UMAMAHESHWARI, W/O. RAMESH(CRL.O.P. (MD)NO. 8218/2016) Vs. STATE THROUGH, THE SUB INSPECTOR OF POLICE, S.S. COLONY POLICE STATION, MADURAI. (CRIME NO. 485/2016)

JUDGEMENT

(1.) These Criminal Original Petitions have been filed seeking to set aside the order passed by the learned Vacation Sessions Judge, Madurai, in Crl.M.P. Nos. 17 and 18 of 2016, dated 11.05.2016, in connection with Crime Nos. 477 and 485 of 2016 respectively, on the file of the first respondent police.

(2.) The petitioner in both the Crl.O.Ps., are the de-facto complainant in Crime Nos. 477 and 485 of 2016 respectively.

(3.) According to the petitioner in Crl.O.P.(MD)No. 8218 of 2016, she gave a complaint on 18.04.2016 against the respondents 2 and 3 with the first respondent police stating that on 17.04.2016 the respondents 2 and 3 damaged the drainage pumps and pelted stones in the Apartment belonging to her, situated at Bye-Pass Road, Madurai. On information, she found that the respondents 2 and 3 damaged the property worth about Rs. 1,00,000.00. On 18.04.2016, when the petitioner went to the Apartment, the respondents 2 and 3 threatened her with dire consequences. On her complaint, a case in Crime No. 477 of 2016 has been registered for the offences punishable under Sections 294(b), 323 and 506(ii) Penal Code and Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 and Sec. 3 of Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992.