SELVAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioners who have accused of an offence under Section 406 r/w Section 34 of the Indian Penal Code, move this application seeking quashment of the criminal proceedings in C. C. No. 4463 of 2005 pending on the file of the learned XV Metropolitan Magistrate, George Town, Chennai.

(3.) APART from the allegations which are not germane to the offence under Section 406 r/w Section 34 of the Indian Penal Code it is contended that the accused herein, having refused to part with the dowry and stridhana property entrusted to the first accused at the time of marriage of the daughter of the defacto complainant with the first accused, threatened the defacto complainant with dire consequences.