P.Manoj Kumar vs M.Shobana
2021 Latest Caselaw 1109 Mad

                                                            1 CRL.O.P.NO.670 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 19.01.2021

                                                        CORAM

                            THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                                CRL.O.P.No.670 of 2019
                                                         and
                                                CRL.M.P.No.422 of 2019


                     P.Manoj Kumar                                       .. Petitioner
                                                          Vs.

                     M.Shobana                                           .. Respondent



                     PRAYER: Criminal Original Petition filed under Section 482 of the

                     Code of Criminal Procedure, to setaside the order dated 15.11.2018

                     passed in CRL.A.No.414 of 2017 on the file of IV Additional District

                     and Sessions Judge, Coimbatore confirming the Judgment dated

                     25.10.2017 passed in D.V.A.No.5 of 2016 on the file of Judicial

                     Magistrate No.1, Pollachi by allowing this Criminal Original Petition.



                                      For Petitioner   : Mr.S.Kumardevan




https://www.mhc.tn.gov.in/judis/
                                                             2 CRL.O.P.NO.670 of 2019


                                                                    N.ANAND VENKATESH, J.

                                                                                              adl
                                                        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 petitioner to work out his remedy accordingly.

2. This criminal original petition is disposed of accordingly.

Consequently connected miscellaneous petition is closed.

19.01.2021

Index : Yes/No Internet: Yes/No adl

To

The Judicial Magistrate No.1, Pollachi.

CRL.O.P.No.670 of 2019 and CRL.M.P.No.422 of 2019

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