RAVIKUMAR AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioners are the accused in C.C.No.119 of 2010 on the file of the District Munsif Court-cum-Judicial Magistrate, Uthukottai.

(2.) The Inspector of Police, All Women Police Station, Uthukottai, based on the complaint preferred by the second respondent, registered a First Information Report in Cr.No.8/2009 of All Women Police Station, Uthukkottai, Thiruvallur, against the accused for the alleged offences punishable under Sections 420 and 506(ii) of IPC. Subsequently, after conclusion of investigation, the Inspector of Police, All Women Police Station laid a final report against the accused for the offences under section 4 of the Dowry Prohibition Act read with Section 506(ii) IPC.

(3.) The petitioners have filed the present petition to call for the records in C.C.No.119 of 2010, on the file of the District Munsif Court cum Juidicial Magistrate , Uthukottai, and quash the proceedings, on the ground that there is a delay in lodging the First Information Report and that they are not connected with any offence as alleged by the defacto complainant.