K.U. PRABHU RAJ Vs. STATE

JUDGEMENT

(1.) Painful is it to live in a friendless town; but for more painful is it to part from one's lover. Thus speaks Thiruvalluvar in 1158 couplet of Thirukural:

(2.) According to the case of the prosecution, the daughter of the second respondent, by name Vijayalakshmi, was employed in a private concern at Indira Nagar, Chennai. The petitioner also joined duty in the said concern during the month of May 2004. On account of their job, they started moving closely, which ultimately developed in to a love for each other. It is further alleged that the petitioner promised to marry her. In exchange of love with each other, the petitioner and the daughter of the second respondent had gone on trip to many amusement parks and other places. While so, the petitioner wanted to go over to Singapore in search of a job. For this, the second respondent's daughter gave Rs. 35,000/- to the petitioner. Finally, during the month of January 2010, the second respondent came to know that the petitioner had engaged for marriage with a different girl to be celebrated on 07.01.2010. On knowing the same, alleging that his daughter had been cheated by the petitioner, the second respondent preferred a complaint to the first respondent police, on which, the present case in Crime No. 3 of 2010 has been registered.

(3.) During the course of investigation, the second respondent's daughter, Ms. Vijayalakshmi, was examined and she has made a statement about the love affair between her and the petitioner and also the promise made by the petitioner to marry her. Four more persons have also been examined, who have also spoken to about the same in their respective statements. Based on the above, the first respondent laid charge sheet.