Madras High Court
M.Rajaraman vs M.Kanchana on 3 February, 2020
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.02.2020
CORAM:
THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P(MD).No.1577 of 2020
and
Crl.M.P.(MD).Nos.738 and 739 of 2020
1.M.Rajaraman
2.Manoharan
3.Palaniammal
4.Vanitha ... Petitioners
Vs.
M.Kanchana ... Respondent
Prayer: Criminal Original Petition filed under section 482 of
Criminal Procedure Code, to call for the records in D.V.C.No.36 of
2019 on the file of the Judicial Magistrate, Additional Mahila Court,
Tiruchirapalli and quash the proceedings against the petitioners.
For Petitioners : Mr.V.Sasi Kumar
ORDER
This petition has been filed to quash the proceedings in D.V.C.No.36 of 2019 on the file of the Judicial Magistrate, Additional Mahila Court, Tiruchirapalli against the petitioners.
2.The first petitioner is the husband and the petitioners 2 to 4 are in-laws of the respondent and the marriage between the http://www.judis.nic.in 2 first petitioner/ M.Rajaraman and the respondent Viz.,M.Kanchana was solemnized on 15.07.2013. Thereafter, due to matrimonial disputes the respondent and her husband were living separately from the matrimonial home. Under this circumstance, the respondent herein filed a petition under Domestic Violence Act in D.V.C.No.36 of 2019 on the file of the learned Judicial Magistrate, Additional Mahila Court, Tiruchirapalli, and implicated the petitioners as parties to the petition and sought action as against them under Domestic Violence Act. The said D.V.C.No.36 of 2019 is pending for trial. At this stage, the first petitioner, who is the husband and the petitioners 2 to 4 herein, who are the in-laws of the respondent, pray to quash the proceedings in D.V.C.No.36 of 2019
3.Heard the learned counsel appearing for the petitioners.
4.It is seen that the relief sought for by the respondent in the domestic violence case with regard to residential rights, compensation, etc., can be made and claimed as against her husband/first petitioner, who is already a party in that case. Hence, this Criminal Original Petition is dismissed as far as the first petitioner/husband is concerned. The petitioners 2 to 4 herein are only in-laws of the respondent and they are living separately. As such, the protection order sought for by the respondent herein in http://www.judis.nic.in 3 the domestic violence case against the petitioners 2 to 4/in-laws, based on the allegations, cannot be maintained, in view of the fact that the allegations of harassment meted out by the petitioners 2 to 4 against the respondent itself seems to be false. While that being so, there cannot be any act of any domestic violence as defined under Domestic Violence Act against the petitioners 2 to 4. In the absence of the same, the proceedings as against the petitioners 2 to 4 cannot be maintained and consequently, the petitioners 2 to 4 need not undergo the ordeal of facing a criminal trial.
5.In view of the above, this Court is inclined to quash the proceedings in D.V.C.No.36 of 2019 on the file of the learned Judicial Magistrate, Additional Mahila Court, Tiruchirapalli, insofar as the petitioners 2 to 4 are concerned, on condition that, they shall ensure that the first petitioner/ husband of the respondent shall deposit a sum of Rs.5,000/- (Rupees Five Thousand only) before 5th of every English Calendar month to the credit of D.V.C.No.36 of 2019 on the file of the learned Judicial Magistrate, Additional Mahila Court, Tiruchirapalli, as ad-interim maintenance, without prejudice to both the parties, failing which this order shall stand automatically cancelled. On such deposit being made, the respondent is entitled to withdraw the same.
http://www.judis.nic.in 4 A.D.JAGADISH CHANDIRA, J.
vsg
6.Insofar as the first petitioner/husband of the respondent is concerned, this Petition is dismissed. Since the impugned proceedings in D.V.C.No.36 of 2019 on the file of the learned Judicial Magistrate, Additional Mahila Court, Tiruchirapalli, is pending, it would be appropriate to direct the trial Court to complete the trial within a period of three months from the date of receipt of copy of this order. The first petitioner/husband of the respondent is directed to appear before the trial Court on the next hearing date, failing which, the respondent is at liberty to approach this Court.
7.In the result, this Criminal Original Petition is partly allowed. Consequently, connected miscellaneous petitions are closed.
03.02.2020
Internet : Yes / No
Index : Yes / No
vsg
To:
The Judicial Magistrate,
Additional Mahila Court,
Tiruchirapalli.
Crl.O.P(MD).No.1577 of 2020
and
Crl.M.P.(MD).Nos.738 and 739 of 2020
http://www.judis.nic.in