SOFIA RANI Vs. LAWRANCE

JUDGEMENT

(1.) This Criminal Revision Case has been preferred by the petitioner against the order passed by the learned Judicial Magistrate No.1, Mettur, in C.M.P.No.6843 of 2014, dtd. 29/4/2015.

(2.) The revision petitioner is the wife of the first respondent herein/A.1 and she has filed a private complaint against her husband, one lady by name Saranya and another two persons for the offences under Ss. 498(A), 494 r/w Sec. 109 and 506(ii) of IPC. When the investigation was in progress, the Inspector of Police, All Women Police Station, Mettur, has filed a petition in Crl.M.P.No.6843 of 2014 before the learned Judicial Magistrate No.I. Mettur, seeking an order for conducting DNA test to the respondents 1 to 3 herein viz., accused Nos.1 and 2 and the son of Saranya viz., Divyapiriyan.

(3.) The first respondent herein is the husband of the revision petitioner and they got two female children. Whileso, the first respondent/husband alleged to have had an illicit intimacy with one of the co-worker in his book stall by name Saranya, who has been arrayed as second accused. After association with the said Saranya, the first respondent/A.1 has subjected his wife/revision petitioner to mental cruelty. Thereafter, it is further alleged that the marriage of the respondents Nos 1 and 2 herein/A.1 and A.2 was solemnized at Mechery Malliyakurtham Murugan Temple and out of the said wedlock, they begotten a child by name Divyapiriyan.