Dr.S.Singaravadivel vs R.Abirami
2022 Latest Caselaw 11363 Mad

                                                                                    CRL.O.P.No.4440 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 28.06.2022

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                                 CRL.O.P.No.4440 of 2022
                                                and Crl.MP.No.2246 of 2022

                Dr.S.Singaravadivel                                                        ... Petitioner

                                                            Vs.
                1. R.Abirami
                2. S.A.Harini                                                          ... Respondents

                Prayer :- Criminal Original Petition filed under Section 482 of Cr.P.C. praying
                to withdraw the case on the file of the II Additional Family Court at Chennai in
                M.C.No.572 of 2021 and transfer the same to the Family Court at Dindigul.


                                    For Petitioner     :     Mr.R.Alvin Manoj Raj

                                    For Respondents :        Mr.M.Leon Raymont

                                                           ORDER

This petition has been filed to withdraw the case on the file of the

II Additional Family Court at Chennai in M.C.No.572 of 2021 and transfer the

same to the Family Court at Dindigul.

2. When this Court is about to dismiss this petition, the learned counsel

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

CRL.O.P.No.4440 of 2022

for the petitioner sought indulgence of this Court to dispense with the personal

appearance of the petitioner before the trial Court since the petitioner has

undergone two major surgery in his stomach.

3. In the light of the submissions of the learned Counsel for the

petitioner, the presence of the petitioner before the Trial Court shall be

dispensed with except for any date that may be fixed by the trial Court for his

personal appearance and at the time of passing judgment.

4. This Criminal Original Petition stands dismissed accordingly.

Consequently, the connected miscellaneous petitions are closed.

28.06.2022

Internet : Yes/No Index : Yes/No Speaking/Non speaking order dpq

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

CRL.O.P.No.4440 of 2022

To

1. The II Additional Family Court Chennai

2. The Family Court Dindigul.

3. The Public Prosecutor, High Court of Madras, Chennai.

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

CRL.O.P.No.4440 of 2022

N. SATHISH KUMAR, J.

dpq

CRL.O.P.No.4440 of 2022

28.06.2022

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