MOHANA VENKATACHALAPATHY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE above Criminal Original Petition has been filed by the petitioner to direct the respondent police to take the complaint of the petitioner dated 19.02.2007 and proceed with in accordance to law.

(2.) THE complaint has been lodged by the petitioner with the respondent police against his wife, Dr.S.Jayanthi, daughter of Subramanian. THE petitioner has stated that he married Dr.Jayanthi as per Hindu Customs on 14.06.2006. For one week after marriage, they led a happy married life. THEreafter, difference of opinion arose between them gradually. In the result, Dr.Jayanthi informed the petitioner that she wanted divorce. THE petitioner did not agree to that and he wanted to live with her. Dr.Jayanthi spoke through telephone with the petitioner and insisted for divorce, failing which, she would file a false case against the petitioner. On 15.02.2007, Dr.Jayanthi came along with her relatives and supporters and collected all sreethana articles from the matrimonial house and removed her thali and threw it out. Further, on 16.02.2007, at 10.30 p.m, she along with her supporters came to the petitioner's house and used derogatory language against him. THEse are all the contents in the complaint.

(3.) CONSIDERING the complaint and contents of the petition, the Court is of the view that the petitioner is not very particular to proceed with his complaint dated 19.02.2007, but on the contrary he is seeking reunion with his wife. Hence, he has maintained silence. Now, he wants to proceed with the same complaint, lodged against his wife, dated 19.02.2007. Hence, it becomes mandatory on the respondent police to take up the complaint of the petitioner dated 19.02.2007 and register the same forthwith and proceed further in accordance with law. Hence, the respondent police is directed to take up the complaint of the petitioner dated 19.02.2007 and register the same forthwith and proceed further in accordance with law.