IYAMMAL Vs. SUPERINTENDENT OF POLICE,; DEPUTY SUPERINTENDENT OF POLICE, THIRUPPARANKUNDRAM RANGE AND THE INSPECTOR OF POLICE, ALL WOMEN POLICE STATION

JUDGEMENT

(1.) Heard Mr. R. Alagumani, learned Counsel for the petitioner and also Mr. R. Janakiramulu, learned Special Government Pleader, who took notice on behalf of the respondents.

(2.) The grievance of the petitioner as aired by the learned Counsel for the petitioner, is to the effect that the petitioner was raped and she was also cheated and she has been subjected to dowry harassment; thereupon, she lodged a complaint with the police, who registered the case only under Sections 417 and 506(i) I.P.C., instead of registering the case under Sections 376 of Indian Penal Code and Section 4 of Dowry Prohibition Act. Hence, this writ petition.

(3.) Heard the learned Government Advocate.