Dr.K.M.Sriram vs S.Sowmiya
2022 Latest Caselaw 18022 Mad

                                                                               Crl.O.P.No.6089 of 2016
                                                                           and Crl.M.P.No.3133 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 02.12.2022

                                                         CORAM:

                                   THE HON'BLE Mr. JUSTICE SUNDER MOHAN

                                               Crl.O.P.No.6089 of 2016
                                             and Crl.M.P.No.3133 of 2016



                  1.Dr.K.M.Sriram
                  2.S.Thamaraiselvi
                  3.S.Rajeswari                                            ... Petitioners

                                                         Versus

                  S.Sowmiya                                                ... Respondent


                  PRAYER : Criminal Original Petition filed under Section 482 of Criminal
                  Procedure Code, to call for the entire proceedings pending on the file of the
                  Hon'ble Additional Mahila Magistrate Court, Salem in D.V.O.P.No.77 of
                  2015 against the petitioners and quash the same.

                                   For Petitioners   :     Mr.P.Puhazh Gandhi
                                   For Respondent    :     Mr.P.Tamilavel




                  Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  Crl.O.P.No.6089 of 2016
                                                                              and Crl.M.P.No.3133 of 2016



                                                       ORDER

The petitioners have challenged the Proceedings initiated under the

Domestic Violence Act under Section 482 of Cr.P.C.

2.A Larger Bench of this Court in a recent Judgment dated 17.11.2022

in Arul Daniel vs. Suganya in Crl.O.P.No.SR No.31852 of 2022 held that a

petition under Section 482 Cr.P.C is not maintainable as against the

proceedings under the Domestic Violence Act. In view of the said Judgment,

the above petition is not maintainable. Hence, the Criminal Original Petition

is dismissed. Consequently, connected miscellaneous petition is closed.

3.However, it is open to the petitioners to pursue other remedies that

are available to them in law.

02.12.2022 Index : Yes/No Internet : Yes/No Speaking Order/Non Speaking Order dk

https://www.mhc.tn.gov.in/judis Crl.O.P.No.6089 of 2016 and Crl.M.P.No.3133 of 2016

To The Additional Mahila Magistrate Court Salem.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.6089 of 2016 and Crl.M.P.No.3133 of 2016

SUNDER MOHAN, J.

dk

Crl.O.P.No.6089 of 2016 and Crl.M.P.No.3133 of 2016

02.12.2022

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