ABDUL RAHEEM Vs. K GOVINDARAJ

JUDGEMENT

(1.) The petitioners herein are arrayed as Accused Nos.1 to 3 in P.R.C.No.22 of 2011 pending on the file of the Judicial Magistrate Court, Thiruvaiyaru. The said case was taken on file by the learned Judicial Magistrate, Thiruvaiyaru, based on the complaint given by the respondent.

(2.) Now, on going through the copy of the complaint given by the respondent, it is alleged that based on the complaint given by the third petitioner herein, the first and second petitioners directed the respondent and her daughter Dhanalakshmi to appear before them in Budalur Police Station. After appearance of the respondent and her daughter, both the first and second petitioners abused them in filthy language and also assaulted the daughter of the respondent near to throat by using Lathi. Further, the petitioners 1 and 2 herein harassed the respondent and demanded to pay Rs.5,000/- and instructed to admit the case, which was proposed to be registered against the respondent and his daughter and thereby, in order to save the reputation, the respondent paid Rs.4,000/- to the petitioners 1 and 2 and saved his daughter from the hands of the petitioners 1 and Thereafter, both of them admitted the case, which was registered against them and paid the fine amount. Subsequent to the said event, the daughter of the respondent went to the stage of mental depression, for which, she got treatment from the Psychiatrist. After getting treatment from the Psychiatrist for her daughter, the respondent sent a complaint to the higher police officers, but no action was taken against the petitioners.

(3.) After receiving complaint from the respondent, the learned Judicial Magistrate, Thiruvaiyaru, examined three witnesses on the side of prosecution and take the case on file as P.R.C.No.22 of 2011.