SAROJA Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been preferred to quash the proceedings in C.C.No.232 of 2020 pending on the file of the learned Judicial Magistrate No.1, Pollachi.

(2.) The petitioners are the accused 2 and 3 in Crime No.18 of 2019 on the file of the first respondent Police. The first accused is the husband of the second respondent/de-facto complainant. The second accused is the mother of the first accused and the third accused is the sister of the first accused. The second and third accused have filed this petition to quash the proceedings.

(3.) The case of the prosecution as it appears from the complaint of the second respondent is that she was married to the first accused on 7/4/2008 at Karaikudi. At the time of marriage the second respondent was working at Sydney, as an Operation Manager in Appco Group of Companies. The first accused was working as a machinist in a private company at Singapore. Even though it was told that the first accused was an engineering graduate, he is actually a diploma holder. Shortly after the marriage the second respondent and the first accused went to Sydney and was staying at the house of the second respondent. After three weeks, the first accused went back to Singapore to resume his job. With the efforts of the second respondent, a job was be secured for the first accused at Liverpool and he came to Australia on spouse visa. The second respondent had also facilitated to obtain permanent visa for the first accused.