KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS application has been filed by the accused challenging the order dated 26.03.2015 passed by the trial Court dismissing the application of the petitioner/accused to recall P.W.1 and P.W.2.

(2.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the State.

(3.) ON a complaint lodged by Jennifer, the respondent police initially registered a case against Kumar for an offence under Sections 342, 354 IPC and Section 4 of the Tamil Nadu Prohibition of Women Harassment Act, 1998 and after completing the investigation, the police filed a Final Report for the aforesaid offences which was taken on file in C.C. No. 904 of 2011 by the learned X Metropolitan Magistrate, Egmore. Before the learned Magistrate, Jennifer and her mother Durga were examined as P.W.1 and P.W.2. Certain other witnesses were also examined on behalf of the prosecution. From the evidence adduced by the prosecution witnesses, the learned X Metropolitan Magistrate felt that an offence under Section 376 IPC appears to have been made out and therefore, committed the case to the Sessions Court for trial.