P.S. BASKAR KUMAR Vs. STATE

JUDGEMENT

(1.) THE Petitioners, A -1 to A -4 are accused for offences punishable under Sections 498 -A and 506(ii) IPC and under Section 4 of Dowry Prohibition Act in a case pending in C.C. No. 361 of 2005 on the file of the Judicial Magistrate I, Poonamallee.

(2.) THE case has been taken on file by the Respondent police and on conclusion of the investigation, the final report has been filed on 29.08.2005. The present petition has been filed to quash the proceedings on 09.09.2006.

(3.) LEARNED Counsel appearing for the Petitioners submit that after the marriage, the complainant was living with her husband along with the other Petitioners and subsequently, left to United States. When he returned back on 01.06.2005, there was a quarrel between the Petitioners and the de -facto complainant, in which the complainant was ill -treated, demanded dowry and an attempt to assault was made at the residence of the Petitioners. Subsequently, the defacto complainant left the matrimonial home and reached her parental home at Avadi. After reaching Avadi, the complaint has been given to the Respondent police, which was entertained, resulting in the registration of the case.