Ramkumar vs Ambika
2023 Latest Caselaw 330 Mad

                                                                         Crl.O.P(MD)No.2588 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  DATED: 05.01.2023
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN
                                              Crl.O.P.(MD)No.2588 of 2020
                                                          and
                                         Crl.M.P.(MD)No.1349 and 1350 of 2020

                 1.Ramkumar
                 2.Annapoorani
                 3.Uma Devi
                 4.Thirumurugan
                 5.Pandiaraj
                 6.Suba Sree Ramachandran                                       ... Petitioners

                                                         /vs./

                 Ambika                                                         ... Respondent

                 PRAYER: Writ Petition filed under Section 482 of Cr.P.C., to call for the records
                 in the case in Crl.M.P.No.6709 of 2019 on the file of the Judicial Magistrate
                 Additional Mahila Court, Madurai and quash the same as against the petitioners
                 as illegal, violation of law.


                           For Petitioners   : Mr.M.Jothi Basu

                           For Respondent    : Mr.R.Rajamohan




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https://www.mhc.tn.gov.in/judis
                                                                             Crl.O.P(MD)No.2588 of 2020




                                                        ORDER

Since this Criminal Original Petition has been filed challenging the

Domestic Violence proceedings, the same is not maintainable in view of the

judgment of the Hon'ble Larger Bench of this Court in Arul Daniel and others Vs

Suganya and others reported in 2022(6) CTC 833.

2.Hence this Criminal Original Petition is dismissed, giving liberty to the

petitioner to pursue their remedy in accordance with law. Consequently,

connected miscellaneous petitions are closed.

                                                                               05.01.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 pnn



                 To

1.Additional Public Prosecutor, Madurai Bench of Madras High Court, Mdurai.

https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.2588 of 2020

SUNDER MOHAN. J.

pnn

Order made in Crl.O.P.(MD)No.2588 of 2020

05.01.2023

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