DEEPAA Vs. R. THANGAKUMARAN

JUDGEMENT

(1.) The respondent in the Criminal Appeal No.90 of 2023 on the file of the Additional District and Sessions Judge (Fast Track Court), Tenkasi is the revision petitioner.

(2.) The petitioner has filed an application under Order 7 Rule 14(3) read with Sec. 151 of C.P.C. seeking permission of the Court to mark 18 documents before the Appellate Court. This application came to be dismissed. Challenging the same, the present civil revision petition has been filed.

(3.) The revision petitioner herein has filed D.V.O.P.No.7 of 2019 before the Judicial Magistrate Court, Tenkasi seeking reliefs under Ss. 18, 19 and 22 of Protection of Women from Domestic Violence Act, 2005.