BHARATHI RAJA Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C.No.490 of 2022 on the file of the learned Additional Mahila Court, Judicial Magistrate Level, Krishnagiri.

(2.) Heard the learned counsel appearing on either side and perused the materials available on record.

(3.) There are totally three accused in this case. The petitioners are arrayed as A1 to A3. Based on the complaint lodged by the second respondent, the first respondent registered an FIR for the offences punishable under Ss. 294(b), 506 (ii) of IPC and Sec. 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002.