G. KRISHNAVENI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.471/2019, on the file of the Chief Judicial Magistrate, Puducherry.

(2.) The case of the prosecution is that the 2nd respondent got married to A-l on 08.06.2017 and she was subjected to cruelty by the accused persons and there was a demand for dowry from the 2nd respondent. It is seen from the FIR that the same came to be registered on the directions issued by the police complaints authority against five accused persons for an offense under Ss. 498-A, 377 IPC r/w 34 IPC and Sec. 4 of Dowry Prohibition Act. The petitioners were arrayed as A-2 to A-5. The 1st petitioner is the mother-in-law, the 2nd petitioner is the bother-in-law, the 3rd petitioner is the wife of the brother-in-law and the 4th petitioner is the sister-in-law.

(3.) The investigation was completed and a final report was filed before the Court below and the same was taken on file for an offense under Sec. 498A IPC r/w Sec. 34 IPC and Sec. 4 of Dowry Prohibition Act insofar as the petitioners are concerned.