ANBARASI Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C., seeking orders to call for the records pertaining to the charge sheet in C.C.No.357 of 2018 pending on the file of the Judicial Magistrate Court, Tenkasi, and quash the same.

(2.) The petitioners are the accused 4 and 5 in C.C.No.357 of 2018 on the file of the Court of the Judicial Magistrate, Tenkasi.

(3.) On the basis of the complaint lodged by the second respondent / defacto complainant, FIR came to be registered in Crime No.7 of 2017 on 3/6/2017 against five persons including the petitioners for the alleged offences under Ss. 294(b), 498(A), 406 and 506(1) of IPC, Sec. 4 of Dowry Prohibition Act, 1961 and Sec. 4 of Tamilnadu Prohibition of Harassment of Women Act, 2002.