JAYAGANESH Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to quash the proceedings in C.C.No.181 of 2009 on the file of the learned Judicial Magistrate No.I, Madurai.

(2.) THE epitome, and the long and short of the facts absolutely necessary and germane for the disposal of this petition would run thus: THE police registered a case in Cr.No.11 of 2009 for the offences punishable under Sections 498(A) I.P.C and Section 4(A) of Tamil Nadu Prohibition of Women Harassment Act as against the accused. THE police investigated into the matter and laid the police report, which was taken on file in C.C.No.181 of 2009 by the learned Judicial Magistrate No.I, Madurai.

(3.) THE learned Counsel for the petitioner placing reliance on the grounds set out in this petition, would advance his arguments which could tersely and briefly, succinctly and pithily, be set out thus: Absolutely, there is no iota or shred, shrad or molecular, jot or pint of evidence to mulct the petitioner/A.4 with criminal liability and vague statements as though he was also one among the accused in harassing the lady demanding dowry etc., would not attract the penal provision of Section 498(A) I.P.C or any penal provision and for that matter, at any stage, this Court could quash the frivolous proceedings if this Court finds that the carriage of the case itself would be nothing but a sheer harassment to the petitioner.