M K LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) THE petitioners have filed the above Criminal Original Petition to call for the records, pending on the file of the Sub Inspectress of Police, All Women-wing Police Station, Vellore, in Crime No.34 of 2007 and quash the same.

(2.) THE prosecution case was that one Anjugam, daughter of Varadan lodged a complaint, with the Inspectress of Police, All Women Wing Police Station, Vellore, on 30th May 2007. THE said Anjugam is one of partners among the Four partners in Lucky Shoe Company at Vellore. Among the four, Annadurai is also one of the partners. THE said Annadurai developed love affairs with the defacto complainant, Anjugam and had sexual relations with her. This fact was revealed to the parents of Anjugam and Annadurai. THEreafter both sides decided to conduct marriage for them. Accordingly, marriage was fixed on 28.05.2007. In the meantime, one Ponnu, relative of Annadurai threatened the said Anjugam not to marry Annadurai. As per marriage scheduled, all the relatives and friends assembled in the marriage hall but the bridegroom Annadurai did not come. THE relatives of Annadurai informed that they are not responsible for the absence of bridegroom. Hence, the said Anjugam lodged a complaint with the Inspectress of Police, All-Women Wing Police Station. THE said case was registered in Crime No.34 of 2007 on an alleged offence under sections 417, 420 and 506(ii) of I.P.C.