BASHEER AHAMED Vs. STATE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioners seek quashment of the charge under Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 1998. THE allegation found in the Complaint is that all the three petitioners harassed the de facto complainant at her matrimonial home.

(3.) LEARNED counsel for the petitioner referring to the phrase "or any other place" found in Section 4 of the Act, would submit that the said phrase will have to be read in consonance with the places mentioned in the foregoing phrases in the Section. He also referred to the judgment in State of Karnataka v. Kempaiah, 1998 Crl.L.J. 4070, wherein it has been held that the phrase "or in any other manner" found in the definition of Section 2(l) of Karnataka Lokayukta Act (1984) should be read to mean the same kind of things as thus specified in the very sane Section.