M.Arunkumar vs A.Neeladevi
2023 Latest Caselaw 10269 Mad

                                                                               Crl.RC.No.1009 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 11.08.2023

                                                       CORAM:

                      The Hon'ble MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                Crl.RC.No.1009 of 2019
                                        and Crl.M.P.Nos.14096 & 14097 of 2019


                   1.M.Arunkumar
                   2.Yallammal
                   3.Dhanalakshmi                                   ...Petitioners


                                                          -Vs-

                   A.Neeladevi                                      ...Respondents


                   Prayer:- Criminal Revision Case filed under Section 397 read with 401 of
                   Cr.P.C, to set aside the order in Crl.Appeal No.107 of 2018 order dated
                   17.07.2019 passed by the learned IV Additional Sessions Judge at Chennai
                   – 600 104, which confirming the order in M.P.No.3385 of 2017 in D.V.A.
                   No.306 of 2017 (Old CC.No.4815 of 2011), order dated 26.02.2018 passed
                   by the learned Metropolitan Magistrate,           Additional Mahila Judge,
                   Allikulam Campus, Egmore at Chennai – 600 003 and allow the above
                   Criminal Revision Petition.




                                     For Petitioners   : No appearance
https://www.mhc.tn.gov.in/judis
                   1/4
                                                                                 Crl.RC.No.1009 of 2019



                                    For Respondent     : Mr.G.D.Stalin, Advocate

                                                     JUDGMENT

Today, when the case came up for hearing, there is no representation

for the Revision Petitioners.

2. The learned Counsel for the Respondent present in the Court

submits that the daily status uploaded on the web-site shows that the

learned Metropolitan Magistrate, Additional Mahila Court at Magisterial

Level, Egmore, Chennai, has dismissed the petition in Case

No.DVC/0000306/2017 as “dismissed as withdrawn” on 19.04.2021.

3. Recording the submission made by the learned Counsel for the

Respondent, this Criminal Revision Petition is dismissed as infructuous.

Consequently, connected Criminal Miscellaneous Petitions are closed.

11.08.2023 drl Index : Yes/No Speaking/Non-speaking order

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

Crl.RC.No.1009 of 2019

To

1.The IV Additional Sessions Judge at Chennai.

2. The Metropolitan Magistrate, Additional Mahila Judge, Allikulam Campus, Egmore, Chennai – 600 003

SATHI KUMAR SUKUMARA KURUP, J.,

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

Crl.RC.No.1009 of 2019

drl

Crl.RC.No.1009 of 2019 and Crl.M.P.Nos.14096 & 14097 of 2019

11.08.2023

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