ALA PANDITHEVAR Vs. R PARANTHAMAN

JUDGEMENT

(1.) THIS petition has been filed to call for the entire records relating to C.C.No.51 of 2006 on the file of the learned Judicial Magistrate, Muthukulathur and quash the same.

(2.) HEARD both sides.

(3.) PLACING reliance on those averments, the learned counsel for the respondent/complainant would submit that when there are clear allegations of cheating made as against the petitioners, by no stretch of imagination, they could be permitted to argue that they are not in any way responsible for the perpetration of the crime by the other accused. The petitioners joined with the parents of the girl and cheated the petitioner to enter into the marriage with the girl who did not even attain puberty. He would also place reliance on the medical certificate obtained by the complainant which according to him would show that his wife did not attain puberty.