SELVI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been preferred seeking to call for the records related to the case in S.C. No.21 of 2015 on the file of the Mahila Court, Cuddalore and quash the same as against the petitioner/accused no.2.

(2.) For the sake of convenience, the parties, viz., (i) Neela, the second respondent, (ii) Selvi, the petitioner herein and (iii) Balaji, the first accused are referred to as the de facto complainant, A.2 and A.1 respectively.

(3.) On the complaint lodged by the de facto complainant, the first respondent police registered a case in Cr. No.1048 of 2013 on 06.12.2013 under Sections 354-A, 354-B and 354-C, 376 IPC and Sections 67 and 67-A of the Information Technology Act against A.1 and A.2.