K.R. MEENAKSHI Vs. M. JAYANTHI

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner to call for records in C.C. No. 785 of 2012 on the file of the learned V Metropolitan Magistrate, Egmore, Chennai, pending trial and quash the same. The 1st respondent is the complainant and she had filed a private complaint under Sec. 200 Crimial P.C. 1973

(2.) In her complaint, the complainant has alleged that she got married to the 2nd respondent on 17.1.1983 and from the wedlock, two children namely Kiran Pradeep and Praveen Sandeep were born and both the children were living with the complainant. According to the complainant, the 2nd respondent was having extra marital affairs with number of women and at the instance of his concubines, he had committed untold cruelties on the complainant and her children and driven them out of the matrimonial home. There were Family Court cases between the complainant and the 2nd respondent. Since the 2nd respondent agreed to take back the complainant and her children, the

(3.) The complainant had filed O.P. No. 3680 of 2011 for restitution of conjugal rights and had obtained an order of status quo against the properties of the 2nd respondent. Upon coming to know the status quo order, the 2nd respondent had started to openly challenge that he would spoil the complainant and her children and also threatened that he would settle the valuable properties in favour of the petitioner, whom the 2nd respondent seems to have got married as his second wife when the complainant, who is his legally wedded wife was alive and the marriage was in force.