DEVENDIRAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) The defacto complainant is a 17 years old girl and daughter of the 1st petitioner, born through his first wife. On 12/8/2023, there was wordy quarrel between the first wife and the second wife of the 1st petitioner.

(2.) The 1st petitioner has supported his second wife and also alleged that he attacked his first wife. The defacto complainant, who is the daughter born to the first wife, tried to prevent further assault on her mother at the hands of the 1st petitioner. At that time, the 1st petitioner and his second wife/2nd petitioner abused the defacto complainant in filthy words which has forced the defacto complainant to consume poisonous substance to end her life.

(3.) The case has been registered on 14/8/2023 against the 1st petitioner and his second wife/2nd petitioner for the offences under Ss. 294(b), 323, 506(i) IPC r/w. Sec. 4 of the TN Prohibition of Harassment of Women Act, 2002, r/w. Sec. 305 and 511 of IPC. The petitioner was arrested on 14/8/2023. The defacto complainant, who was admitted in the hospital, is now discharged from the hospital after her recovery.