KUTTIMANI ANBAZHAGAN. Vs. STATE

JUDGEMENT

(1.) These two Criminal Original Petitions are filed to quash the case in C.C.No.91 of 2018 on the file of Judicial Magistrate at Tambaram.

(2.) Based on the complaint given by Abirami Chakravathi the W-35, All Woman Police Station, West Tambaram registered the case in Crime No.17 of 2017 on 24/7/2017 against Kuttimani (A1), Devika Rani (A2) and Arun Sathya (A3).

(3.) According to the complaint given by Abirami Chakravarthi, on 24/1/2016 she married Kuttimani Anbazhagan (A1). Before marriage, Devika Rani (A2), the mother of Kuttimani Anbazhagan demanded more gold jewels, but accepted the marriage knowing that she is working in U.S and have a valuable property in her name at Urapakkam. The marriage was solemnised at Coimbatore. After marriage, Abirami Chakravarthi and her husband came to Chennai. Her Husband, mother-in-law and brother-in-law insisted her to register the Urapakkam property in their name or sell it and give the money to them. Her parents refused. Thereafter, she and her husband went to U.S.A. When Abirami Chakravarthi/defacto complainant was at U.S.A with her husband, the mother-in-law (Devika Rani) used to call her son (Kuttimani Anbazhagan) and keep on enquiring about the gold jewels and property at Urapakkam. She triggered Kuttimani Anbazhagan to buy house at U.S.A, by selling the property at Urapakkam. Meanwhile, Abirami came to know about the illicit relationship of her husband with a girl in U.S.A. She saw photographs and videos of her husband with another lady in his laptop. When she got conceived, her husband did not allow her mother to come to U.S.A to look after her. Instead, her mother-in-law came to U.S.A and stayed with her. Before coming to USA, her mother-in-law went to her parents' house and demanded money and to surrender the property document. Since they came to know about the illicit relationship of her husband her parents refused. After delivery, she was not able to work as usual. Her mother-in-law tortured her physically, mentally and forced her to do all household work. She was not allowed to talk with her parents. She was locked in a small room for several hours. Her husband and mother-in-law abused her and tortured her physically. They both hit her, dragged her, picked her hair and refused to take her to hospital. They threatened not to inform about this to Police. On coming to know about the cruelty she is facing in USA, her mother came to U.S.A to rescue her. Her husband and mother-in-law got Temporary Restrain Order from U.S. Authority, blocked her credit card and stopped her from using home Internet. She sold all her jewels for her living in USA her husband left the home and she was not aware of the husband's whereabouts. Her father, then came to USA and with great difficulty, her parents helped her to come out of the Temporary Order of restrain. Her husband refused to give her passport and did not permit to take custody of baby out of U.S. She came from USA along with her parents leaving her child with her husband and sought action against her husband Kuttimani (A1), mother-in-law Devika Rani (A2) and brother-in-law Arun Sathya (A3).