K RAJAKUMAR BARATHY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) K.Rajakumar Barathy (A1) got married to Shamili ( second respondent / Defacto Complainant) on 09.03.2015 and their marriage ran into rough weather, resulting in the spouses getting estranged.

(2.) It is the case of the Defacto Complainant that her husband would not go to work ; that he would drink through out the day and harass her; that both the families decided to part company and therefore on 27.07.2016, the articles were exchanged and it was further agreed that they would approached the concerned Court for divorce.

(3.) While so, the Defacto Complainant came to know that the first accused got married to one Priya on 09.12.2016. Therefore, on the complaint given by the Defacto complainant, the respondent police registered a case in Crime No.9 of 2017 on 22.08.2017, under Section 294 (b), 498 (A), 506 (i) and 494 of IPC. After completing the investigation, the respondent police has filed charge sheet in C.C. No.216 of 2017 before the learned Additional Mahila Court Magistrate, Allikulam, against Rajakumar Barathy /A-1, his mother Jayamani and father Kanagasabai. For quashing the charge sheet, the petitioners/accused are before this Court.