S. Rajesh vs C. Sowmya
2022 Latest Caselaw 6863 Mad

                                                                                 Crl.O.P.No.27416 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 01.04.2022

                                                     CORAM
                                  THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                                Crl.O.P.No.27416 of 2016
                                                          and
                                           Crl.M.P.Nos.13955 & 13956 of 2016

                     1. S. Rajesh
                     2. S. Shanthi
                     3. Sandhya
                     4. Boopathy                                               ... Petitioners

                                                             Vs.

                     C. Sowmya                                                 ... Respondent

                     Prayer: Criminal Original Petition filed under Section 482 of Criminal
                     Procedure Code, to call for the records relating to D.V.M.C.No.16 of 2016
                     on the file of the Judicial Magistrate-1, Vellore and to quash the same.


                                     For Petitioner    : No Appearance

                                     For Respondent : No Appearance




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.No.27416 of 2016




                                                      ORDER

This petition is filed to call for the records in D.V.M.C.No.16

of 2016 on the file of the Judicial Magistrate-1, Vellore and to quash the

same.

2. It is seen from the previous date proceedings order that

there was no representation for the petitioner from 23.01.2017 and again

when the matter was posted subsequently, on 09.03.2021, 17.03.2022 and

25.03.2022. This matter was specifically posted under the caption 'for

dismissal'. Today also there is no representation for the petitioner. This

Court in the judgment reported in 2021 1 L.W. 289 P.Pathmanathan and

others Vs. V.Monica and Others held that petition under Section 482

Cr.P.C., cannot be maintained for quashing the proceedings under Domestic

Violence Act, 2005.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.27416 of 2016

3. Following order reported in 2021 1 L.W. 289

P.Pathmanathan and others Vs. V.Monica and Others, this Court finds

that the criminal original petition is not maintainable and dismissed

accordingly. Consequently, connected miscellaneous petitions are closed.

01.04.2022 AT Index: Yes/No

https://www.mhc.tn.gov.in/judis Crl.O.P.No.27416 of 2016

G.CHANDRASEKHARAN,J.

AT

To

1.The Judicial Magistrate-1, Vellore.

Crl.O.P.No.27416 of 2016 and Crl.M.P.Nos.13955 & 13956 of 2016

01.04.2022

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