SURESH Vs. INSPECTOR OF POLICE ALL WOMEN

JUDGEMENT

(1.) THE accused in all these cases alleged to have committed an offence punishable under Section 4 of Dowry Prohibition Act. Offences punishable under the provisions of Indian Penal Code also under Sections 498-A, 406 and 506(ii), etc. alleged to have been committed.

(2.) CASES have been taken on file on the strength of the Complaint given invariably by the wife, against the husband and his family members. The allegations in all these cases are that there was a demand of dowry. As it was not given, there was ill-treatment, misappropriation, assault, criminal intimidation, etc. resulting in the registration of these cases. The cases have been investigated by the Inspector of Police, All Women Police and regular police.

(3.) THE Division Bench of the Principal Seat of this Court at Madras, by an order dated 28.4.2006 has held that: