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Lakshmanan vs Sharmila
2025 Latest Caselaw 5533 Mad

Citation : 2025 Latest Caselaw 5533 Mad
Judgement Date : 25 August, 2025

Madras High Court

Lakshmanan vs Sharmila on 25 August, 2025

Author: M.Dhandapani
Bench: M.Dhandapani
                                                                                      C.R.P.(MD)No.2322 of 2025


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 25.08.2025

                                                         CORAM

                                  THE HON'BLE MR. JUSTICE M.DHANDAPANI

                                          C.R.P.(MD)No.2322 of 2025
                                                            and
                                    C.M.P.(MD)Nos.13910 and 13912 of 2025


                Lakshmanan                                                                  ...Petitioner
                                                   Vs.

                1.Sharmila

                Saraswathi (Died)

                2.Latha                                                                    ...Respondents

                (second respondent deleted by the Judicial Magistrate Court, Nilakottai)



                PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of

                India, praying to strike off the complaint in D.V.C.No.10 of 2023 on the file of

                the learned Judicial Magistrate, Nilakottai.


                                    For Petitioner          : Mr.G.Vishnuram




                1/5



https://www.mhc.tn.gov.in/judis             ( Uploaded on: 28/08/2025 12:47:56 pm )
                                                                                        C.R.P.(MD)No.2322 of 2025




                                                        ORDER

This petition has been filed seeking to strike off the complaint in

D.V.C.No.10 of 2023 on the file of the learned Judicial Magistrate, Nilakottai.

2. The petitioner herein is the first respondent in D.V.C.No.10 of 2023,

before the trial Court. The first respondent herein has filed D.V.C.No.10 of

2023, before the trial Court under the provisions of the Domestic Violence Act.

3. The learned counsel appearing for the petitioner submits that the

petitioner is the husband of the first respondent. The first respondent has

initiated domestic violence proceedings against the petitioner. It is submitted

that the petitioner is in no way connected with the allegations made by the first

respondent in the DVC case and though the petitioner is ready and willing to

live with the first respondent, it is only the first respondent who is not coming

to live with him and has initiated the present case. Therefore, he prays that the

petitioner may be permitted to raise all the grounds mentioned herein before the

trial court. He also requests this Court to dispense with his personal appearance

before the trial court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/08/2025 12:47:56 pm )

4. Since no adverse orders are going to be passed against the respondents,

notice to the respondents is dispensed with.

5. This Court, taking into consideration the submission made by the

learned counsel for the petitioner, permits the petitioner to raise all the grounds

as raised herein before the trial court at the time of trial. Taking into

consideration the request made by the learned counsel for the petitioner, his

appearance before the trial court is dispensed with except for his appearance for

the purpose of receiving the copy of the proceedings u/s 230 of BNSS, framing

of charges, questioning under Section 351 of BNSS and on the day on which

judgment is to be pronounced. However, if for any particular reason, the

presence of the petitioner is necessary, the trial court, at its wisdom, shall direct

him to appear on those days.

6. Accordingly, this Civil Revision Petition stands disposed of. There

shall be no order as to costs. Consequently, connected miscellaneous petitions

are closed.

25.08.2025

Internet:Yes/No Index:Yes/No TSG

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/08/2025 12:47:56 pm )

To

1.The Judicial Magistrate Court, Nilakottai.

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/08/2025 12:47:56 pm )

M.DHANDAPANI, J.

TSG

25.08.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/08/2025 12:47:56 pm )

 
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