RATHINAVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the order passed by the learned Judicial Magistrate No.III, Tirupathur, Vellore District in C.M.P.No.1709 of 2016 in Crime No.13 of 2013 of All Women Police Station by Order dated 29.04.2016.

(2.) The first petitioner is the husband of one Suseela. The marriage was solemnized between them on 21.08.1987 and they had been initially lived together leading a peaceful life and out of their wedlock, they gave birth for two children. Thereafter, the relationship got strained. According to the first petitioner, the reason for such strained relationship between the petitioner and his wife is because of the fact that the wife of the 1st petitioner has developed an illegal intimacy with a third person.

(3.) In the said circumstances, on 11.10.2013 the wife of the first petitioner, who is the victim according to the prosecution, has left the matrimonial home and her whereabouts were not known to anyone.