K.G. MUTHUVENKATESHWARAN Vs. R. DIVYA

JUDGEMENT

(1.) THIS petition has been filed to withdraw C.C. No. 21 of 2014 pending on the file of the Judicial Magistrate, Palladam and transfer the same to any other Magistrate Level Court in some other sessions division.

(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(3.) IT is the case of the complainant that she got married to K.G. Muthuvenkateshwaran [A1] on 08.06.2006 and within a brief period, their marriage ran into rough weather, resulting in the parties getting estranged. It is the allegation of the complainant that, her husband K.G. Muthuvenkateshwaran [A1] contracted second marriage with Preethi [A2] on 12.04.2010 during the subsistence of the first marriage. Hence, the complainant launched prosecution against K.G. Muthuvenkateshwaran [A1] and 11 others for offences under Sections 494, 494 r/w 109, 34 and 498 IPC in C.C. No. 21 of 2014 before the learned Judicial Magistrate, Palladam.