S.P.DHANALAKSHMI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records relating to C.C. No. 46 of 2015 on the file of the learned Judicial Magistrate, Additional Mahila Court, Madurai. Heard the learned counsel for the petitioners, the learned Government Advocate (Crl. Side) appearing for the State and the learned counsel for R2.

(2.) On the complaint lodged by Keerthana (De facto Complainant/2nd Respondent herein), the 1st respondent police have registered a case in Crime No. 3 of 2015 for offences under Sections 498(A), 406 and 506(ii) IPC against Vijay Karthick (A1), Hariharan (A2), Selvi (A3), Dhanalakshmi (A4) and Ammupriya (A5) and after investigation, the Police have filed a final report before the learned Judicial Magistrate, Additional Manila Court, Madurai, which was taken on file in C.C. No. 46 of 2015 by the Magistrate, challenging which, Dhanalakshmi (A4) and Ammupriya (A5) are before this Court.

(3.) Earlier, Vijay Karthick (A1), Hariharan (A2) and Selvi (A3) filed Crl. O.P.(MD) No. 14021 of 2015, challenging the prosecution, which was dismissed by this Court, holding that there are sufficient materials against Al to A3 for the Trial to proceed.