SUBRAMANI Vs. THE SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash C.C.No.565 of 2010 pending on the file of the Judicial Magistrate Court No.II, Dindigul.

(2.) Facts of the case: The petitioners herein/A2 to A4 are the father, mother and brother of A1. A1 viz., Muruganantham allegedly married the de-facto complainant and obtained Rs.2,00,000/- as a dowry and now, he refused to live with her and demanded a sum of Rs.5,00,000/- as additional dowry and threatened the de-facto complainant with dire consequences along with the petitioners. Therefore, the de-facto complainant lodged a complaint before the first respondent Police and the same was registered for the offences under Sections 498-A , 495 and 506(i) I.P.C.

(3.) The learned counsel for the petitioners submitted that the petitioners are in no way connected with the crime and they have not committed the offence punishable under Section 498-A I.P.C. The de-facto complainant did not marry the first accused and there is no proof to show that the de-facto complainant married A1.