ROMALT TERRIC PINTO FERNANDO Vs. STATE

JUDGEMENT

(1.) Crl.O.P.(MD)Nos. 11751 and Crl.O.P.(MD)No. 12748 of 2021 have been filed for quashing the proceedings in C.C.No.5 of 2021 on the file of the Judicial Magistrate No.I, Thoothukudi. Crl.O.P(MD)No.ll755 of 2021 has been filed to quash the impugned FIR in Crime No.202 of 2021 registered on the file of the Inspector of Police, Thoothukudi South Police Station, Thoothukudi.

(2.) Mr.Jean Prabhu is the defacto complainant in both the cases. The case of the prosecution in C.C.No.5 of 2021 is as follows:-

(3.) Based on this complaint of the defacto complainant, Crime No.8 of 2019 was registered. Investigation was taken up and final report was filed. Cognizance of the offences under Ss. 294(b), 506(i) and 109of IPC and Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 was taken. Summons were issued to the accused. The case was taken on file by the Judicial Magistrate No.I, Thoothukudi in in C.C.No.5 of 2021. To quash the said proceedings, A4 and A5 filed Crl.O.P.(MD)No.ll751, while Al and A2 filed Crl.O.P(MD)No. 12748 of2021.