Abbas vs Jeria Begam
2025 Latest Caselaw 8091 Mad

Madras High Court

Abbas vs Jeria Begam on 27 October, 2025

                                                                           CRP.Nos.3374 & 3375 of 2025

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 27-10-2025

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE P.B. BALAJI

                                           CRP.Nos.3374 & 3375 of 2025
                   Abbas                             ...                                    Petitioner

                                                             Vs.

                   Jeria Begam                               ...                            Respondents


                   PRAYER: The civil revision petition filed under Article 227 of
                   Constitution of India to call for the records pertaining to the judgment dated
                   25.02.2025 passed in M.P.No.1 of 2024, on the file of the Principal District
                   & Sessions Judge, Coimbatore and set aside the same.

                                     For Petitioner          ...            Mr.T.R.Gayathri

                                     For Respondent          ...            No appearance


                                                 COMMON ORDER

The revision petitioner, aggrieved by the order dated 25.02.2025

passed in Miscellaneous Petition No. 1 of 2024 on the file of the Principal

District & Sessions Judge, Coimbatore, has filed these revision petitions.

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2.Despite attempts to serve the respondent at the registered address,

the respondent has neither chosen to appear in person nor through counsel.

Thereafter, paper publication was ordered by this Court on 19.09.2025 and

in compliance with the same, publication has been effected in one issue of

Makkal Kural, Coimbatore Edition on 27.09.2025. The name of the

respondent is also printed today in the cause list. Respondent is called and

set exparte.

3.The learned counsel for the petitioner would submit that the

petitioner is a poor fisherman and a condition to deposit a sum of

Rs.1,00,000/- has been imposed by the learned Principal District and

Sessions Judge, Coimbatore, for condoning the delay of 643 days in

preferring the criminal appeal against the order passed by the Judicial

Magistrate, Special Court, to try the cases filed under Protection of Women

from Domestic Violence Act, Coimbatore.

4.It is also brought to my notice by the learned counsel for the

petitioner that in pursuance of the proceedings initiated by the respondent’s

wife, the petitioner was arrested on 11.11.2024 and continues to be in civil

prison. For the foregoing reasons, the petitioner is unable to mobilise the

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sum of Rs.1,00,000/- and comply with the order passed by the learned

Principal District & Sessions Judge, Coimbatore. Considering the fact that

the petitioner has remained in judicial custody right from November 2024, I

am inclined to modify the conditional order by reducing the amount from

Rs.l,00,000/- to Rs.30,000/-. The said sum shall be paid within a period of

four weeks. In all other respects, the order shall stand hold.

5.In view of the above, the civil revision petitions are partly allowed.

No costs.

                    Index         : Yes/No                                               27.10.2025
                    Internet : Yes/No
                    sms
                   To

The Principal District & Sessions Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 01:16:25 pm ) CRP.Nos.3374 & 3375 of 2025

P.B. BALAJI,J.,

sms

CRP.Nos.3374 & 3375 of 2025

27.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 01:16:25 pm )