Madras High Court
V.Saravanan vs Logambal @ Vasanthi on 7 April, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.R.C.(MD) No.325 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.04.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.R.C.(MD)No.325 of 2020
&
Crl.M.P(MD)No.2785 of 2020
V.Saravanan ... Petitioner/
Petitioner/
Respondent
Vs.
1.Logambal @ Vasanthi
2. Minor S.Gokul
Represented by his Guradian
Mother Mrs.Logambal @ Vasanthi ... Respondent/
Respondent/
Petitioner
Prayer : This Criminal Revision has been filed under Section 397 r/w 401 of
Criminal Procedure Code, to call for the records pertaining to the order passed in
Cr.M.P.No.59 of 2018 in M.C.No.96 of 2016 on the file of the I-Additional
District Judge (PCR) Family Court (FAC), Trichy, dated 17.09.2019 and set aside
the same.
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https://www.mhc.tn.gov.in/judis
Crl.R.C.(MD) No.325 of 2020
For Petitioner : Mr.K.Sivabalan
ORDER
This Criminal Revision Case has been filed to set aside the order passed in Cr.M.P.No.59 of 2018 in M.C.No.96 of 2016 on the file of the I Additional District Judge (PCR) Family Court (FAC), Trichy, dated 17.09.2019.
2. The case of the petitioner is that the petitioner got married the respondent on 23.01.2004 and gave birth to a female child on 11.11.2004. Thereafter, the respondent has revealed that she had love affairs with the another one person, due to which, she gave birth to the second respondent / child, by name, Gokul. On the said ground, the petitioner filed the petition for divorce in H.M.O.P.No.223 of 2017 and the same is pending. In fact, even before filing the divorce petition, the respondent filed the Maintenance Case in M.C.No.96 of 2016 claiming maintenance for herself and minor son / second respondent. After receipt of the notice from the maintenance case, immediately, the petitioner filed the divorce petition on the ground on adultery suspecting her fidelity. While pending the 2/4 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.325 of 2020 Maintenance Case, the petitioner filed the petition seeking direction, directing the respondents to undergo DNA Test for the purpose of ascertaining the adultery of the second respondent herein. Though the petitioner made allegation in the divorce petition, the petitioner kept quiet for 8 years i.e after the birth of the second respondent, filed the petition for divorce on the ground on adultery, that too, after filing maintenance case. Therefore, the Court below rightly dismissed the petition and this Court finds no infirmity or illegality in the order passed by the Court below.
3. Accordingly, this Criminal Revision Case is dismissed. Consequently, connected miscellaneous petition is closed.
07.04.2022
Index : Yes/No
Internet : Yes/No
mga
To:-
1. The I-Additional District Judge (PCR) Family Court (FAC), Trichy.
3/4 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.325 of 2020 G.K.ILANTHIRAIYAN.J mga
2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.R.C.(MD)No.325 of 2020
& Crl.M.P(MD)No.2785 of 2020 07.04.2022 4/4 https://www.mhc.tn.gov.in/judis