R RAMESH Vs. STATE

JUDGEMENT

(1.) The petitioner herein, who is the accused in C.C. No. 252 of 2005 on the file of the Judicial Magistrate. Kallakurichi. wherein he is facing trial for the alleged offence under Sections 294-B and 506(H) I.P.C, has filed the above Crl.O.P. seeking to quash all further proceedings therein.

(2.) In the charge sheet filed by the respondent against the petitioner herein, it is stated that at about 8.00 p.m. on 4.9.2005 the accused uttered the following words to the de facto complainant, namely- <IMG>C:\Program Files\RegentDataTech\Images\judgement_12_madlj(cri)2_2010_NP_12_MADLJ(CRI)2_2010.jpg</IMG>

(3.) The aforesaid utterences, according to the respondent attracts the ingredients of the offences under Sections 294B and 506(i) I.P.C.