G. LOGESWARAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in C.C.No.174 of 2010, pending on the file of the Judicial Magistrate, Katpadi.

(2.) Based on the complaint given by the defacto-complainant, an F.I.R came to be registered by the respondent Police for the offence under Sec. 292(a) and Sec. 506

(3.) The case of the prosecution is that the defacto-complainant had dispute with her husband Balaji and there was a Civil Suit pending between them. The 2nd respondent also gave an complaint against the said Balaji for an offence under SC/ST Act and the same was pending in Special S.C.No.1 of 2009 before the learned Principal District and Sessions Judge, Vellore. The petitioner was a practising advocate in Vellore and he came in contact with the 2nd respondent and offered to help her in the pending cases. It is the further case of the prosecution is that the petitioner started putting pressure on the 2nd respondent to marry him and was sending threatening messages to her cellphone. It is also the further case of the prosecution that certain vulgar messages were also sent to the 2nd respondent by the petitioner.