N RAMAN Vs. N PACHAYAMMAL

JUDGEMENT

(1.) THE petitioners, who are the accused in C.C. No. 51 of 2006, on the file of the learned Judicial Magistrate, Tiruttani, for offence under Sections 499, 503 and 504 I.P.C. seek to quash the case against them.

(2.) IN the said case, the fourth petitioner S.Latha, wife of one Sekar as also the other petitioners, who are the father and brothers of the fourth petitioner are said to have caused a commotion at the residential place of the complainant stating the husband of the fourth petitioner entered into a bigamous marriage with the respondent/complainant. The complaint also informed that at the hands of the petitioners, the complainant has suffered severe damage marring the prospects of her marriage.

(3.) CONSIDERING the rival submissions, it is seen that this Court had quashed the case in C.C. No.124 of 2005, on the reasoning that neither in the complaint nor in the sworn statement, there are allegations constituting the ingredients for the commission of the offence under Section 494 I.P.C. and the details with regard to the alleged second marriage undergone by the first petitioner P.Sekar with the respondent herein, names of the witnesses, who allegedly witnessed the second marriage and the essential ceremonies which are necessary for performing a valid marriage had not been mentioned.