SIVA Vs. STATE

JUDGEMENT

(1.) The petitioner is a juvenile represented by his father. He is stated to be in conflict with law in respect of the offences under Section 294(b), 323, 506(ii) IPC and Section 4 of Tamil Nadu Women Harassment Act.

(2.) According to the case of the prosecution, the defacto complainant Rathika gave a complaint alleging that false propaganda is made about the conduct of the daughter of the accused No.1 and on account of that, the petitioner along with other accused persons, have beaten the defacto complainant and threatened her with dire consequences.

(3.) It is submitted that the petitioner is innocent.