THANNASI Vs. STATE

JUDGEMENT

(1.) THE petitioner seeks to quash the FIR registered in Cr. No. 1056 of 2013 on the file of the 1st respondent.

(2.) PERUSAL of the F.I.R in this case prima facie informs of the commission of offence by the petitioners.

(3.) IN sum and substance, allegation levelled by the wife against the appellant is that demand of air -Rupees eight lacs, a maruti car, an conditioner, television set etc. was made by her mother -in -law and father -in -law and when this fact was brought to the appellant's notice, he supported his mother and threatened to marry another woman. It has been alleged that she was driven out of the matrimonial home due to non -fulfilment of the demand of dowry.