Vayanaperumal Nadar vs Indhumathi
2023 Latest Caselaw 3426 Mad

                                                                         Crl.O.P.(MD)No.13658 of 2022


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 29.03.2023

                                                           CORAM:

                                    THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                              Crl.O.P.(MD) No.13658 of 2022
                                             and Crl.M.P.(MD).No.8723 of 2022

                     1.Vayanaperumal Nadar
                     2Santhi
                     3.Kanagadurai                                            ... Petitioners.


                                                              Vs.
                     Indhumathi                                               ... Respondent.


                     PRAYER: Criminal Original Petition is filed under Section 482 of

                     Cr.P.C, to call for the records in proceedings in D.V.C.No.2 of 2020 on

                     the file of the Judicial Magistrate, Tenkasi, in respect of the petitioners

                     and quash the same.

                                        For Petitioners     : Mr.R.Anand for Mr.M.Saravanan
                                        For Respondent      : Mr.C.Pandara Samy

                                                           ORDER

This Criminal Original Petition has been filed seeking to quash the

proceedings in D.V.C.No.2 of 2020 on the file of the Judicial Magistrate,

Tenkasi.

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

Crl.O.P.(MD)No.13658 of 2022

2. 2.This criminal original petition has been filed against the

proceedings, which was initiated by the respondent under various

provisions of the Protection of Woman from Domestic Violence Act. The

learned counsel for the petitioners would submit that now in view of the

Full Bench judgment of this Court in the case of Arul Daniel Vs.

Suganya reported in (2022) 4 MLJ (Cri.) 561 liberty may be granted.

3.Accordingly, liberty may be granted to the petitioners to workout

his remedy through appropriate proceedings. With the above liberty this

petition stands disposed of. Consequently, connected miscellaneous

petition is closed.

29.03.2023 Index : Yes/No Internet : Yes/No TM

To

1.The Judicial Magistrate, Tenkasi

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

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

Crl.O.P.(MD)No.13658 of 2022

G.ILANGOVAN. J.

TM

Crl.O.P.(MD)No.13658 of 2022

29.03.2023

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