RAJU Vs. SANKARAMMAL

JUDGEMENT

(1.) THE petitioners seek to quash the compliant in C. C. No. 311/2005 on the file of the Judicial Magistrate No. VII, Coimbatore.

(2.) THE respondent has filed the private complaint against the petitioners for the offences under section 498 (a), 494 r/w 109 of the Indian Penal Code. It is stated in the complaint that the first Accused in the complaint has married the respondent in the year 1991 and later due to misunderstanding they were living separately for the past 12 years and on 01. 09. 2005 the first accused married the second accused at the Vinayagar Temple in the river bed of Bhavani River at vanapathrakaliamman Temple, Mettupalayam even when the first marriage with the respondent was subsisting. It is alleged that the petitioners who are arrayed as accused 3 to 10 have aided the commission of 2nd marriage of the first accused with the second accused, and thus have abetted the commission of offence under section 494 of the Indian Penal Code.

(3.) THE petitioners 1 and 2 and the parents of the first accused, 3rd petitioner is the sister, 4th petitioner is the Brother-in-law, 5th petitioner is the brother of A1 and 6th petitioner is the wife of 5th petitioner, petitioners 7 and 8 are the parents of A2.