A. Senthilkumar vs Hemalatha
2022 Latest Caselaw 7723 Mad

                                                                                     Crl.O.P.No.21236 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 12.04.2022

                                                     CORAM
                                  THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                                 Crl.O.P.No.21236 of 2016

                     1.A. Senthilkumar
                     2.Annamalai
                     3.Krishnaveni                                                 ... Petitioners

                                                               Vs.

                     Hemalatha                                                     ... Respondent

                     Prayer: Criminal Original Petition filed under Section 482 of Criminal
                     Procedure Code, to call for the entire records pertains to the proceedings in
                     D.V.P.No.02/2016 on the file of learned Judicial Magistrate No.I, Mettur
                     and quash the same insofar the petitioners herein are concerned.


                                     For Petitioners     : Mr. J. Ramakrishnan

                                     For Respondent : Mr. V. Muthamil Selvan

                                                           ORDER

This petition is filed to call for the records in D.V.P.No.02/2016

on the file of learned Judicial Magistrate No.I, Mettur.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.21236 of 2016

2. When the matter is taken up, the learned counsel for the

petitioner reports no instructions from the petitioner.

3. 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.

4. 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 petition is closed.

12.04.2022 AT Index: Yes/No

https://www.mhc.tn.gov.in/judis Crl.O.P.No.21236 of 2016

To

1.The Judicial Magistrate No.I, Mettur.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.21236 of 2016

G.CHANDRASEKHARAN,J.

AT

Crl.O.P.No.21236 of 2016

12.04.2022

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