RAJA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners have come forward with this petition seeking to quash the proceedings in C.C.No.70 of 2015 on the file of the Judicial Magistrate, Uthammapalayam.

(2.) The 1st petitioner is the husband of the de -facto complainant. The 2nd and 3rd petitioners are the parents of the 1st petitioner, 4th petitioner is the uncle, 5th and 6th petitioners are the relatives of the 1st petitioner and the 7th petitioner is the paternal aunt, aged about 75 years.

(3.) The case of the petitioners is that the petitioners have been falsely implicated for the offences under Sections 498(A), 506(i) IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Women Act on the complaint preferred on 02.07.2014. Pursuant to the said complaint, a case has been registered and charge sheet has been filed and the same has been taken cognizance in C.C.No. 70 of 2015 by the Judicial Magistrate, Uthammapalayam, Theni District.