SURESH BABU Vs. CHIEF SECRETARY TO TAMIL NADU GOVERNMENT OF TAMIL NADU FORT ST GEORGE CHENNAI 600 009

JUDGEMENT

(1.) ON direction, Mr. N. Senthilkumar , learned Government Advocate, takes notice for the respondents.

(2.) THIS writ petition is for direction against the respondents to enforce the orders and direction passed by the Hon'ble Supreme Court of India in W. P. No. 499 of 1997 dated 02. 05. 2005 reported in 2005 (4) SCC 565, in so far as it relates to the implementation of the Dowry Prohibition Act and Rules made thereunder under Article 142 (1) of the Constitution of india.

(3.) THE apprehension of the petitioner is that even though the complaint is given by the 4th respondent/wife against him under Sections 498-A and 506 (2) of the Indian Penal Code, it is an offence under the Dowry prohibition Act and hence, only the competent officer has to enquire the petitioner on the basis of the guidelines formulated by the Supreme Court in the above cited case.