K. VEERAPPAN Vs. INDUMATHI

JUDGEMENT

(1.) This criminal original petition have been filed seeking to call for the records in M.C.No.4 of 2015 on the file of the Judicial Magistrate Court No.III, Puducherry and quash the same.

(2.) K.Veerappan @ K.Senthil (R1) got married to Indumathi on 09.04.2014 at Puducherry and their marriage ran into rough weather, resulting in the spouses getting estranged.

(3.) Indumathi initiated a proceedings in M.C.No.4 of 2015 in the Court of Judicial Magistrate No.III, Puducherry, against K.Veerappan @ K.Senthil (R1), his mother K.Amsa (R2), his sister Sankari Devi (R3), his matrimonial aunt Pushpagandhi (R4), her two sons Ananth (R5) and Ramesh (R6), for various reliefs under the Protection of Women from Domestic Violence Act, 2005, for quashing which, all the respondents in the trial Court have filed the present petition under Section 482 Cr.P.C.