D RAJA Vs. KARTHIKEYAN

JUDGEMENT

(1.) THE petitioners have filed the above Criminal Original Petition to call for the records relating to the proceedings in C. C. No. 112 of 2007 on the file of the judicial Magistrate No. I, Dharmapuri and quash the same.

(2.) THE respondent/complainant's case is that the respondent married the daughter of the first and second accused. The brother of the first accused suggested the respondent to marry the daughter of one Mr. Shakti, but due to the mismatch of horoscope, the respondent married the daughter of the first and second accused. So, the said Shakti instigated the accused 1 to 2 to degrade the respondent's family. The complainant's brother Bhaskaran filed a case against the said Shakti in C. C. No. 152 of 2001. Subsequently, the matter was settled. The complainant was leading his married life, peacefully, with the daughter of the first and second accused. The accused 1 and 2 have given ill-advice to their daughter, Shobana, who is the wife of the respondent herein, stating that as per accused 1 and 2's advice, they should lead their life else their lives will be disturbed. Thereafter, on 11. 09. 2006 and 28. 11. 2006, the accused persons, came along with some rowdy elements and abused the respondent. The respondent's wife lodged a complaint before the All Women Wing Police Station, Dharmapuri on 29. 11. 2006. Again, on 04. 12. 2006, the accused persons came along with some rowdy elements and used abusive language against the respondent and his family members. After this disgrace caused by the accused persons, the neighbours terminated their relationship with the respondent and his family. So, the aggrieved respondent filed the complaint before the learned Judicial Magistrate no. I, Dharmapuri. Along with the complaint, seven documents have been filed and 11 witnesses have been mentioned.

(3.) THE learned Magistrate has taken the case on his file as C. C. No. 112 of 2007.