P. KRISHNAPPA Vs. PADMAVATHY

JUDGEMENT

(1.) This Civil Revision Petition has been filed to struck off the proceedings pending before the learned District Munsif cum Judicial Magistrate-No.I, Hosur, pertaining to the case of in domestic violence in DV.No.5/2014.

(2.) Heard the submission made by the learned counsel for the petitioner and the perused the materials available on record.

(3.) The Revision Petitioner is the husband. Against him, the respondent /wife has preferred a domestic violence complaint and the same was taken on file and pending before the learned District Munsif-cum-Judicial Magistrate-No.I, Hosur.