M. ARUNAGIRINATHAN Vs. GANESH RAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. Porkodi Karnan for M/s. Polax Legal Solutions, learned counsel appearing for the petitioner, Mr. V. Augusamy, learned counsel appearing for the respondents 4 to 6 and Mr. K. Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the seventh respondent.

(2.) This petition is filed against the order passed by the Fast Track Mahila Court, Virudhunagar District at Srivilliputtur in Crl. M.P. No.338 of 2016 in S.C.No.166 of 2015 dated 18.07.2017.

(3.) The allegation against the respondents 1 to 6 is that on 31.05.2014 at 02.00 p.m., A1 harassed the deceased demanding dowry. On 01.06.2014, the defacto complainant received a phone call from the brother of the deceased's husband stating that his daughter committed suicide by hanging. A case was registered under Section 306, 304(B) I.P.C., r/w. Section 4 of Tamilnadu Prohibition of Harassment of Women Act and it was altered into Section 498(A) and 304(B) I.P.C.,