R PARTHASARATHY Vs. STATE

JUDGEMENT

(1.) THIS petition has been preferred by the second and third accused in C.C.No.286 of 2007 pending on the file of the learned Judicial Magistrate No.II, Coimbatore seeking the relief of quash of proceedings in such case, in so far as they are concerned.

(2.) IT is now informed by the learned counsel for the petitioners that the first accused is the husband, the second accused is the father-in-law and the third is the mother-in-law of the defacto complainant and offences u/s.406, 498 (A) and 4 of Dowry Prohibition Act have been alleged.

(3.) HEARD the learned Government Advocate on the submissions made on behalf of the petitioner.