A GOVINDARAJAN Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that the petitioners have come forward with this petition seeking the relief of quashing the proceedings initiated against them for the alleged offences under Sections 323, 406 and 498-A I.P.C. r/w 34 I.P.C. and Section 4 of Dowry Prohibition Act.

(2.) THE learned counsel for the petitioner submits that even on an earlier occasion the petitioners moved a petition for quashing the proceedings at the stage of F.I.R. This Court dismissed such petition in Crl.O.P.No.18381 of 2005 by the order dated 18.08.2005 holding that it is for the petitioners to raise all the points at the time of trial and the points are to be considered and decided only after recording evidence. THE learned counsel now submitted that so far, five witnesses have been examined in this case and four more witnesses yet to be examined. It is contended by the learned counsel for the petitioners that even as per the evidence of five witnesses recorded, there is absolutely no implication of these petitioners in their depositions. THE learned counsel further submitted that the proceedings initiated by the de-facto complainant pending against the petitioners is liable to be quashed.

(3.) I have carefully considered the rival contentions put forward by either side and also perused the materials available on record.