A. UMA Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to modify the condition Nos. 1 to 4 imposed in C.M.P.No.3054 of 2019 dated 23.10.2019 by the learned Judicial Magistrate, Additional Mahila Court (FAC), Salem.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent police.

(3.) The petitioner is a mother of one A.Sabari Abisheiak, who is an accused in Crime No.550 of 2019 on the file of the respondent police. The above crime has been registered for the offences punishable under Sections 294(b), 506 (i) of IPC, Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002 and Section 67 of Information Technology (Amendment) Act, 2008.