P. JANIKARAMAN Vs. LAKSHMI

JUDGEMENT

(1.) While the revisions in Crl. R.C. Nos. 698 and 718 of 2013 have been filed to set aside the orders dated 17.05.2013 and 29.05.2013 passed in C.M.P. Nos. 592 and 642 of 2013 in D.V.O.P. No. 106 of 2013, respectively, on the file of the Judicial Magistrate Court (Additional Mahila Court), Salem, the petition in Crl. O.P. No. 18292 of 2013 has been filed to call for the entire records in D.V.O.P. No. 106 of 2013 on the file of the Special Judicial Magistrate Court (Additional Mahila Court), Salem and quash the same.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) The facts of the case in a nutshell are as under: