A.SAMUTHRAPANDI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioners/accused A1 to A4 against the order passed in C.M.P.No.5789 of 2017 dtd. 6/1/2018 by the Learned Judicial Magistrate, Alandur at Chennai wherein the learned trial judge dismiss their application filed under Sec. 239 of Cr.P.C.

(2.) Brief case of the prosecution:

(3.) The respondent police filed the final report under Sec. 498(A) of IPC and 4 of dowry prohibition act r/w 109 and 294(b) of IPC before the learned Judicial Magistrate, Alandur dtd. 14/7/2017. The case was taken on file on summons were issued to the petitioners/accused A1 to A4 in C.C.No.624 of 2017. The petitioners/accused A1 to A4 filed discharge petition under Sec. 239 of Cr.P.C. in Crl.M.P.No.5789 of 2017 and the respondent police filed their counter opposing the same.