Ramasamy vs Jayanthi
2021 Latest Caselaw 1089 Mad

                                                                                 Crl.O.P.No.6546 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 19.01.2021

                                                         CORAM

                              THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                               CRL.O.P.No.6546 of 2020
                                              and Crl.MP.No.3624 of 2020


                1.Ramasamy
                2.Rajakumari
                3.Ramkumar
                4.Rajalakshmi                                                      .. Petitioners
                                                         Vs.


                Jayanthi                                                           .. Respondent

                Prayer: Criminal Original Petition filed under Section 482 of the Code of

                Criminal Procedure, to call for the records and set aside the judgment               in

                Crl.R.P.No.01 of 2019 dated 06.01.2020 passed by the learned Additional District

                and Sessions Court, Ariyalur confirming the judgment made in DVC.No.3 of 2017

                dated 20.11.2018 passed by the learned Judicial Magistrate No.II, Jayankondam.



                                       For Petitioners      : Mr.G.Pugazhenthi


                                                                       N. ANAND VENKATESH, J.

                                                         Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                              Crl.O.P.No.6546 of 2020



                                                                                                                 drl

                                                        ORDER

This case is covered by the common order passed in a batch of cases in

Crl.OP Nos.28458, 16411, 33643 of 2019, Crl.OP.Nos.16389, 16450, 17156,

19918, 20434 of 2020 and Crl.OP.Nos.45,73, 138, 184, 191, 213, 216 , 233, 243,

332 and 349 of 2021, dated 18.01.2021 and the guidelines given therein will

equally apply in the present case also and it is left open to the petitioners to work

out their remedy accordingly.

This criminal original petition is disposed of accordingly.

Consequently, connected Miscellaneous Petition is closed.

19.01.2021 Index :Yes/No Internet:Yes/No drl

To

1. The Additional District and Sessions Court, Ariyalur

2.The Judicial Magistrate No.II, Jayankondam.

Crl.O.P.No.6546 of 2020

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