Sathishkumar vs Varshini
2023 Latest Caselaw 2095 Mad

                                                                               Crl OP No. 25055 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 08.03.2023

                                                        CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                  Criminal Original Petition No. 25055 of 2019
                                                      and
                                     Crl.M.P. Nos. 14992 & 14993 of 2019
                     1. Sathishkumar
                     2. Govindaraj
                     3. Visalakshi
                     4. Tamilarasi
                     5. Raguvaran                                          ... Petitioners
                                                         Versus

                     Varshini                                         ... Respondent

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the records and quash the
                     proceedings in D.V. No. 108 of 2019 dated 24.04.2019 on the file of the
                     Judicial Magistrate No.VII, Coimbatore.


                                  For Petitioners   : Mr. B. Ramamoorthy.

                                  For Respondent    : Mr. P. Suresh Babu


                                               ORDER

This Criminal Original Petition has been filed to quash the https://www.mhc.tn.gov.in/judis

Crl OP No. 25055 / 2019

proceedings in D.V. No. 108 of 2019 dated 24.04.2019.

2.The petitioners have challenged the Proceedings initiated under

the Domestic Violence Act under Section 482 of Cr.P.C. A Larger

Bench of this Court in a recent Judgment dated 17.11.2022 in Arul

Daniel vs. Suganya in Crl.O.P.No.SR No.31852 of 2022 held that a

petition under Section 482 Cr.P.C is not maintainable as against the

proceedings under the Domestic Violence Act. In view of the said

Judgment, the above petition is not maintainable.

3.Hence, this Criminal Original Petition is dismissed.

Consequently, the connected miscellaneous petitions are closed.

However, it is open to the petitioners to pursue other remedies that are

available to them in law.

08.03.2023 ay Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

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

Crl OP No. 25055 / 2019

To

1. The Judicial Magistrate No.VII, Coimbatore.

2. The Additional Public Prosecutor, Madras High Court, Chennai.

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

Crl OP No. 25055 / 2019

SUNDER MOHAN, J

ay

Crl.O.P. No. 25055 of 2019 and Crl.M.P. Nos. 14992 & 14993 of 2019

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

Crl OP No. 25055 / 2019

Dated: 08.03.2023

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