BOSCO RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the impugned charge sheet in C.C.No.133 of 2020 on the file of Judicial Magistrate-II, Padmanabhapuram.

(2.) The case of the prosecution is that due to matrimonial dispute, a case was registered against the petitioners in Crime No.31 of 2018 for offences under Ss. 498(A) and 406 I.P.C read with Ss. 4 and 6 of the Dowry Prohibition Act, 1961 at the instance of the second respondent. Thereafter, the final report was filed and it was taken on file as C.C.No.133 of 2020 on the file of learned Judicial Magistrate-II, Padmanabhapuram. The petitioners alleged that without any proper evidence, a case has been registered against the petitioners. Aggrieved over the same, the present Criminal Original Petition has been filed to quash the impugned charge sheet in C.C.No.133 of 2020 on the file of Judicial Magistrate-II, Padmanabhapuram.

(3.) The case is under trial. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.