K GNASEKHARAN Vs. S V RAMAMOORTHY

JUDGEMENT

(1.) THE above petition has been filed under Sec. 482 C. rp. C to quash the proceedings in C. C. No. 2830 of 2007 on the file of 13th Metropolitan Magistrate, Egmore, Chenani.

(2.) THE 1st petitioner is the elder brother of the 2nd petitioner. The daughter of the 2nd petitioner Mahalakshmi was given in marriage to the son of the respondent by name S. R. Bhupeshkar in 2004. Subsequently, misunderstanding arose between two families and a police complaint was given against the respondent, his wife and son for the alleged offence punishable under Sec. 498-A IPC and Sec. 4 of Dowry Prohibition Act and after completing investigation, charge sheet has been laid and the same was taken on file in C. C. No. 2830 of 2007 by the learned Chief Metropolitan Magistrate, Egmore, Chennai.

(3.) IT is further seen that the respondent had initially filed a writ petition seeking to quash the investigation, but the same was dismissed and S. L. P filed there against also came to be dismissed and thereafter, the respondent has filed Cr. O. P. No. 15536 of 2005 to quash the first information report, but that also came to be dismissed.