PICHAIAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the FIR in Crime No.2594 of 2017, pending on the file of the first respondent.

(2.) It is seen from the complaint that the second respondent was a widow and taking advantage of her loneliness, the petitioner is said to have approached her and thereafter, both of them married. It is the further case of the second respondent that the petitioner was demanding money from the second respondent daily for the purpose of consuming liquor. There was mis-understanding between the petitioner and the second respondent and both of them had split in the year 2006. The present complaint has been given on 1/9/2017 by the second respondent against the petitioner for the incident that is said to have taken place between 2004 and 2006. In the complaint, the second respondent has also made several allegations against the petitioner with regard to various other cases that are pending against him before various Police Stations.

(3.) The learned counsel for the petitioner would submit that the allegations made in the complaint do not make out any offence against the petitioner. The learned counsel for the petitioner would further submit that for the incident took place between 2004 and 2006, the complaint was given in the year 2017 that itself would show that the entire complaint is actuated with male fide. The learned counsel therefore would submit that the FIR is an abuse of process of law and the same has to be quashed.