P SENTHILKUMAR Vs. PRINCIPAL SECRETARY MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) This Criminal Original Petition has been filed challenging the order passed by the Court below dismissing the application filed under Sec. 302 of Cr.P.C by the petitioner to permit the petitioner to conduct the trial independently.

(2.) The petitioner is the de-facto complainant and based on the complaint given by the petitioner, an FIR came to be registered in Crime No.246 of 2017. After the completion of the investigation, a final report was laid before the Court below and the same was taken cognizance for the offences under Sec. 448, 294(b), 352, 506(2ii) of IPC. The petitioner was also examined as PW1.

(3.) Later, the petitioner has chosen to file an application under Sec. 302 of Cr.P.C to permit her to conduct the trial. This petition was filed mainly on the ground that the materials available on record clearly makes out a case under Sec. 4 of Prohibition of Harassment of Woman Act and the same has not been added as a charge and the trial has not been conducted in an effective manner.