AMMAI SABANAYAGAM Vs. STATE

JUDGEMENT

(1.) THE petitioners are A.1 to A.3 in C.C.No.116 of 2005 on the file of Judicial Magistrate I, Chidambaram for the offence punishable under Sec.498-A IPC and Secs.4 and 6 of Dowry Prohibition Act Act.

(2.) IT is the case of the prosecution that the petitioners 2 and 3 are the parents of the 1st petitioner. The marriage between the first petitioner and the complainant took place on 13.6.2003. Though initially dowry has been given, the petitioners ill-treated and demanded more dowry and since there is delay in giving, the petitioners have chased away the complainant from matrimonial home.

(3.) THE learned Additional Public Prosecutor submits that though the learned Magistrate has taken cognizance of the case, the proceeding is still pending without any progress, since it has been stayed by this Court.