T. SHANTHINI Vs. M. MANIKANDAN

JUDGEMENT

(1.) CRL.O.P.No.17813 of 2021 has been filed to direct the learned IX Metropolitan Magistrate, Saidapet, Chennai to take the petition on file filed by the petitioner in unnumbered D.V.C.No. of 2021 and number the same and to adjudicate the same, in accordance with law.

(2.) CRL.O.P.No.13056 of 2021 has been filed to quash the proceedings in P.R.C.No.64 of 2021, on the file of the IX Metropolitan Magistrate Court, Saidapet, Chennai.

(3.) For the sake of convenience and clarity, the petitioner in Crl.O.P.No.17813 of 2021 and the 2 nd respondent in Crl.O.P.No.13056 of 2021 is referred to as 'Defacto complainant' and the respondent in Crl.O.P.No.17813 of 2021 and the petitioner in Crl.O.P.No.13056 of 2021 is referred to as 'Accused'.