D GRAHALAKSHMI Vs. STATE

JUDGEMENT

(1.) ACCUSED 1 to 6 in C. C. No. 5967 of 2007 have preferred Criminal Original Petition No. 26368 of 2007 and Accused 7 and 8 in the very same Calendar Case have filed Criminal Original Petition No. 26381 of 2007 seeking quashment of the aforesaid Criminal Proceedings pending before the learned XVII Metropolitan Magistrate, Saidapet, Chennai invoking the provision under section 482 of the Code of Criminal Procedure.

(2.) THE second respondent, who is the husband of the first petitioner in Crl. O. P. No. 26368 of 2007, has lodged a complaint before the learned XVII Metropolitan Magistrate Saidapet, Chennai seeking to prosecute the petitioners herein for offences punishable under sections 417, 418, 494, 496, 385, 387 read with section 120b and section 506 (ii) IPC.

(3.) IN the complaint submitted by the second respondent to the learned XVII Metropolitan Magistrate, Saidapet, Chennai, it has been alleged that his wife, the first petitioner had got married one Narayanan Venu prasath as early as on 30. 11. 1998 and registered the same on 30. 12. 1998 long prior to the marriage of the second respondent with the first petitioner on 1. 9. 2005. All the petitioners in both the criminal original petitions completely suppressed the earlier marriage and arranged the marriage of the first petitioner with the second respondent on 1. 9. 2005 and cheated the second respondent. Petitioners 4 to 6 in Crl. O. P. No. 26368 of 2007 demanded huge amount from the second respondent during the course of hearing of the criminal case, threatening with acid attack. With the aforesaid allegations, the second respondent has prayed for prosecution of all the petitioners herein.