SATHISH Vs. STATE

JUDGEMENT

(1.) The petitioners, who are the accused Nos.1 to 3 in Crime No.1004 of 2017, on the file of the first respondent police, seek quashment of the charge sheet filed in C.C.No.83 of 2018, on the file of the learned Judicial Magistrate, Vaanur.

(2.) The relationship between the parties are, the first petitioner is the husband of the third petitioner; the second petitioner is the brother of the first petitioner and the third petitioner's brother viz., Murugavel got married with one Saranya, who is the defacto complainant's brother's daughter against the wish and will of the family.

(3.) The first petitioner is working as a police in Pondicherry Police Service and it is stated that he was in office at the alleged date and time of the occurrence and the second petitioner is the brother of the first petitioner, who is working in the Pondicherry Government Chest Clinic, at the alleged time and date of the incident.