Madras High Court
P.Ganesan vs M.Revathy Prema Rubarani on 29 January, 2021
Author: R. Hemalatha
Bench: R. Hemalatha
Crl.O.P.(MD)No.13876 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.01.2021
CORAM :
THE HONOURABLE Mrs. JUSTICE R. HEMALATHA
Crl.O.P.(MD)No.13876 of 2020
and
Crl.M.P(MD)No.6377 of 2020
P.Ganesan ... Petitioner
Vs.
M.Revathy Prema Rubarani ... Respondent
Prayer : Criminal Original Petition filed under Section 482 of Code of
Criminal Procedure, to quash the proceedings in DVOP.No.26 of 2020 on
the file of Judicial Magistrate Court No.I, Tirunelveli.
For Petitioner : Mr.I.Robert Chandrakumar
For Respondent : Mr.N.Pragalathan
ORDER
The petitioner has filed the present petition under Section 482 of Code of Criminal Procedure, seeking to quash the proceedings in DVOP.No.26 of 2020 on the file of Judicial Magistrate Court No.I, Tirunelveli.
http://www.judis.nic.in 1/3 Crl.O.P.(MD)No.13876 of 2020
2.A learned Single Judge of this Court, passed an order in Crl.O.P. Nos.28458 of 2019 batch, dated 18.01.2021, has held that since a Domestic Violence Original Petition (DVOP) is quasi civil in nature, a petition under Section 482 of the Code of Criminal Procedure, 1973, to quash the same, is not maintainable.
3.It is further held that a petition under Article 227 of the Constitution may still be maintainable if it is shown that the proceedings before the Magistrate suffer from a patent lack of jurisdiction.
4.In the circumstances, the Criminal Original Petition is dismissed. Consequently, connected miscellaneous petition is closed.
29.01.2021 Index : Yes/No Internet:Yes/No rm Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
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