P. LATHA Vs. THE SUPERINTENDENT OF POLICE, MADURAI SUPERINTENDENT OF POLICE OFFICE, SURVEYOR COLONY, AZHAGARKOIL ROAD, MADURAI

JUDGEMENT

(1.) On the complaint lodged by the petitioner, a case in Nagamalai Pudukkottai P.S.Crime No. 257 of 2016 was registered on 01.05.2016 and after completing the investigation, the police have filed a charge sheet in C.C. No. 17 of 2017 before the learned Judicial Magistrate No. VI, Madurai, for the offences under Sections 448,294(b), 323, 109, 506(ii) IPC r/w Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002 against Thangapandi and another.

(2.) Similarly, on the complaint lodged by Thangapandi, a case in Nagamalai Pudukkottai P.S. Crime No. 258 of 2016 was registered on 02.05.2016 and after completing the investigation, the police have filed a charge sheet in P.R.C.No.8 of 2017 for the offences under Sections 147, 294(b), 435, 506(i) IPC and Section 3(1) of Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992 before the learned Judicial Magistrate No. VI, Madurai against the petitioner herein and others and the case is pending committal.

(3.) On the complaint given by the petitioner, a case in Nagamalai Pudukkottai P.S. Crime No. 371 of 2016 was registered on 09.07.2016 under Sections 294(b) and 506(1) IPC and after completing the investigation, the police have filed a charge sheet in C.C. No. 3 of 2017 for the offences under Sections 294(b) and 506(i) IPC against Thangapandi and others.