H MOHAMED IBRAHIM KALEEL Vs. STATE REP BY

JUDGEMENT

(1.) THESE criminal revision cases have been filed against the orders passed in Crl.M.P.Nos.540 & 398 of 2007 in Calendar Case No.509 of 2004 by the Judicial Magistrate Court, Pudukottai.

(2.) THE second respondent in Criminal Revision Case No.188 of 2007 as petitioner has filed the petition in question under Section 91 of the Code of Criminal Procedure and the same has been taken on file in Crl.M.P.No.540 of 2007 praying to issue search warrant. THE Judicial Magistrate, Pudukottai after considering the divergent contentions raised on either side has allowed the same. THE revision petitioners as petitioners have filed a petition under Section 239 of the Code of Criminal Procedure and the same has been taken on file in Crl.M.P.No.398 of 2007 praying to discharge them from the proceedings of Calendar Case No.509 of 2004. THE Judicial Magistrate, Pudukottai after considering the rival contentions raised on either side has dismissed the same.

(3.) IN the complaint, it has been specifically stated that the marriage between the second respondent (complainant), the first accused viz., Mohamed Ibrahim Kaleel, has been conducted on 25.09.1995 and at the time of marriage as required by the first accused and his relatives, the parents of the second respondent (complainant) have given 150 Sovereigns of gold jewels, Rs.2,00,000/- and household articles by way of dowry and at the time of marriage, the first accused has run a printing press which resulted in heavy loss. IN the meanwhile, the second respondent (complainant) has given birth to a child, but, unfortunately the same has passed away. After few days, the parents of the second respondent have dropped her in the house of the first accused at Tiruchirapalli. The first accused and other accused have tortured the second respondent to get money from her parents so as to build a house. The first accused without the knowledge of the second respondent (complainant) has kept certain jewels in bank lockers and subsequently, sold some jewels and by utilising sale proceeds, the first accused has gone to Malaysia. After some time, the second respondent (complainant) has gone to Malaysia and he has given birth to a child. Further it is stated in the complaint that the in-laws of the second respondent (complainant) have also caused dowry torture and under the said circumstances, the complaint in question has been lodged.