P. NAVANEETHAN Vs. STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ Petition praying for passing of an order by this Court in calling for the records relating to the order of the State Human Rights Commission, Tamil Nadu in SHRC case No.920 of 2015 and to quash the same.

(2.) Heard both sides. By consent, the main writ petition itself is taken up for final disposal.

(3.) According to the Petitioner, he is a Post-graduate (M.Com., M.Phil) working as Information Officer, Information Centre, Annamalai University Distance Education Department, Bathalgundu, Dindugal District. On 25.03.2010, he got married to one Kohila and commenced matrimonial life in his house. It appears that right from the beginning, there was a misunderstanding in existence at the instance of the in-Laws. Moreover, on 19.11.2010, his wife had left along with her parents, taking all her jewels and belongings from the matrimonial house. On 28.02.2011, a female child was born at Madurai. He filed a petition HMOP No.62 of 2013 on the file of the Sub Court, Theni, seeking Restitution of Conjugal right. His wife filed a complaint to counter the matrimonial proceedings and based on her complaint, a case was registered in Crime No.10 of 2013 on the file of All Women Police Station, Theni, under Sections 406, 494(b), 506(i) IPC r/w. section 4 of the Dowry Prohibition Act, 1961. A charge sheet was filed in C.C.No.60 of 2013 on the file of Judicial Magistrate No.1, Theni.