RENUKA ISWARIAH Vs. CYNTHIA DULIPSINGH

JUDGEMENT

(1.) THIS Criminal Original Petition is filed to call for the records in CC.No.4136/2006 on the file of the XIV Metropolitan Magistrate, Egmore, Chennai and quash the proceedings therein.The Petitioner seeks to quash the proceedings initiated against her by the Respondent/complainant for the alleged offence punishable under Section 500 of IPC, pending on the file of the learned XIV Metropolitan Magistrate, Egmore, Chennai in CC.No.4136/2006.

(2.) THE brief facts are given below:-THE Respondent/complainant was the former President of the Young Women's Christian Association of Madras (YMCA) and she held the said post during the period 2004-05 and had been an active member of the YMCA for more than 25 years and had served in a number of committees thereon. Presently, she is the Chair Person of the nominating committee and her husband is a senior advocate, practicing in the High Court of Madras. Both the Respondent and her husband enjoy a very high status and respectability in the Society. THE Petitioner currently is the President of the YMCA. On 5.1.2006, the Respondent and the other members attended the meeting, wherein the Petitioner also attended in her ex-officio capacity. When deliberations were in progress and the Respondent was trying to put forth a suggestion about the proper functioning of the community college, the Petitioner intervened and rudely shouted at the Respondent not to interfere.

(3.) THE Petitioner challenged the complaint and the cognizance taken by the learned Metropolitan Magistrate on the following grounds:-