K R SELVARAJKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the issue involved in both the First Information Reports are similar, both the Criminal Original Petitions are hereby disposed of by a common order.

(2.) (I) The petitioner, who is arrayed as A2 in Crime No.510 of 2014, being investigated by the 1st respondent for the alleged offence under Sections 120b, 297 A, 505, 509 IPC, Section 4 of Indecent Representation of Woman Act and Section 4 of Tamil Nadu Prevention of Harassment and Women Act, 2002.

(3.) The gist of the case is that :