Kasthuri vs Murugan
2023 Latest Caselaw 5216 Mad

                                                                                      Crl.O.P.No.29518 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.06.2023

                                                               CORAM:

                                  THE HON'BLE Mr. JUSTICE SUNDER MOHAN

                                                Crl.O.P.No.29518 of 2019


                  Kasthuri                                                          ...Petitioner
                                                               Versus

                  1. Murugan
                  2. Ambiga
                  3. Vairamani
                  4. Vijaya Kumari                                                  ... Respondents


                  PRAYER : Criminal Original Petition filed under Section 482 of Criminal
                  Procedure Code, to direct the Judicial Magistrate – I, Puducherry, to dispose
                  of the case in M.C.No.6 of 2014 with the time frame fix by this Court.



                                   For Petitioner      :         Mr. K. Sasindran

                                   For Respondents         :     No Appearance




                  Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   Crl.O.P.No.29518 of 2019

                                                        ORDER

This Criminal Original Petition has been filed seeking a direction to the

Judicial Magistrate – I, Puducherry, to dispose of the case in M.C.No.6 of

2014 within the time frame.

2.A Larger Bench of this Court, in Arul Daniel vs. Suganya reported in

(2022) 4 MLJ (Crl) 561 (FB) held that a petition under Section 482 Cr.P.C is

not maintainable as against the proceedings under the Protection of Women

from Domestic Violence Act. In view of the said Judgment, the above petition

is not maintainable. Hence, the Criminal Original Petition is dismissed.

3.However, it is open to the petitioner to pursue other remedies that are

available to her in law.

01.06.2023 Index : Yes/No Internet : Yes/No Speaking Order/Non Speaking Order smv

To

https://www.mhc.tn.gov.in/judis Crl.O.P.No.29518 of 2019

1.The Judicial Magistrate – I, Puducherry.

SUNDER MOHAN, J.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.29518 of 2019

smv

Crl.O.P.No.29518 of 2019

01.06.2023

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