HARIHARAN Vs. DHANYA

JUDGEMENT

(1.) This petition is filed under S.482 of the Code of Criminal Procedure ( hereinafter referred to as 'the Code' ) with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings.

(2.) On the basis of an information furnished by the 1st respondent Crime No.502 of 2013 of Pettah Police Station was registered and investigation was taken up for offences punishable under Sections 323, 354, 294(b) and 506(i) of the IPC and on its conclusion final report has been laid before the Additional Chief Judicial Magistrate, Thiruvananthapuram where the case is pending as C.C.No.1817 of 2013.

(3.) The petitioner is the uncle of the 1st respondent. There were some disputes between the petitioner and the mother of the 1st respondent. There occurred a wordy duel between the parties and the prosecution alleges that on 13.4.2013 at 11 am, when the petitioner hit on the left shoulder of the 1st respondent and intimidated her.