VIROTHU SANTOSH KUMAR Vs. VIROTHU MANIRATNAM

JUDGEMENT

(1.) Criminal Revision Case has been preferred under Ss. 397 and 401 of Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.,') feeling aggrieved by the order dtd. 27/12/2016 in M.P.No.131/2006 in O.P.No.934/2016 on the file of the learned Judge, Family Court-cum-V Additional District and Sessions, Visakhapatnam (for short 'the Trial Court').

(2.) As there was no representation on behalf of the Petitioner on 12/8/2025, the matter was adjourned and posted for dismissal on 19/8/2025. However, even on 19/8/2025, when the case was listed for dismissal, there was no representation for the Petitioner. Mr. Ismail learned Counsel was requested to assist this Court as legal aid counsel for the Petitioner. The Secretary, High Court Legal Services Committee was directed to issue necessary proceedings in this regard. Contentions of the learned Legal Aid Counsel for the Petitioner:

(3.) Mr. Ismail, learned Legal Aid Counsel for the Petitioner submits that the Petitioner is a native of Visakhapatnam, Andhra Pradesh, and a decorated athlete, having won a Gold Medal in the Youth Commonwealth Games and a Silver Medal in the 16th Asian Games held in China. In recognition of his achievements, he was appointed as Naik Subedar (JC-309978P) and subsequently promoted to Subedar, currently posted in Haryana for training towards upcoming National and Olympic Games. It is due to his service obligations and national representation, his physical presence before the learned Family Court at Visakhapatnam is not feasible.