R BAGYALAKSHIM Vs. STATE

JUDGEMENT

(1.) This revision petitioner/Accused No. 2 has preferred the criminal revision petition against the order passed in Crl.M.P. No. 297 of 2009 in S.C. No. 413 of 2008 by the Mahila Judge, Tirunelveli District dated 12.10.2009 to set aside the same and allow the criminal revision petition.

(2.) The prosecution case is that the respondent police has registered a criminal case in crime No. 356 of 2007 an alleged offence under Sections 498(A) and 304(B) of I.P.C. On 25.07.2007 at about 8.00 p.m. the respondent police had received a complaint from the de-facto complainant Mrs. Kalishwari w/o Senthilkumar stating in her complaint that her brother-in-law Ganeshpandian has married one Mahalakshmi D/o Vijayan of Madurai 8 months before. After marriage the said Ganeshpandian husband of Mahalakshmi left for Singapore for personal employment. On 25.07.2007 the said Mahalakshmi hung herself and expired. At that time no .. was in the house. The complainant and her mother-in-law came to the house but the house was locked. Immediately the lock of the house was broken open and she witnessed that Mahalakshmi was hanging with the help of one Mariappan who was a neibour in the opposite house. The said complaint was registered by the respondent police under Section 174 Code of Criminal Procedure

(3.) The said case was investigated by the respondent police and recorded the statements of 16 witnesses and mentioned 10 documents evidences. At this stage, the petitioner/Accused No. 2 has filed Crl.RC. No. 548 of 2009 to discharge from the above case.