Stephen vs P.Jenifer
2022 Latest Caselaw 5951 Mad

                                                                                       Crl.O.P.No.27397 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 23.03.2022

                                                            CORAM

                              THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                                    CRL.O.P.No.27397 of 2016


            1.Stephen

            2.SelvaTheresa

            3.Sekar

            4.Sudhakar                                                ...Petitioners

                                                              Vs.

            P.Jenifer                                                 ...Respondent

            Prayer :- Criminal Original Petition is filed under Section 482 of Code of Criminal
            Procedure, to call for the entire records pertaining to the D.V.O.P.No.27 of 2016 on
            the file of the learned Judicial Magistrate No.I, Pollachi and quash the same.


                                  For Petitioners     : M/s.P.Kalimuthu (No appearance)


                                                            ORDER

This petition is filed to call for the entire records pertaining to the

D.V.O.P.No.27 of 2016 on the file of the learned Judicial Magistrate No.I, Pollachi

and quash the same.

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

Crl.O.P.No.27397 of 2016

2.There was no representation for the petitioners for the hearing on 09.03.2021

and 17.03.2022. Therefore, this matter was ordered to be posted under the caption

for dismissal today (i.e.23.03.2022). Today also, there is no representation for the

petitioners.

3.This Court in the judgment reported in 2021 1 L.W. 289 P.Pathmanathan

and others Vs. V.Monica and Others held that, petition under Section 482 Cr.P.C.

cannot be maintained for quashing the proceedings under Domestic Violence Act,

2005.

4.Following the order reported in 2021 1 L.W. 289 P.Pathmanathan and

others Vs. V.Monica and Others, this Court finds that Criminal Original Petition in

Crl.O.P.No.27397 of 2016 is not maintainable and dismissed accordingly.

23.03.2022 ep Index:Yes/No Internet:Yes/No Speaking Order: Yes/No

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

Crl.O.P.No.27397 of 2016

G.CHANDRASEKHARAN,J.,

ep

To The Judicial Magistrate No.I, Pollachi.

CRL.O.P.No.27397 of 2016

23.03.2022 https://www.mhc.tn.gov.in/judis