Madras High Court
S.Ezhumalai vs E.Ranjani on 8 April, 2025
Author: P. Velmurugan
Bench: P. Velmurugan
CRL RC No. 164 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08-04-2025
CORAM
THE HONOURABLE MR JUSTICE P. VELMURUGAN
CRL RC No. 164 of 2025
and
CRL MP No.1284 of 2025
1. S.Ezhumalai
S/o. Saman,
No.A1/701, Mariamman Kovil 1st
Street, Maruthuvar Colony Main Road,
Nethaji Nagar (north),
Perumal Pettai Post, Vaniyambadi
Taluk, Thirupathur District - 635 751.
Petitioner(s)
Vs
1. E.Ranjani
W/o. Ezhumalai,
2.Master E.Gokulraj
S/o.S.Ezhumalai Rep.By His Mother
F.Ranjani,
Both are Residing At
No.13/50A, Kamarajar Street,
Vakkanampatti Village,
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/04/2025 03:57:04 pm )
CRL RC No. 164 of 2025
Jolarpettai Post, Thirupathur Taluk
And District.
Respondent(s)
PRAYER
This Criminal Revision Petition filed under Section 438 and 442 of BNSS, to
call for the records and to set aside the order dated 06.11.2024 passed in
Crl.M.P.No.131 of 2024 in M.C.No.6 of 2012 by the learned Chief Judicial
Magistrate, Thirupathur, Thirupathur District
For Petitioner(s): Mr.S.Sasikumar
For Respondent(s): S.Diraviam Dinesh
ORDER
This Criminal Revision Petition has been filed to set aside the order dated 06.11.2024 passed in Crl.M.P.No.131 of 2024 in M.C.No.6 of 2012 by the learned Chief Judicial Magistrate, Thirupathur, Thirupathur District .
2. The petitioner has filed this revision petition challenging the interlocutory order dated 06.11.2024 passed in Crl.M.P.No.131 of 2024 in M.C.No.6 of 2012 by the learned Chief Judicial Magistrate, Thirupathur, 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/04/2025 03:57:04 pm ) CRL RC No. 164 of 2025 Thirupathur District. It is settled proposition of law that no revision is maintainable against the interlocutory order and the same is barred under Section 397(ii) Cr.P.C., The Section 397(ii) Cr.P.C. clearly states that powers of revision cannot be exercised in relation to any interlocutory orders.
3. In view of the same, this Criminal Revision Petition is dismissed.
However, the petitioner is at liberty to work out his remedy before the trial Court, in the pending maintenance case in M.C.No.6 of 2012. Consequently, connected miscellaneous petition is closed.
08-04-2025 mfa Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To The Chief Judicial Magistrate, Thirupathur, Thirupathur District.
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/04/2025 03:57:04 pm ) CRL RC No. 164 of 2025 P.VELMURUGAN J CRL RC No. 164 of 2025 and CRL MP No.1284 of 2025 08-04-2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/04/2025 03:57:04 pm )