A.PANNEERSELVAM Vs. STATE

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their respective names.

(2.) Panneerselvam (A1) got married to Sriranjani (de facto complainant) on 11.03.2001 and through the wedlock, they have a son Tharoon Raj, who was born on 14.08.2002 and is now 20 years old. Alleging that her husband and in-laws inflicted cruelty on her, Sriranjani gave a police complaint, based on which, a case in Tiruvallur AWPS Crime No.3 of 2005 was registered on 26.02.2005 and after completing the investigation, the police filed a final report in C.C.No.330 of 2005 in the Court of the Judicial Magistrate No.II, Tiruvallur, for the offences under Sections 498-A and 406 IPC and Section 4 of the Dowry Prohibition Act, against the petitioners herein, for quashing which, the petitioners/accused have filed the present quash petition under Section 482 Cr.P.C.

(3.) When this criminal original petition came up for admission on 19.10.2005, a learned Single Judge of this Court, in Crl.M.P.No.6063 of 2005 in Crl.O.P.No.20845 of 2005 granted interim stay of two weeks. Thereafter, this case, which would have been heard by a learned Single Judge of this Court, travelled to a Division Bench, on the ground that the issue involved in this petition, is covered by a Division Bench order of this Court in W.P.No.31420 of 2005 (S.V.Ramamoorthy Vs. The Secretary to Government of Tamil Nadu - order dated 28.04.2006).