ESWARAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) One Usha lodged an information before the Inspector of Police, Dowry Prohibilion Cell, Nagercoil for the alleged cruelty meted out to her at the hands of her husband Muthuswamy, his sister Visalam and her husband Thanappa, which was registered as a case in Crime No. 3/91. After complying with the formalities of the investigation a final report under section 173(2) of the Code of Criminal Procedure, 1973 (for short the codeT) had been laid and the had been taken on file as C.C. No. 37 of 1991 on the file of the Judicial Magistrate No. II, Tirunelveli against those three persons mentioned in the First Information impleading them as accused 1 to 3 respectively.

(2.) On receipt of process, the accused entered appearance through a counsel of their choice and, thereafter, accused 2 and 3 filed Cr1. O.P. No. 10255 of 1991 impleading the Inspector of Police Dowry Prohibition Cell, Nagercoil, as the only respondent to quash the criminal proceedings initiated against them and also obtained stay of further proceedings.

(3.) One Eswaramoorthy, father of the complainant namely Usha took out the present application to implead him as respondent No.2 in Cr1. O.P. No. 10255 of 1991.