Dhanalakshmi vs Jayaraman
2022 Latest Caselaw 11924 Mad

                                                                                Crl.R.C.No. 395 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED : 05.07.2022
                                                         CORAM:
                     THE HON'BLE MR. JUSTICE D. BHARATHA CHAKRAVARTHY
                                                Crl.R.C.No. 395 of 2019
                                                          ---

                    Dhanalakshmi                                                      ... Petitioner


                                                           Versus

                    1.Jayaraman
                    2.Nallusamy
                    3.Palaniyammal
                    4.Srinivasan
                    5.Priya                                                        ... Respondents

                    Prayer:
                         Criminal Revision Case filed under Section 397 read with Section

                    401 of Cr.P.C., to set aside the judgment made in Crl.A.No. 345 of 2018,

                    dated 23.03.2019 on the file of the IV Additional Sessions Judge, Bhavani,

                    partly allowing order of the Judicial Magistrate No.I, Bhavani in M.C.No.

                    21 of 2013.

                                    For Petitioner      : Mrs.Dhanalakshmi
                                                          For Mr. E.C. Ramesh

                                    For Respondents : Mr. P. Veeraraghavan
                                                          ----
                                                      ORDER

https://www.mhc.tn.gov.in/judis Crl.R.C.No. 395 of 2019

This Revision arises out of the order passed in Criminal Appeal No.

345 of 2018, dated 23.03.2019 and M.C.No. 21 of 2013, dated 01.10.2018

arising under the provisions of the Domestic Violence Act.

2. Today, when the matter came up for hearing, the learned counsel

appearing on behalf of the respondents submitted that the issue between

the husband and wife has already been settled and they have separated and

are living peacefully and nothing survives for further adjudication in this

Revision. Eventhough the learned counsel for the petitioner requested

time for verification of this fact, however, recording the submission made

by the learned counsel for the respondents, this Revision is closed as

having become infructuous as nothing survives for further adjudication in

this case.

3. Accordingly, the Criminal Revision Case is closed.

05.07.2022 Internet : Yes/No Index : Yes/No msm

https://www.mhc.tn.gov.in/judis Crl.R.C.No. 395 of 2019

To

1. The IV Additional Sessions Judge, Bhavani

2. The Judicial Magistrate No.I, Bhavani.

3. The Public Prosecutor, High Court, Madras.

D. BHARATHA CHAKRAVARTHY, J.

https://www.mhc.tn.gov.in/judis Crl.R.C.No. 395 of 2019

msm

Crl.R.C.No. 395 of 2019

05.07.2022

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