KALIMUTHU Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed under Section 482 Cr.P.C., 1973 to direct joint trial/simultaneous trial on C.C. No. 38 of 2013 and C.C.No.131 of 2013, both pending on the file of the learned Judicial Magistrate No.I, Vridhachalam, Cuddalore District.

(2.) The learned counsel for the petitioner has submitted that the second and third petitioner herein are his parents and 4th and 5th petitioners are her sister and brother respectively, while petitioners 6 and 7 are maternal uncles. The marriage between the petitioner and the third respondent was an arranged marriage, which was solemnized on 08.06.2011 at the Kolinjiappar Temple, Vridhachalam Taluk, Cuddalore District.

(3.) The case of the prosecution is that on 20.06.2012, the respondents 3 to 9 herein came and attacked the petitioner. The respondents 3 to 9 herein attacked him and he was hospitalized. The petitioner's mother lodged a complaint with the 2nd respondent, on the basis of which, the FIR was laid in Crime No.259 of 2012, on the file of the 2nd respondent under Sections 147, 294(b), 324 and 323 I.P.C. The same has now culminated as C.C.No.131/13 on the file of the learned Judicial Magistrate No.I, Vridhachalam, Cuddalore District. As a counter-blast to the complaint lodged by petitioner's mother in Crime No.259 of 2012 on the file of the 2nd respondent, the 3rd respondent/wife of 1st petitioner lodged a false complaint alleging that she was put to cruelty by all the petitioners and that they have committed alleged offences under Section 498-A and 406 I.P.C. This complaint has culminated as C.C.No.38/2013 on the file of the learned Judicial Magistrate No.I, Vridhachalam.