NATARAJAN Vs. STATE

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their names.

(2.) Natarajan and Swathika were divorcees. It is the case of Swathika that, she came to know about Natarajan through a matrimonial website and they both got married on 25.02.2008; after marriage, the couple went to Kuwait, where both of them were employed; she was subjected to cruelty by Natarajan, who left her in Kuwait and returned to India on 23.02.2011, after abandoning her there; she came to India and went to the house of Natarajan on 16.03.2011, where she was inflicted further harassment by Natarajan and his mother Jeyakanthi. On these allegations, she lodged a complaint, based on which, the police registered a case in Crime No.3 of 2011 and after completing the investigation, have filed a charge sheet in C.C.No.194 of 2011 in the Court of the District Munsif-cum-Judicial Magistrate, Neyveli against Natarajan (A1) and his mother Jeyakanthi (A2) for the offences under Sections 498-A, 406 IPC and Section 4 of the Dowry Prohibition Act, 1961, for quashing which, Natarajan (A1) and Jeyakanthi (A2) have filed the present petition under Section 482 Cr.P.C.

(3.) Since notice was not served on Swathika, this Court passed the following order on 10.12.2020 :