Madras High Court
N.T.Praveen vs T.Suji on 9 July, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
C.R.P.[PD](MD)No.1905 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.07.2025
CORAM
THE HON'BLE MR. JUSTICE M.DHANDAPANI
C.R.P.(MD)No.1905 of 2025
and
C.M.P.(MD)Nos.10703 & 10704 of 2025
1.N.T.Praveen
2.C.Thangaraj
3.T.Ramathal
4.Kosalaivani
5.Anandhakumar ...Petitioners
Vs.
T.Suji ...Respondent
PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
India, praying to call for the records made in D.V.C.No.34 of 2025, on the file
of the Judicial Magistrate Additional Mahila Court, Dindigul and to strike off
the same against the petitioners.
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C.R.P.[PD](MD)No.1905 of 2025
For Petitioners : Mr.C.Narendran
ORDER
This petition has been filed seeking orders to strike off the case in
D.V.C.No.34 of 2025, on the file of the Judicial Magistrate Additional Mahila
Court, Dindigul.
2. The petitioners herein are the respondents in D.V.C.No.34 of 2025,
before the trial Court. The respondent herein has filed D.V.C.No.34 of 2025,
before the Judicial Magistrate Additional Mahila Court, Dindigul, under the
provisions of the Protection of Women from Domestic Violence Act.
3. The learned counsel appearing for the petitioners submits that the first
petitioner is the husband, the second petitioner and third petitioner are father-in-
law and mother-in-law, the fourth petitioner is the sister-in-law of the
respondent. The fifth petitioner is the husband of the fourth petitioner. The
respondent has initiated domestic violence proceedings against the petitioners.
It is submitted that the petitioners are in no way connected with the allegations
made by the respondent in the DVC case. Therefore, he prays that the
petitioners may 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.
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C.R.P.[PD](MD)No.1905 of 2025
4. Since no adverse orders are going to be passed against the respondent,
notice to the respondent is dispensed with.
5. This Court, taking into consideration the submission made by the
learned counsel for the petitioners, permits the petitioners 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 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 them 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.
09.07.2025
Internet:Yes/No
Index:Yes/No
TSG
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C.R.P.[PD](MD)No.1905 of 2025
To
1.The Additional Mahila Court, Dindigul.
2.The Section Officer,
VR Section,
Madurai Bench of Madras High Court,
Madurai.
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C.R.P.[PD](MD)No.1905 of 2025
M.DHANDAPANI, J.
TSG
09.07.2025
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