Madras High Court
Mukesh Jain vs Mrs. Kaushalya on 19 January, 2021
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.O.P.No. 1314 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.01.2021
CORAM
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
CRL.O.P.No.1314 of 2018
and
CRL.M.P.No.475 of 2018
1. Mukesh Jain
2. Ashok Jain
3. Suresh Jain ..Petitioners
Vs.
Mrs. Kaushalya .. Respondent
PRAYER: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure to quash the complaint in DVC No. 21 of 2014 pending
on the file XVI Metropolitan Magistrate, Chennai.
For Petitioners : Ms. Revathy G. Mohan
For Respondent : Mr.N. Seshadri
ORDER
This case is covered by the common order passed in a batch of cases in Crl.OP Nos.28458, 16411, 33643 of 2019, Crl.OP.Nos.16389, https://www.mhc.tn.gov.in/judis/ 1\2 Crl.O.P.No. 1314 of 2018 N.ANAND VENKATESH, J.
adl 16450, 17156, 19918, 20434 of 2020 and Crl.OP.Nos.45,73, 138, 184, 191, 213, 216 , 233, 243, 332 and 349 of 2021, dated 18.01.2021 and the guidelines given therein will equally apply in the present case also and it is left open to the petitioners to work out their remedy accordingly.
2. This criminal original petition is disposed of accordingly. Consequently connected miscellaneous petition is closed.
19.01.2021 Index : Yes/No Internet: Yes/No adl To The XVI Metropolitan Magistrate, George Town, Chennai.
CRL.O.P.No.1314 of 2018
and CRL.M.P.No. 475 of 2018 https://www.mhc.tn.gov.in/judis/ 2\2