R VENKATARAMAN Vs. STATE

JUDGEMENT

(1.) This criminal original petition is filed by the petitioners/A2 to A10 in Cr.No.12 of 2013 pending investigation on the file of first respondent/Inspector of Police registered on the basis of the compliant given by the second respondent/defacto complaint for the offences under Section 498A and 406 IPC and Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act. The petitioners herein are the family members and close relatives of one Sridhar who is none-else than the husband of the second respondent/defacto complainant. The husband is arrayed as A1 in the above FIR. The petitioners herein are the parents, sister, grand parents, paternal uncles, wife and daughter of one of the paternal uncle of A1/Sridhar.

(2.) The allegations raised in the complaint are regarding ill-treatment of the husband and his family members by demanding 200 soverigns of gold jewels and BMW car before marriage and by demanding 100 soveringns as against 200soverign and BMW car in the place of Hyundai i20 car after marriage and by keeping the RC book in the custody of the second petitioner/mother-in-law and by setting up the family in the house of 4th petitioner/grand father and by compelling her to do all the household work to all the family members and by scolding her in abusive language and by harassing her for bringing less dowry and by demanding her to bring more household articles and by mixing (bts;is vy;) in the juice given to her in order to prevent her from becoming pregnant and by not giving her sufficient food, while she was ill and by assaulting and attempting to kill her by inducing her husband to get divorce from her and demanding Rs.10Lakhs to put up construction and by threatening her to leave the matrimonial house etc., by kicking her and by inducing her husband to frequently fight with her and by leaving her in one room after locking the entire house and by threatening her not to talk to her parents and by forcibly leaving her in the house of her parents etc.

(3.) The complaint is filed against the husband and family members. Except the husband/A1, other relatives/A2 to A10 have come forward with the present petition to quash the proceedings on the ground that the complaint lacks bonafide and tainted with malafide intention and the allegations are bald and general in nature without attributing any specific overtact against any of the family members. It is further contended herein that the allegations raised herein do not attract any of the ingredients to make out the offence punishable under Section 498A & 406 IPC.