B BHARATHI Vs. HOME SECRETARY, GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who is the father of a girl, who was allegedly subjected to dowry harassment, domestic violence, etc., has come up with the above writ petition, seeking two sets of reliefs namely (a) to call for the records relating to the petitions filed by his son-in-law as well as his parents and to quash the anticipatory bail orders that they obtained from the Principal Sessions Court; and (b) to direct the Government of Tamilnadu to pay compensation of Rs. 5 Crores, for the sufferings undergone by the petitioner and his daughter.

(2.) It appears that the petitioner's daughter by name Abirami was given in marriage to one Mr. Arunkumar, an Engineer by qualification. The marriage was celebrated at Chennai on 26.5.1999. After the marriage, the couple lived in Chennai till April 2001. Thereafter, they left for London. In November 2001, the couple returned to India and stayed here for three weeks. Again, they left for London. After three years, they returned in February 2004. It appears that the petitioner's daughter had a series of miscarriages. In November 2007, the son-in-law of the petitioner left Abirami at London and came back to India. The daughter of the petitioner returned in May 2008.

(3.) Alleging domestic violence, dowry harassment and physical and mental cruelty, the petitioner and his daughter lodged a series of complaints. The petitioner first lodged a complaint on 27.12.2007 with the All Women Police Station, Anna Nagar. The petitioner's daughter lodged a complaint with the Commissioner of Police on 23.6.2008.