M SRINIVASAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal revision case has been filed against the order dated 03.05.2017 passed by the learned Additional Sessions Judge, (Mahila Judge), Erode in S.C.No.20 of 2017.

(2.) The case of the petitioners is that, between their son and one Pushpalatha (Deceased), the marriage was solemnized on 20.05.2015 and after marriage, they lived happily for about two to three months at Serampadi. Thereafter, since their son got transferred to Erode, they started living together at Erode. Some misunderstanding arose between the couples and all this because of the attitude of the deceased and in this regard, a police complaint was given on 07.12.2015 by the deceased wife, who is the daughter-in-law of the petitioners, at All Women Police Station, Alanganallur, pursuant to which, the first petitioner was summoned to appear before the police station, where the deceased daughter-in-law and her father also appeared and it was compromised between the parties and the daughter-in-law deceased, voluntarily wanted to join and live with the petitioners' son and on the same day night i.e., on 07.12.2015, they left for Erode. However, on the next day, i.e., on 08.12.2015, they came to know that the deceased daughter-in-law committed suicide.

(3.) Consequent upon the said incident, an RDO enquiry was conducted under Sec. 174 of Crimial P.C. and a report to that effect was filed on 22.12.2015, pursuant to which, the investigation was conducted by the respondent police for the offences punishable under Sec. 498 (A) and 304(B) of IPC. After investigation, the police filed a charge sheet in P.R.C.No.95 of 2016 and thereafter, the case was committed to the Additional Sessions Judge, Mahila Court, Erode, in S.C.No.20 of 2017.