USHA Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The prayer sought for in the present petition is to call for the records in C.C.No.42 of 2013 on the file of Judicial Magistrate I, Poonamallee and to quash the same.

(2.) While the petitioners 1 and 2 are the sister in law and her husband of the defacto complainant, petitioners 3 and 4 are the mother in law and father in law of the defacto complainant. The complaint has been filed against the petitioners herein for the offences under Sections 498 (A), 406, 506(ii) IPC r/w. under Section 4 of D.P.Act of 1961, Section 66 of IT Act, 2000 and Section 4 of TNPHW Act, 1998.

(3.) Heard, Mr.S.Thiruvengadam, the learned counsel for the petitioners and Mr.T.Shanmuga Rajeswaran, Government Advocate (Crl. Side) for the first respondent herein.