9743 Mad

Citation : 2021 Latest Caselaw 9743 Mad
Judgement Date : 16 April, 2021

Madras High Court
Sureshkumar vs Sathyavathai on 16 April, 2021
                                                                            Crl.R.C.No.547 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 16.04.2021

                                                          CORAM:

                              THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                Crl.R.C.No.547 of 2015
                                                          and
                                                   M.P.No.1 of 2015

                     Sureshkumar                                          ... Petitioner
                                                            Vs.
                     1.Sathyavathai

                     2.Minor Kavia
                       represented by her mother guardian Sathyavathi
                                                                 ... Respondents

                     PRAYER: This Criminal Revision Petition has been filed under
                     Section 397 read with Section 401 of Cr.P.C, against the order made
                     in MC.No.02 of 2014, on the file of the Court of the Judicial
                     Magistrate No.2, Pollachi, dated 26.03.2015.


                                    For Petitioner        : Mr.R.Nandhakumar
                                    For Respondents       : Mr.N.Ponraj


                                                        JUDGMENT

The learned counsels appearing for both the parties

represented that the matter regarding the award of maintenance

passed in MC.No.02 of 2014, on the file of the Judicial Magistrate

No.2, Pollachi, has been settled between the parties.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.547 of 2015

RMT.TEEKAA RAMAN. J.

dua

2.Recording the submissions made by both the learned

counsels, this Criminal Revision Case stands dismissed as the

matter settled out of Court. No costs. Consequently, connected

miscellaneous petition is closed.



                                                                              16.04.2021
                     Index    : Yes/No
                     Internet : Yes/No
                     dua


                     To

Judicial Magistrate No.2, Pollachi.

Crl.R.C.No.547 of 2015

https://www.mhc.tn.gov.in/judis/

 
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