RENUKA DEVI Vs. STATE

JUDGEMENT

(1.) The Criminal Revision in Crl.R.C.No.1297 of 2014 is filed by the petitioners/accused Nos.1 and 2 in C.C.No.10 of 2014, thereby, calling for the records and quash the summons, dtd. 20/11/2014 in C.C.No.10 of 2014 for the offenses under Sec. 147, 294(b), 323 and 506 (ii) of Indian Penal Code.

(2.) Heard Mr.C.Arunkumar, the Learned Counsel for the Petitioners and Mr.L.Baskaran, the Government Advocate (Crl.Side) for the first respondent.

(3.) The learned Counsel for the petitioner would submit that in this case, there are civil suits pending between the defacto complainant side and the petitioners' side. Therefore, to add criminal colour to the civil dispute, by way of complete abuse of process of law the present complaint was lodged on 24/04/2013. Even as per the complaint, they were in Muthe Gounder Thottam and not in any public place. The learned Magistrate had without even considering that the petitioners are ladies and without adverting in detail as to the facts of the case, has passed an order taking cognizance of the offenses and has issued summons.