MADAN KUMAR, Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in C.C.No.134 of 2019 pending on the file of the learned Judicial Magistrate, Tambaram.

(2.) The petitioners before this Court were arrayed as A1, A2 and A3 in Crime No.2361 of 2015 for the offence under Section 294(b), 323, 427, 506(ii) IPC. The 1 st respondent Police completed the investigation and filed the final report and the same was taken on file in C.C.No.134 of 2019,on the file of the learned Judicial Magistrate, Tambaram.

(3.) The learned counsel for the petitioner submitted that the dispute is purely a family dispute between the husband and wife and there are no ingredients to show the offence under Section 294(b), 323, 427 and 506(ii) of IPC.