SENTHILVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is filed to set aside the order dtd. 5/4/2019 made in Cr. M.P. No. 662 of 2019 on the file of the Principal Sessions Judge, Pudukottai District.

(2.) The case of the prosecution is that the defacto complainant's husband namely, Ganesan was working as Driver under the petitioner's control. On 6/10/2018, the defacto complainant's husband had not come to work. Hence, the petitioner went his house and attacked the defacto complainant as well as the driver, who is the employee to the petitioner. Hence, this complaint.

(3.) This petitioner was enlarged on bail for the offences under Ss. 294(b), 323, 324, 307, 506(ii) IPC and Sec. 4 of Tamil Nadu Prohibition of Women Harassment Act, by order dtd. 25/1/2019 in Cr.M.P. No. 195 of 2019 by the learned Principal Sessions Judge, Pudukottai on condition that the petitioner should report before the respondent police daily at 10.00 a.m., for a period of 30 days.