Kalpana Devi vs Pa.Sureda
2022 Latest Caselaw 4179 Mad

                                                                                 Crl.O.P.No.23902 of 2016



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 03.03.2022

                                                        CORAM

                            THE HONOURABLE THIRU JUSTICE G.CHANDRASEKHARAN

                                                Crl.O.P.No.23902 of 2016
                                              and Crl.M.P.No.11362 of 2016

                Kalpana Devi                                                        ... Petitioner
                                                           vs


                Pa.Sureda                                                         ... Respondent

                          Criminal Original Petition filed under Section 482 of Cr.P.C to call for
                the records in D.V.C.No.10 of 2016 on the file of Judicial Magistrate No.II,
                Puducherry and quash the same.


                                  For Petitioner    :    Mr.G.Mohanakrishnan

                                  For respondent    :    Mr.C.D.Johnson

                                                         ORDER

This Criminal Original Petition is filed to call for the records pertaining

to D.V.C.10 of 2016 pending on the file of the Judicial Magistrate No.II,

Puducherry and quash the same.

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

petitioner and the respondent are present. Learned counsel for the petitioner

https://www.mhc.tn.gov.in/judis Crl.O.P.No.23902 of 2016

G.CHANDRASEKHARAN,J.,

sr

submitted that the Hon'ble Mr.Justice N.Anand Venkatesh, in a batch of

Crl.O.Ps, issued a series of directions with regard to cases filed under

Domestic Violence Act and finally held that the petition for quashing under

Section 482 Cr.P.C is not maintainable.

3. This Court, in view of the Judgment in Crl.O.P.Nos.28458, 16411

of 2019 etc., batch dated 18.01.2021 reported in (2021) 2 CTC 57

(P.Pathmanathan and others vs V. Monica and others) finds that the

petition to quash filed in this Criminal Original Petition is not maintainable

and dismissed the Crl.O.P.No.23902 of 2016. Consequently, connected

miscellaneous petition is closed.

03.03.2022

sr Index:no speaking order/non-speaking order To

The Judicial Magistrate No.II, Puducherry

Crl.O.P.No.23902 of 2016

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