Madras High Court
Chellam vs Karthika on 26 August, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
CRP(MD). No.2348 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 26/08/2025
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
CRP (MD). No.2348 of 2025 and
CMP(MD) No.14087 & 14089 of 2025
1. Chellam,
2. Amutha,
3. Karthikeyan,
4. Vivekananthan ... Petitioners
Vs
1. Karthika,
W/o. Muthuraman,
Sathyamoorthi Nagar
3rd Lane,Ganesapuram,
Karaikudi Taluk,
Sivagangai District..
2. Minor. Amaiya,
D/o. Muthuraman,
Sathyamoorthi Nagar 3rd Lane,
Ganesapuram,
Karaikudi Taluk,
Sivagangai District..
1/5
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CRP(MD). No.2348 of 2025
3. Minor. Magilmathi,
D/o. Muthuraman,
Sathyamoorthi Nagar
3rd Lane,Ganesapuram,
Karaikudi Taluk,
Sivagangai District.
(The 2nd and 3rd Respondents are Represented
through natural guardian mother/1st respondent)
4. Muthuraman,
S/o. Chellam,
Door No.23, Mela Oorani Lane,
Therku Theru,
Karaikudi,
Sivagangai District.. ... Respondents
PRAYER :-Civil Revision Petition filed under Article 227 of the
Constitution of India to strike off the proceedings in D.V.C.No.35 of
2024 on the file of the Judicial Magistrate Court, Karaikudi, Sivagangai
District.
For Petitioner : Mr.R.Vinodh
ORDER
The Civil Revision Petition is filed to to strike off the proceedings
in D.V.C.No.35 of 2024 on the file of the Judicial Magistrate Court,
Karaikudi, Sivagangai District.
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2. The petitioners herein are respondent Nos.2 to 5 in D.V.C.No.35
of 2024, which was initiated by the first respondent before the Judicial
Magistrate, Karaikudi, under the provisions of the Domestic Violence
Act, 2005.
3. Since no adverse orders are going to be passed against the
respondents, notice to the respondents is dispensed with.
4. The learned counsel appearing for the petitioners would submit
that the petitioners 1 to 4 are in-laws of the first respondent. The first
respondent initiated domestic violence proceedings against her husband
and others. It is also submitted that the petitioners have no way
connected with the allegations made by the first respondent in DVC case.
Therefore, he prays that the petitioners be permitted to raise all the
grounds mentioned herein before the trial court. He also requests this
Court to dispense with their personal appearance before the trial court.
5. In view of the said submission made by the learned counsel for
the petitioners, the petitioners shall raise all the grounds as raised herein
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before the trial court at the time of trial. Further, taking into
consideration the request as made by the learned counsel for the
petitioners, their appearance before the trial court is dispensed with
except for their 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
petitioners is necessary, the trial court, at its wisdom, shall direct their
appearance on those days. Further, this Court directs the petitioners to
represent the case through the counsel.
6. Accordingly, this Civil Revision Petition stands disposed of. No
costs. Consequently, connected miscellaneous petitions are closed.
26.08.2025
NCC : Yes/No
Index : Yes/No
RR
TO
1.The Judicial Magistrate, Karaikudi
2.VR Section
Madurai Bench of Madras High Court, Madurai.
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M.DHANDAPANI,J
RR
ORDER
IN
Date : 26/08/2025
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