(1.) This Criminal Original Petition has been filed to quash the proceedings in PRC.No.12 of 2019 in FIR.No.506 of 2018 on the file of the first respondent filed before Additional Mahila Court at Chengalpattu insofar as the petitioners are concerned.
(2.) The case of the prosecution is that on 06.07.2018, at about 9.00 a.m. the petitioners scolded the mother of the second respondent with filthy languages and also pulled her by her saree. They also attacked her with hands. Hence, his mother fell down, and she was also suffering with fits. Immediately, she was taken to a private hospital. Hence, the first respondent initially registered a case for the offences under Section 294(b) , 323 and 506(i) of IPC and Section 4 of Prohibition of Harassment of Women Act, 2002. Thereafter on 08.08.2018, she was again admitted in the hospital and she died due to injury sustained on her head. Therefore, charges were altered to the offences under Sections 294(b) , 304(ii) , 506(i) of IPC and Section 4 of Prohibition of Harassment of Woman Act, 2002 and the same is pending for committal in PRC.No.12 of 2019 on the file of the Additional Mahila Court, Chengalpattu.
(3.) Mr.Prabakaran, the learned Senior Counsel appearing for the petitioners submitted that the petitioners are arrayed as A1 and A2. On the complaint lodged by the second respondent, the first respondent registered a case in Cr.No.506 of 2018 alleging that on 06.07.2018, at about 9.00 a.m. the petitioners scolded the second respondent's mother with filthy languages and also pulled her by her saree. They also attacked her with hands. Hence, his mother fell down and she was also suffering with fits. Immediately, she was taken to a private hospital. Hence, the first respondent initially registered a case for the offences under Section 294(b) , 323 and 506(i) of IPC and Section 4 of Prohibition of Harassment of Woman Act, 2002. Thereafter on 08.08.2018, she was admitted in the hospital and she died due to injury sustained on her head. Therefore, charges were altered to the offences under Sections 294(b) , 304(ii) , 506(i) of IPC and Section 4 of Prohibition of Harassment of Women Act, 2002 and the same is pending for committal in PRC.No.12 of 2019.