C GOVINDAN Vs. JOINT DIRECTOR OF AGRICULTURE DHARMAPURI

JUDGEMENT

(1.) Heard both sides. It is an unusual case, wherein, the petitioner, being the father-in-law, is facing the prosecution along with his wife and daughter, at the hands of his son-in-law in relation to the alleged incidents that arose out of the matrimonial dispute between his daughter and his son-in-law. The petitioner was a Driver in Agriculture Department, while his son-in-law is a practicing Advocate in Dharmapuri courts.

(2.) The marriage of his daughter took place with an Advocate by name Muniraj on 14.09.2005. Two children born out of the marriage. However, the matrimonial life was in trouble. The daughter of the petitioner filed a M.O.P. before the Sub Court, Dharmapuri, for restitution of conjugal rights. It was ordered. But the order did not bring the parties together. The son-in-law of the petitioner filed M.O.P. No. 5 of 2009 for divorce and the same is pending.

(3.) Two criminal cases are registered against the petitioner. One is relating to the alleged incident that took place on 02.03.2009 inside the Court Campus, Dharmapuri, when the son-in-law of the petitioner came out of the court premises, after attending the divorce case. The other incident allegedly took place on 26.03.2010, while the son-in-law of the petitioner was returning from the court premises to his house, after attending the divorce case.