A.S. SREE NANDHINI Vs. R. UTHAMAN

JUDGEMENT

(1.) Tmt.A.S. Sree Nandhini, petitioner herein, has come forward with the present petition, seeking to quash the proceedings in C.C. No.102 of 2014 pending on the file of the Judicial Magistrate, Natham.

(2.) Mr.R.Uthaman, respondent herein, who is said to be a close friend of the petitioner's husband Mr.K.Senthil Kumaran, has filed a private complaint under Section 199(1)A and 200 Cr.P.C. before the Judicial Magistrate Court, Natham, which has been taken on file as C.C. No.102 of 2014, against the petitioner herein, praying to punish the petitioner for the offences alleged to have committed by her under Sections 499 and 500 IPC.

(3.) According to the respondent, he is a prominent person in the village and he studied Master Degree in Public Administration and also a Course in Food Processing Technology and got training in Modern Cultivation Techniques and the villagers used to consult him for getting advices in the above fields and he got reputation in the society. While so, to his shock and surprise, he was served with summons issued by the District Social Welfare Officer, Coimbatore in relating to the proceedings initiated by the petitioner herein, against her husband and others under the Protection of Women from Domestic Violence Act, 2005 including the respondent herein, as 8th respondent in D.V. No.1194 of 2013 on the file of the learned Judicial Magistrate-III, Coimbatore. The grievance of the respondent is that at the time of serving the summons, about 30 persons were present and they came to know that the respondent was involved in criminal proceedings and thereby, his reputation got spoiled and he is holding respectable posts in two NGOs, viz., Foundation for Education and Development, Thoramkurichi, Natham as Financial Trustee and in Consortium of Indian Farmers Association, Natham as Executive Committee Member and he is involved in many social activities to serve the needy people. Therefore, having felt derogation for the accusation made by the petitioner herein against him, the respondent has initiated above said proceedings in C.C. No.102 of 2014 against the petitioner for the offences punishable under Sections 499 and 500 IPC.