LAKSHMI PRIYA Vs. B RABU MANOHAR

JUDGEMENT

(1.) THE petition is filed seeking quashment of the complaint in C.C.No.496 of 2006 pending on the file of the learned Chief Metropolitan Magistrate, Egmore, Chennai-8.

(2.) THE complainant, who is the respondent herein, has launched prosecution as against the petitioners herein for offence punishable under Section 500 of the Indian Penal Code.

(3.) THE petitioners/accused have contended in the petition seeking quashment of the proceedings as follows:-