DISTRICT PLANNING OFFICER DHARMAPURI DIST Vs. PONNAMMAL

JUDGEMENT

(1.) THIS is an appeal filed by the District Planning Officer, Dharmauri District and the Child Development Project Officer, Morappur, Dharmapuri District, against the order of the learned Judge dated 26.9.2005 in W.P.No. 31156 of 2005.

(2.) THE respondent was working as an Anganwadi worker (Aaya) in Centre No. 14, Ambatapatti village, with effect from 1.11.1989 on a Non Standard Time Scale. On the basis of a complaint of dowry harassment, a First Information Report was registered against her for offences under, Section 498-A I.P.C. read with Section 312 I.P.C. and under Sections 3 and 4 of the Dowry Prohibition Act and it is pending in Crime No. 2 of 2005 before the All Women Police Station, Arur Taluk, Dharmapuri District. She was also arrested and remanded to judicial custody on 10.1.2005 and subsequently enlarged on bail.

(3.) WE have heard the learned Government Pleader appearing for the appellants and have gone through the records and we do not find any merits in this appeal.