BHARATH PADMANABHAN Vs. STATE BY

JUDGEMENT

(1.) The instant Criminal Revision Case is filed under Sections 397 and 401 of Cr.P.C., as against the order passed in Crl.M.P.No.7504 of 2014 in C.C.No.170 of 2015 dated 07.03.2015, on the file of the learned Judicial Magistrate No.II, Krishnagiri.

(2.) The revision petitioner was arrayed as 3rd accused in the aforesaid calendar case and as against him charge sheet was filed under Section 4 of the Dowry Prohibition Act and Section 4 of Tamil Nadu Protection of Women Harassment Act. Based on the charge-sheet filed by the 1st respondent/ Complainant, cognizance was taken against the petitioner for the aforesaid offence along with his parents who are arrayed as A1 and A In fact though charge sheet was filed against the 4th accused, sister of the revision petitioner, but she was discharged from the charges by the order of this Court in Crl.R.C.No.367 of 2015 dated 20.03.2017.

(3.) The case of the Revision Petitioner is that the 2nd Respondent/Defacto-Complainant lodged a complaint before the 1st Respondent on 06.04.2014 and the same was registered as F.I.R. in Crime No.4 of 2014 under Section 4 of Dowry Prohibition Act, Section 4 of Tamil Nadu Protection of Women Harassment Act and Section 355 of IPC. He further submits that in the course of the investigation, the 1st Respondent examined 5 witnesses and recorded their statement under Section 163 of Cr.P.C. After completion of investigation final report was filed as against 4 persons in which the Revision Petitioner was arrayed as 3rd accused. Moreover, he also submits that the gist of the allegation as against the petitioner is that followed by seeing the matrimonial advertisement published on 11.08.2013, a negotiation was taken place to solemnize marriage between the daughter of the 2nd respondent and the revision petitioner herein.