LAWS(MAD)-2020-8-232

SURESH ABRAHAM PRATHAP Vs. BALA

Decided On August 26, 2020
Suresh Abraham Prathap Appellant
V/S
BALA Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in D.V.O.P. No.9 of 2018, on the file of the learned Judicial Magistrate, Sathankulam, Thoothukudi District.

(2.) On earlier occasion, when the petition was taken up for hearing, the learned counsel appearing for the petitioners sought permission of this Court to withdraw this petition in respect of the 1st petitioner / husband and the same was ordered to be withdrawn on 04.09.2018.

(3.) Heard the learned counsel for the petitioners 2 to 4 and the learned counsel for the respondent.