ROLI RASTOGI Vs. STATE

JUDGEMENT

(1.) THE above Criminal Original Petition has been filed by the petitioner to call for the records in C.C.No.5181 of 2004 on the file of the IV Metropolitan Magistrate, Saidapet, Chennai and quash the same.

(2.) THE petitioner is the defacto complainant in C.C.No.5181 of 2004 on the file of the IV Metropolitan Magistrate, Saidapet, Chennai. THE second respondent herein is the accused in that case and he is facing trial for the alleged offences under Sections 498-A, 323, 406, 420 and 506(ii) I.P.C. and Section 4 of the Dowry Prohibition Act.

(3.) HEARD both.