C.RAJESHWARI Vs. RAMALAKSHMI

JUDGEMENT

(1.) The petitioner has come forward with this petition praying to quash the proceedings in C.C.No.177 of 2012 on the file of the Judicial Magistrate, No.I, Tirunelveli insofar as the petitioner concerned.

(2.) The case of the petitioner is that she has been arrayed as accused No.6 and that she has not committed any offence, much less the offences said to have been committed against the de -facto complainant. According to the petitioner, the de -facto complainant along with her husband had borrowed a sum of Rs.86 lakhs from various persons and that the de -facto complainant and her husband borrowed a sum of Rs.10 lakhs from accused No.1 and they have also given blank cheques as security. Similarly, in order to extort money, A1 colluded with A2, filled up one blank cheque, as if the de -facto complainant has to pay a sum of Rs.13 lakhs to the 2 nd accused and both of them started harassing her the de -facto complainant by demanding exorbitant interest.

(3.) It is submitted that pursuant to the complaint lodged by the de -factocomplainant against 87 persons including A1 and A2, from whom the de -facto complainant and her husband borrowed loan, a case has been registered in Crime No.349 of 2010 and that the name of the petitioner did not find a place. In culmination of the investigation, charge sheet has been filed in C.C.No.177 of 2012 before the Judicial Magistrate, No.I, Tirunelveli for offences under Section 4 of Exorbitant Interest Act, Section 506(i) IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, 1998.