ITTA BADRINATH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the first respondent.Though, the name of the second respondent is printed in the cause list, there is no representation for the second respondent.

(2.) It is the case of the prosecution that, Rekha got married to Badrinath (A.1) on 07.07.2002. After marriage, they went to U.S.A., and there they set their matrimonial home. It is alleged by Rekha that their marriage was not consummated and that her husband was postponing the consummation of marriage on some pretext or the other. It is further alleged by Rekha that she was subjected to cruelty by her husband in U.S.A.

(3.) According to the prosecution, Rekha returned to India on 12.02.2004 and joined her parents in Madurai. On the complaint given by Sundaram alias Raghu, the father of Rekha, the Madurai Police initially registered a case in Crime No.5/2004 and the case was transferred to the file of W.25, All Women Police Station, Chennai for want of territorial jurisdiction.