Madras High Court
Unknown vs R.Sarojini on 19 May, 2021
CRL OP(MD). No.10966 of 201
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
( Criminal Jurisdiction )
Date : 19/05/2021
PRESENT
The Hon`ble Mr.Justice G.ILANGOVAN
CRL OP(MD). No.10966 of 2019
1. Kirubanantha Sarathy,
S/o.Nageswaran, D.No.25,
Koorisatha Ayanar Kovil Street,
Periyar Nagar, Ramnad..
2. Nageswaran,
S/o.Alagu @ Alagan,
D.No.25, Koorisatha
Ayanar Kovil Street,
Periyar Nagar,Ramnad..
3. N.Ramachandravalli,
W/o.Nageswaran, D.No.25,
Koorisatha Ayanar Kovil Street,
Periyar Nagar, Ramnad..
4. Krishnamoorthy,
S/o.Nageswaran, D.No.25,
Koorisatha Ayanar Kovil Street,
Periyar Nagar,Ramnad..
5. Saravanakumar,
S/o.Nageswaran, D.No.25,
Koorisatha Ayanar Kovil Street,
Periyar Nagar, Ramnad..
1/4
https://www.mhc.tn.gov.in/judis/
CRL OP(MD). No.10966 of 201
6. Sathiya Bama,
W/o.Karnan, D.No.25,
Koorisatha Ayanar Kovil Street,
Periyar Nagar, Ramnad.
Presently Residing at D.No.252, Rani
Indiradevi, Natchiyar Nagar, Netchi.
7. Menaka,
W/o.Saravanakumar, D.No.25,
Koorisatha Ayanar Kovil Street,
Periyar Nagar, Ramnad.
Presently Residig at North
Street, Peraiyur, Kamuthi Tk., Ramnad.
8. Premalatha,
W/o.Krishnamoorthy, D.No.25,
Koorisatha Ayanar Kovil Street,
Periyar Nagar,Ramnad..
... Petitioners/Accused
Vs
1. R.Sarojini,
W/o.N.Kirubanantha Sarathy, D.No.2/1-A2,
Anna Nagar, Sivaji Nagar West,
Thanjavur..
2. Minor K.S.Deepak Karthikeyan,
S/o.N.Kirubanantha Sarathy, D.No.2/1-A2,
Anna Nagar, Sivaji Nagar West,
Thanjavur. (Minor Rep by R1).
... Respondents/Complainants
For Petitioners : M/s.T.R.Jeyapalam,
Advocate.
PRAYER :-
To pass an order withdrawing the petition in DVC
No.22 of 2019 from the file of the JM-I., Thanjavur
and transferring the same to the file of any
competent court at Madurai.
ORDER : The Court made the following order :-
2/4
https://www.mhc.tn.gov.in/judis/
CRL OP(MD). No.10966 of 201
The petitioner seeks permission to withdraw the
petition with liberty to file a fresh petition before
the appropriate Court in view of the Judgement
reported in 2021 (2) CTC 57. In that judgment, this
Court has held that the proceedings under the
Protection of Women from Domestic Violence Act, 2005
are only civil in nature and liberty to file a
Criminal Original Petition to transfer the
proceedings under Section 407 Cr.P.C is not
available. Only on that ground, he seeks permission
to file a fresh petition before the appropriate Court
under appropriate provisions of law. Such liberty is
always available to the petitioner.
2.With the above observation, this Criminal
Original Petition is dismissed as withdrawn.
(G I J)
19.05.2021
MSA/CM
3/4
https://www.mhc.tn.gov.in/judis/
CRL OP(MD). No.10966 of 201
G.ILANGOVAN,J
MSA/CM
Note : In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that
the copy of the order that is presented is the
correct copy, shall be the responsibility of the
advocate/litigant concerned.
ORDER
IN
CRL OP(MD) No.10966 of 2019
Date : 19/05/2021
https://www.mhc.tn.gov.in/judis/
