LALITHA Vs. STATE

JUDGEMENT

(1.) These matters are taken up for hearing via video conferencing.

(2.) For the sake of convenience, the parties will be referred to by their names.

(3.) Nagammal (de facto complainant) filed a petition under Section 156(3) Cr.P.C. in the Court of the Judicial Magistrate No.II, Kanchipuram and on the directions of the learned Magistrate, the respondent Police registered a case in Crime No.354 of 2016 on 07.08.2016 under Sections 294(b), 506(i), 420 IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002, against Yuvarani (A1), Lalitha (A2), Baskar (A3), Nageswari (A4), Babu (A5) and Thiruvengadam @ Gopi (A6), for quashing which, Lalitha (A2), N.Balasubramani @ Baskar (A3) filed CRL.O.P.No.26853 of 2016 and Nageswari (A4), Yuvarani (A1), Babu (A5) and Gopi @ Thiruvengadam filed CRL.O.P.No.553 of 2017.