K.G.SUBRAMANIAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petition is filed to quash the final report filed for the alleged offences under Sec. 352 IPC, Sec. 3 (1) (w) (i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 and Ss. 9 (n) and 10 of the Protection of Children from Sexual Offences Act , 2012.

(2.) It is alleged in the final report that the petitioner had misbehaved with the defacto complainant, who was working in the petitioner's house by touching the hands and breasts of the defacto complainant and thus he had committed the aforesaid offences.

(3.) Though the 2nd respondent has been served, none has appeared for the 2nd respondent. Therefore, this Court directed the learned Additional Public Prosecutor to instruct the 1st respondent to inform the defacto complainant about the pending proceedings. On instructions, the learned Additional Public Prosecutor submitted that the 1st respondent had informed the defacto complainant about the pending proceedings. However, the defacto complainant has chosen not to appear before this Court.