M. PARIMALA Vs. STATE

JUDGEMENT

(1.) Since these Petitions emanate from the common FIR and Common P.R.C. No.3 of 2017 on the file of the District Munsif-cum-Judicial Magistrate Court, Ilayangudi, Sivagangai District, all are taken up together for hearing and disposed of by way of this Common Order.

(2.) The Petitioners are arrayed as A2 and A3 in P.R.C. No.3 of 2017 on the file of District Munsif-cum-Judicial Magistrate Court, Ilayangudi, Sivagangai District. They are said to have committed offences under Sec. 304-B, IPC and they filed the Quash Petitions in Crl.O.P.(MD) Nos.15955 of 2017 and 15498 of 2020, to quash the proceedings in P.R.C. No.3 of 2017.

(3.) A1 is the Petitioners' son. On 1/6/2014, he married the deceased (Anuvidhya), who is the daughter of Thangavelu. At the time of marriage, there was a demand of Dowry of 100 sovereigns of Gold Jewels apart from the Sridhana articles. At the time of marriage, only 70 sovereigns of Gold Jewels were given. After marriage, the Petitioners, A1 and the deceased were jointly living in Chennai and there was a continuous harassment demanding the remaining Dowry. In the meantime, the deceased gave birth to a male child on 26/2/2015. For the child also, they demanded some Gold Jewels. Failure on the part of the De facto/Complainant to fulfill the demand of Dowry, the deceased was humiliated and harassed in many ways and the same was informed by the deceased to the De facto/Complainant.