A YESODA Vs. COLLECTOR THIRUVANNAMALAI SAMBUVARAYAR DISTRICT THIRUVANNAMALAI

JUDGEMENT

(1.) (Prayer: Criminal Original Petition filed under section 482 of Cr.P.C. to call for the entire records in Crime No.16 of 2002 on the file of the Inspector of Police, W-32 All Women Police Station, Madipakkam Police Station, Chennai " 91, and quash the same.) The petitioners, who have been arrayed as A-1 to A-4 in this case, have come forward with this petition seeking for the relief of quashing the First Information Report pending against them for the alleged offence under Sections 498-A I.P.C. and Section 4 of Dowry Prohibition Act, in Crime No.16 of 2002 on the file of the Inspector of Police, W-32, All Women Police Station, Madipakkam, Chennai.

(2.) THE first petitioner is the husband, second petitioner is the father-in-law, third petitioner is the mother-in-law and the fourth petitioner is the brother-in-law of the defacto complainant.

(3.) PER contra, learned Additional Public Prosecutor contended that the first information report in this case contains a specific allegation of cruelty and demand of dowry against the petitioners herein and as such the same is not liable to be quashed, at the same time, the learned Additional Public Prosecutor fairly submitted that during the pendency of first complaint in this case in Crime No.16 of 2002 on the file of the Inspector of Police, W-32, All Women Police Station, Madipakkam, Chennai, the defacto complainant preferred the second complaint before the Inspector of Police, All Women Police Station, Neelangarai, and the same was registered in Crime No.19 of 2002.