BHUVANESWARI Vs. STATE REP

JUDGEMENT

(1.) The above Criminal Original Petition has been filed under Section 482 of Cr.P.C. praying to call for the records in C.C.No.250 of 2002 on the file of the Judicial Magistrate No.2, Cuddalore and quash the same against the petitioners/Accused No.4 & 5.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate on the Criminal side.

(3.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, what comes to be known is that the petitioners are the 4th and 5th accused in the above C.C.No.250 of 2002 on the file of the learned Judicial Magistrate No.2, Cuddalore; that on the basis of the complaint filed by one Sangeetha, W/o Madhavan, the respondent had laid a charge sheet against the petitioners and three others for the alleged offences under Section 498A I.P.C. and Section 4 of the Dowry Prohibition Act; that the first accused in this case namely Madhavan is the husband of the said complainant, the 2nd and 3rd accused are respectively father and mother of the first accused, the first petitioner herein (A4) is the sister of the first accused and the second petitioner herein (A5) is the husband of the first petitioner.