D V CHANDRASEKAR Vs. STATE

JUDGEMENT

(1.) THE petitioner who is the first accused in C.C. No.251 of 2008 on the file of the XVIII Metropolitan Magistrate, Chennai seeks to quash the proceedings as against him.

(2.) THE marriage of the petitioner's son and one Gayatri, daughter of the de-facto complainant took place on 08.12.2006. THE marriage was not a happy one and several differences arose between the married couple. THE de-facto complainant has preferred the complaint against the petitioner herein, his wife and son, the son having married the complainant's daughter Gayatri. THE complaint reads as follows :-

(3.) IN May 2007 Mrs. Savithri Chandrasekar the mother of Deepak Chandrasekar went to USA to visit her son and stayed in his house. As she has got a taste of the wealth of our family. She wanted to extract a huge sum from us and started harassing and intimidating my daughter. She wanted to get Rs.1,50,00,000/- to cover the expenses of her daughter and son-in-law who are going to migrate to the U.S.A. She demanded the money from my daughter and asked her to get it from me immediately. She prevailed on my son-in-law also and he also started abusing harassing and ill-treating her. My daughter tells me that the situation became so bad that she was injured when her husband beat her up. She had to take medical treatment for the injury.