M.Pattu vs S.Maduraiveeran
2023 Latest Caselaw 6665 Mad

                                                                                Crl.O.P.(MD)No.16948 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 20.06.2023

                                                       CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                             Crl.O.P.(MD)No.16948 of 2022

                    M.Pattu                                             ... Petitioner

                                                           Vs.


                    S.Maduraiveeran                                     ... Respondent


                    Prayer : Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, to direct the learned Additional Mahila Court (Judicial
                    Level), Tiruchirappalli, to expeditiously dispose the Execution Petitions for
                    the Enforcement of arrears of rent in Cr.M.P.Nos.8637/2019, 13503/2019,
                    1514/2022, 9133/2002, 16034 of 2022 filed Under Rule 6(5) of the Protection
                    of Women from Domestic Violence Rules, 2006 within the time stipulated by
                    this Court.


                                   For Petitioner           : Mr.S.Sitharthan
                                   For Respondent           : No appearance



                                                        ORDER

This Criminal Original Petition has been filed, invoking Section

482 Cr.P.C., to direct the learned Additional Mahila Court (Judicial Level), https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.16948 of 2022

Tiruchirappalli, to expeditiously dispose the Execution Petitions for the

Enforcement of arrears of rent in Cr.M.P.Nos.8637/2019, 13503/2019,

1514/2022, 9133/2002, 16034 of 2022 within the time stipulated by this

Court.

2. The learned counsel for the petitioner submitted that the petitioner

has filed M.C.No.114 of 2014 before the Additional Mahila Court, JM Level,

Tiruchirappalli and the same was allowed by directing the respondent to pay a

sum of Rs.4,000/-(Rupees Four Thousand only) as maintenance to the

petitioner and other reliefs as per the provisions of DVC. Thereafter, the

respondent/husband filed regular appeal before the III Additional Sessions

Court, Tiruchirappalli in Crl.A.No.63 of 2018 and the petitioner/wife has filed

the counter affidavit. After hearing, both sides, the appeal was dismissed.

3. Later to execute the above said judgment, the petitioner has filed the

petitions before the learned Additional Mahila Court (JM Level),

Tiruchirappalli and the same is kept pending without any progress.

4. In view of the above, there shall be a direction to the Additional

Mahila Court (Judicial Level), Tiruchirappalli, to dispose of the petitions in

Cr.M.P.Nos.8637/2019, 13503/2019, 1514/2022, 9133/2002, 16034 of 2022 https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.16948 of 2022

within a period of three months from the date of receipt of a copy of this

order.

5. With the above direction, this Criminal Original Petition stands

disposed of.

20.06.2023 Index : Yes/No Internet:Yes/No tta

To

1. The Additional Mahila Court (Judicial Level), Tiruchirappalli,

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.O.P.(MD)No.16948 of 2022

G.ILANGOVAN, J.,

tta

Crl.O.P.(MD)No.16948 of 2023

20.06.2023

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