M.MARAIYARASU Vs. STATE

JUDGEMENT

(1.) These petitions have been filed seeking to quash the proceedings in C.C.No.99 of 2016, pending on the file of the learned Judicial Magistrate, Ambattur.

(2.) The 1st petitioner is the husband, the 2nd petitioner is the father-in-law, the 3rd petitioner is the mother-in-law, the 4th petitioner is the elder brother of the 2 nd petitioner, the 5th petitioner is the wife of the 4th petitioner, the 6th petitioner is the younger brother of the 2nd petitioner, the 7th petitioner is the sister-in-law and the 8th petitioner is the brother-in-law. The 2nd respondent/Sudha has given a complaint against all these petitioners and an FIR came to be registered by the respondent police for an offence under Ss. 498(A) and 406 of IPC.

(3.) The respondent police, on completion of the investigation, filed a final report as against all these petitioners by showing them as A1 to A8 in the final report and the same has been taken cognizance by the Court below for an offence under Ss. 498(A) and 406 of IPC.