SEENIKUMAR SELVANAYAGAM Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) This criminal original petition has been filed under Section 482 of Cr.P.C., praying to call for the records in P.R.C.No.65 of 2010 on the file of the Judicial Magistrate No.1, Tirunelveli and quash the same

(2.) It is averred in the petition that the petitioners have been charge sheeted for the offences under Section 306 read with 511 of IPC and Section 4 of Tamil Nadu Prohibition of Harassment Woman Act, 1998 read with 34 IPC.

(3.) The case of the prosecution is that the defacto complainant was working in the college, where the first petitioner is the Secretary of the college and second and third petitioners are the colleagues of the defacto complainant. The petitioners 1 to 3 indulged in harassment by giving memo to the defacto complainant for the mistake committed by her. They also harassed her by changing her seat. Due to such harassment, she attempted to commit suicide by poisoning on 24.04.2010.