S.SARASWATHI Vs. SUMATHI

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the entire records relating to complaint in C.C.No.1 of 2015 on the file of the Judicial Magistrate No.I, Coimbatore, and quash the same, insofar as the petitioners are concerned.

(2.) The crux of the case is as follows :

(3.) Now, the Mother-in-Law (A3), Brother-in-Law (A4) and wife of Brother-in-Law (A5) of the respondent/complainant, are before this Court praying to quash the complaint filed by the respondent against them.