M. SUNDAR Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the entire records connected with the proceedings of the charge sheet in C.C. No.16 of 2014, pending trial on the file of the Additional Mahila Court (Magisterial level) Coimbatore.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) On the complaint lodged by Ramya (the second respondent -de facto complainant), the first respondent police registered a case in Crime No.15 of 2013 on 27.07.2013 and after completing the investigation, filed a final report in C.C. No.16 of 2014 before the Additional Mahila Court (Magisterial level), Coimbatore against (1) Philip Joseph -(A1) (2) Mary -(A2), (3) Usha -(A2) and (4) Sundar -(A4), for offences under Sections 498 -A, 406, 495 and 420 IPC, challenging which, Sundar (A4) is before this Court.