M.Ashok Raja vs Radhika
2023 Latest Caselaw 6962 Mad

                                                                            Crl.R.C.(MD)No.189 of 2019



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Date : 23.06.2023

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                          Crl.R.C.(MD)No.189 of 2019
                                                     and
                                          Crl.M.P(MD) No.2902 of 2019


                     M.Ashok Raja                     ... Petitioner/Appellant/ Respondent
                                                              vs.

                     Radhika                          ... Respondent/Respondent/ Petitioner


                     PRAYER : This Criminal Revision has been filed under Section 397 and
                     401 of Cr.P.C., to call for the records relating to the order passed by the
                     learned Judicial Magistrate, Cheranmahadevi in Crl.M.P.No.2287 of
                     2018 in D.V.O.P.No.4 of 2018 dated 18.07.2018 and which has been
                     subsequently modified by the learned IV Additional District and Sessions
                     Judge, Tirunelveli in C.A.No.81 of 2018 vide his Judgment dated
                     31.01.2019 and set aside both by appreciating the above said fact.


                                  For Petitioner       : Mr.P.Samuel Gunasingh

                                  For Respondent      : Mr.S.Saravagan Prabhu




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                  Crl.R.C.(MD)No.189 of 2019



                                                            ORDER

This Criminal Revision Petition has been filed as against the order

passed by the learned Judicial Magistrate, Cheranmahadevi in

Crl.M.P.No.2287 of 2018 in D.V.O.P.No.4 of 2018 dated 18.07.2018 by

modifying the learned IV Additional District and Sessions Judge,

Tirunelveli in C.A.No.81 of 2018, dated 31.01.2019.

2.Today when the matter is taken up for hearing, the learned

counsel appearing on either side would submit that the matter has been

settled out of Court between the parties.

3.Recording the same, this Criminal Revision Case is closed.

Consequently, connected miscellaneous petition is closed.

23.06.2023

sji

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

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.189 of 2019

To

1.The Judicial Magistrate, Cheranmahadevi.

2.The IV Additional District and Sessions Judge, Tirunelveli.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.189 of 2019

G.K.ILANTHIRAIYAN , J.

sji

Crl.R.C.(MD)No.189 of 2019

23.06.2023

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