F ANITHA FATHIMA Vs. STATE

JUDGEMENT

(1.) This petition is filed, seeking for a direction to set aside the order dated 26.8.2010 in CMP No. 3482 of 2010 by the learned Judicial Magistrate No. I, Krishnagiri and permit the Petitioner/defacto complainant/victim to engage a counsel of her choice to conduct the prosecution in the above CC No. 115/2010 on the file of the learned Judicial Magistrate No. I, Krishnagiri.

(2.) The Petitioner is the defacto-complainant, who gave a complaint for the alleged offence punishable under Sections498(A), 323, 294(b) r/w 109 IPC. The husband and the relatives of the Petitioner are the accused. The matter was investigated by the Respondent and on filing of the charge sheet, the learned Judicial Magistrate took the case on file in CC No. 115/2010.

(3.) Pending trial, the Petitioner had filed an application under Section 302 of Code of Criminal Procedure to permit the Petitioner/defecto-complainant to engage a counsel of her choice to conduct the prosecution of the case in C.C. No. 115/2010.