G SHANMUGAM Vs. S UMA

JUDGEMENT

(1.) Accused 5 to 8 in C.C.No.588/2001 on the file of the learned Judicial Magistrate No.VI, Coimbatore, have filed this petition, to quash the proceedings against them.

(2.) The respondent herein as complainant filed a private complaint against the petitioners, arraying them as A5 to A8 along with A1 to A4, alleging that all the accused are liable to be punished under Section 498-A I.P.C. as well as under Section 4 of Dowry Prohibition Act, that all of them had jointly troubled the petitioner, inflicting cruelty, demanding dowry and for the non compliance, harassed her also. In this view, she brought all the accused, including the petitioners, to face the offence under Section 498-A of I.P.C. and under Section 4 of Dowry Prohibition Act.

(3.) The petitioners/accused 5 to 8 have filed this petition, seeking to quash the proceedings pending against them, since the allegations set out against them, in the complaint, even if it is taken on the face value, do not, in law, constitute or spell out any offence and therefore, compelling them to face the trial, is an onerous ordeal, that too, going from Trichy to Coimbatore, for each and every hearing. It is the further contention that the case against them is barred by territorial jurisdiction.