K GOPIKA Vs. SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Petition filed against the order dated 04.01.2018 passed in C.M.P.No.30 of 2018 on the file of the Judicial Magistrate, Tambaram.

(2.) The Petitioner is wife and the Respondents 2 to 5 are the husband and inlaws. The Petitioner has married the 2nd Respondent on 12.01.2010 at Srivilliputhur and the marriage was subsequently registered on 12.11.2010. From the inception of the marriage, she was constantly inflicted to dowry harassment for bringing less amount of dowry.

(3.) Therefore, on 07.07.2017 the petitioner lodged a police complaint before the W35, All Women Police Station, Tambaram, the 1st respondent police herein vide CSR No.455/W35AWPS/17 against the Respondents 2 to 5 and on 31.07.2017 sent a representation to the Honourable Chief Minister Grievance Cell and Police higher officials including the 1st respondent. The 1st Respondent did not take any prudent steps to either register or enquire the respondents. Therefore, a petition in Crl.O.P.No.16906 of 2017 was filed by her to register FIR. Immediately the Respondents moved Anticipatory bail petition in Crl.O.P.No.19756 of 2017 and the same was dismissed. Even after the order, the 1st Respondent did not register FIR. So, a contempt notice was sent by the petitioner's counsel. Thereafter, an F.I.R. in Crime No.33 of 2017 under Sec. 498(A) Penal Code was registered. But within 9 days of registering the FIR, it was closed as mistake of fact. Hence, the petitioner filed a protest petition in CMP.No.30 of 2018 before the lower Court which was disposed on 04.01.2018 with directions to the 1st Respondent to file report along with the Social Welfare Committee Report.