Madras High Court
Karthiyayini vs Amar Kumar Mahadevan on 26 August, 2015
Author: B.Rajendran
Bench: B. Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 26-08-2015 Coram THE HON'BLE MR. JUSTICE B. RAJENDRAN Crl.R.C. No. 362 of 2009 Karthiyayini .. Petitioner Versus Amar Kumar Mahadevan S/o.Major General Mahadevan C/o.Fleet Operational Officer Eastern Naval Command Visakapattinam Andhra Pradesh .. Respondent Criminal Revision Case filed under Section 397 r/w. 401 of Cr.P.C. against the judgment passed by the learned Additional District Judge-cum-Fast Track Court No.III, Coimbatore, in Crl.A.No.82 of 2008, dated 30.09.2008, confirming the judgment passed by the Judicial Magistrate No.VI, Coimbatore in S.T.C.No.1607 of 2007, dated 24.01.2008. For Petitioner : Mr.Veera Kathiravan ORDER
The revision petitioner is the complainant in S.T.C. No. 1607 of 2007 on the file of the Judicial Magistrate No.VI, Coimbatore. The Trial Court, by judgment, dated 24.01.2008, has dismissed the application filed under Section 12 of Protection of Women from Domestic Violence Act and on finding that it is not proved beyond reasonable doubt that the respondent/accused/husband has committed the offence under Domestic Violence Act has acquitted him. Aggrieved against which, the petitioner/wife has filed Crl.A.No.82 of 2008 before the Additional District Judge-cum-Fast Track Court No.III, Coimbatore and the Appellate Court, by judgment dated 30.09.2008, has confirmed the judgment passed by the Trial Court. Aggrieved against the same, the present Criminal Revision Case is filed by the wife.
B.RAJENDRAN,J paa
2. Today, when the matter is taken up, Mr.Veera Kathiravan, learned counsel appearing for the petitioner/wife submitted that both parties have compromised the matter and they are living together.
3. Recording the submission of the learned counsel appearing for the petitioner that both parties have compromised the matter and they are living together, this Criminal Revision Case is closed.
26-08-2015 paa Index: Yes/No Internet: Yes/No To
1.The Additional District Judge
-cum-Fast Track Court No.III, Coimbatore.
2.The Judicial Magistrate No.VI, Coimbatore.
Crl.R.C. No.362 of 2009