Palayam vs Mrs.Kalpana
2022 Latest Caselaw 4846 Mad

                                                                                 Crl.O.P.No.23753 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 10.03.2022

                                                        CORAM

                            THE HONOURABLE THIRU JUSTICE G.CHANDRASEKHARAN

                                               Crl.O.P.No.23753 of 2016
                                       and Crl.M.P.Nos.11291 and 11292 of 2016

                1.Palayam
                2.Santhi                                                            ... Petitioners
                                                           vs


                Mrs.Kalpana                                                       ... Respondent

                          Criminal Original Petition filed under Section 482 of Cr.P.C to call for
                the records in D.V.C.No.174 of 2016 on the file of Additional Mahila ourt,
                Metropolitan Magistrate of Egmore at Allikulam Complex, Chennai and quash
                the same.


                                  For Petitioner    :    No representation


                                                         ORDER

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

to D.V.C.No.174 of 2016 on the file of Additional Mahila ourt, Metropolitan

Magistrate of Egmore at Allikulam Complex, Chennai. and quash the same

2. When the matter was taken up on 03.03.2022, there was no

representation on both sides and therefore, the matter was directed to be

posted today under the caption "for dismissal. Even today, when the matter https://www.mhc.tn.gov.in/judis

Crl.O.P.No.23753 of 2016

G.CHANDRASEKHARAN,J.,

sr

is taken up for hearing, there is no representation for the petitioner. 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.23753 of 2016. Consequently, connected

miscellaneous petition is closed.

10.03.2022

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

The Additional Mahila ourt, Metropolitan Magistrate of Egmore at Allikulam Complex, Chennai Crl.O.P.No.23753 of 2016

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