THULASIMANI Vs. STATE

JUDGEMENT

(1.) On the complaint lodged by the second respondent, the first respondent police have registered a case in Crime No.26 of 2007 and after completing the investigation, filed a final report. After the committal of the case, the same is now pending in S.C.No.283 of 2016 on the file of the Mahila Court, Cuddalore for the offence under Sections 294(b), 506(ii), 417 and 376 IPC and Section 4 of the Dowry Prohibition Act against Thulasimani (A1), Selvaraj (A3) and Mayavan (A4) for quashing which, the accused are before this Court.

(2.) Heard Mr.T.Sivagnanasambandan, learned counsel for the petitioners and Mr.C.Iyyaparaj, the learned Additional Public Prosecutor for the first respondent.

(3.) The allegations in the charge sheet are hereunder: