L J VENGATESH Vs. SWAPNA SRIDHARAN

JUDGEMENT

(1.) While the first petitioner is the husband of the Swapna Sridharan, the petitioners 2 & 3 are the father-in-law and mother-in-law respectively.

(2.) The brief facts of the case is as follows:

(3.) Heard Mr.Velmurugan, learned counsel for the petitioners and Mrs.P.Kritika Kamal, learned Government Advocate (Crl. Side) for the first respondent as well as Mr.R.Marudhachalamurthy, learned counsel for the second respondent.