D.DURAIRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This criminal revision case has been filed against the order passed by the Sessions (Fast Track Mahila)Judge, Namakkal in Crl.M.P.No.92 of 2017 in Special S.C.No.98 of 2016 by order dated 28.3.2017.

(2.) The petitioner is the defacto complainant and father of the deceased. The deceased is the wife of A1 and daughter-in-law of A2 and A3. On 29.3.2011, the deceased committed suicide at the matrimonial house and according to the prosecution, the said suicide was taken place due to the dowry demand as well as cruelty and harassment given by the accused to the said deceased. Therefore, after investigation, final report and charge sheet had been filed by the respondent police on 20.01.2014 before the Court below.

(3.) It is the plea of the petitioner before the trial Court as he had filed a permission petition under Section 301 of Criminal Procedure Code, 1973 (in short, 'the Code') seeking the permission of the Court to render assistance to the prosecution in conducting the trial. The said petition was objected to by the prosecution and after considering both sides plea as well as arguments, the learned Judge by the impugned order dated 28.2017 has rejected the said request made by the petitioner to assist the prosecution.