P. SARASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, A1 to A3, who are facing trial in P.R.C.No.35 of 2024 before the Judicial Magistrate Court, Manamadurai, for the offences under Ss. 498-A and 306 of the I.P.C., have filed the present quash application.

(2.) The case against the petitioners is that the de-facto complainant's second daughter, Geethanjali, and the second petitioner, P.Malaisamy, S/o.Pitchai, were in love with each other and married in 2007. The marriage resulted in two children, namely, Ragul and Raghavi. After the marriage, Geethanjali resided with her husband and in-laws, namely, the petitioners (A1 to A3). Malaisamy, Geethanjali's husband, was employed in the Middle East and used to visit once a year, staying with his wife and children before returning to his employment in Dubai.

(3.) The contention of the learned counsel for the petitioners is that the second petitioner and the de-facto complainant's daughter, Geethanjali, were in love with each other and married in 2007. Initially, there was some resistance, but after the marriage, they lived happily together. From the date of their marriage, the second petitioner and his wife, Geethanjali, lived as husband and wife along with the other petitioners. The marriage was accepted, and there were no major differences between them. The second petitioner was employed in Dubai and would visit his wife and children once a year. The couple had two children, a son and a daughter. The victim did not report any harassment by her in-laws during the absence of her husband (the second petitioner). It is claimed that the victim committed suicide for reasons unrelated to her marriage. The victim herself admitted to setting herself on fire, and now, after her death, the case is being portrayed as though there was a demand for dowry and abetment of suicide.