B.NARASIMHAN Vs. STATE

JUDGEMENT

(1.) Crl.O.P.No.12317 of 2022 and Crl.O.P.No.13082 of 2022 are filed by A1 and A2 respectively to quash the FIR in Crime No.164 of 2022 on the file of the respondent police for the offence punishable under Sec. 3(1)(r) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Crl.O.P.No.13366 of 2022, has been filed to quash the FIR in Crime No.165 of 2022 on the file of the respondent police for the offence punishable under Sec. 4 of the Tamil Nadu Prohibition of Harassment of Woman Act, 1998.

(3.) It is relevant to note that the defacto complainant in Crime No.164 of 2022 dtd. 8/5/2022 was the accused in Crime No.165 of 2022 dtd. 8/5/2022 and A1 in Crime No.164 of 2022 is the defacto complainant in Crime No.165 of 2022.