Madras High Court
S.Thilagavathi vs Kokila on 27 November, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRL RC No. 1527 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-11-2025
CORAM
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
CRL RC No. 1527 of 2025
1. S.Thilagavathi
W/o. Late. Sadasivam, D.No.2/181,
Kauvery Road, Solasiramani Village
and Post, Paramathi Velur, Namakkal
District - 637210.
Petitioner(s)
Vs
1. Kokila
D/o. Ponnan @ Venkatasalam,
2.Subramani
S/o. Ponnan @ Venkatasalam,
Respondents 1 and 2 residing at,
D.No.2/184, Kauvery Road,
Solasiramani Village and Post,
Paramathi Velur, Namakkal District -
637210.
3.K.Thirumalai
S/o. Kulandaivelu, Sri Murugan
Textiles, D.No.2/168, Kauvery Road,
Solasiramani Village and Post,
Paramathi Velur, Namakkal District -
637210.
4.P.Duraisamy,
S/o. Perumal Chettiar,
5.D.Suresh,
s/o. Duraisamy, Respondents 4 and 5
residing at D.No.2/178, Kauvery Road,
Solasiramani Village and Post,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 03:19:06 pm )
CRL RC No. 1527 of 2025
Paramathi Velur, Namakkal District -
637210.
6.P.Ranjith
S/o.Palaniappan, D.No.2/177, Kauvery
Road, Solasiramani Village and Post,
Paramathi Velur, Namakkal District -
637210.
7.A.Gunaselan
Sub -Inspector of Police, Jedarpalayam
Police Station, Paramathi Velur Taluk,
Namakkal District - 637210. (Presently
working at Namagiripettai Police
Station)
Respondent(s)
PRAYER
Criminal Revision Case filed under Section 442 BNSS Act r/w 438 BNSS,
prays to set aside the order made in Crl.MP.No178 of 2024 dated 16.06.2025
passed by the learned Judicial Magistrate, Paramathy.
For Petitioner(s): P.Muthukumarasamy
For Respondent(s): M/s. Deepanuday
For R7
M/s. C.S. Saravanan
For R1 To R6
ORDER
In view of the undertaking affidavit filed by the petitioner, the matter is taken up for disposal.
2. The learned counsel for the respondents has also appeared and taken note of the undertaking affidavit given by the petitioner. In view of the said https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 03:19:06 pm ) CRL RC No. 1527 of 2025 undertaking affidavit, this Criminal Revision Case is disposed of. The undertaking affidavit filed by the petitioner shall form part of this order.
3. The petitioner is directed to lay the pipeline without causing any hindrance to the respondents. Likewise, the respondents are also directed not to cause any hindrance to the petitioner in laying the pipeline.
27-11-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No rri To
1.Kokila D/o. Ponnan @ Venkatasalam,
2.Subramani S/o. Ponnan @ Venkatasalam, Respondents 1 and 2 residing at, D.No.2/184, Kauvery Road, Solasiramani Village and Post, Paramathi Velur, Namakkal District - 637210.
3.K.Thirumalai S/o. Kulandaivelu, Sri Murugan Textiles, D.No.2/168, Kauvery Road, Solasiramani Village and Post, Paramathi Velur, Namakkal District - 637210.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 03:19:06 pm ) CRL RC No. 1527 of 2025
4.P.Duraisamy, S/o. Perumal Chettiar,
5.D.Suresh, s/o. Duraisamy, Respondents 4 and 5 residing at D.No.2/178, Kauvery Road, Solasiramani Village and Post, Paramathi Velur, Namakkal District - 637210.
6.P.Ranjith S/o.Palaniappan, D.No.2/177, Kauvery Road, Solasiramani Village and Post, Paramathi Velur, Namakkal District - 637210.
7.A.Gunaselan Sub -Inspector of Police, Jedarpalayam Police Station, Paramathi Velur Taluk, Namakkal District - 637210. (Presently working at Namagiripettai Police Station)
8.The Judicial Magistrate, Paramathy.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 03:19:06 pm ) CRL RC No. 1527 of 2025 T.V.THAMILSELVI J.
rri CRL RC No. 1527 of 2025 27-11-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 03:19:06 pm )