P.KARTHIKAISELVAN Vs. STATE

JUDGEMENT

(1.) The petitioners have filed this criminal original petition for quashing the proceedings in C.C.No.476 of 2014, on the file of the learned Additional Mahila Court, Madurai. The defacto complainant/K.Manjula @ Kalaiarasi is shown as second respondent herein.

(2.) When the matter was taken up for hearing, the defacto complainant is present in person along with the child. It is not in dispute that the first petitioner/Karthikaiselvan got married to the defacto complainant on 12.06.2011. A girl child was born through the wedlock. The marital relationship between the parties suffered a breakdown. The first petitioner herein filed H.M.O.P.No.176 of 2014, seeking dissolution of his marriage. The defacto complainant filed H.M.O.P.No.177 of 2014 for restitution of conjugal right. Both the cases were taken and by common order dated 05.01.2017, the learned Subordinage Judge, Srivillipurttur allowed the petition filed by the first petitioner herein and dismissed the petitioner filed by the second respondent herein.

(3.) The second respondent herein has also filed M.C.No.10 of 2014 before the learned Judicial Magistrate No.I, Kovilpatti, seeking maintenance and it is still pending.