KEERTHANI Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions are filed to call for the records in S.C. No.23 of 2015 pending on the file of the Sessions Judge (Fast Track Mahila Court), Namakkal in Crime No.195 of 2012 on the file of the Inspector of Police, Paramathi Police Station, Namakkal District and quash the proceedings against the petitioners.

(2.) Heard the learned Senior Counsel appearing for the petitioners and the learned Additional Public Prosecutor for the first respondent/State.

(3.) On the complaint lodged by one Subramanian, the father of the deceased Vijayalakshmi, the respondent police registered a case in Crime No.195 of 2012 on 16.06.2012 for offences under Section 498 -A and 366 IPC against one Natarajan, Nallusamy, Amirtham, Dharmalingam and Revathy. In the complaint, it was alleged that Natarajan (A1) got married to Vijayalakshmi on 19.11.2010 and she was subjected to cruelty by Natarajan (A1) and his family members. Further, it was alleged in the complaint that Vijayalakshmi is missing from 06.06.2012 and her whereabouts are not known.