SALAHUDEEN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed challenging the Look Out Circular in connection with the case in Crime No.6 of 2016, which was culminated into framing of charges in C.C.No.339 of 2016 on the file of the learned Judicial Magistrate, Karaikudi.

(2.) Heard Mrs. P. Kalaiyarasi Bharathi, learned counsel appearing for the petitioner and Mr. Mr. V.Neelakandan, learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel appearing for the petitioner submits that the respondent police registered a case against the petitioner in Crime No.6 of 2016, for the offences punishable under Sec. 498a I.P.C. and Sec. 4 of Tamilnadu Prohibition of Women Harassment Act and sec. 4 of Dowry Prohibition Act and after completion of investigation, charge sheet has been laid by the investigating agency and the same is taken on file by the learned Judicial Magistrate, Karaikudi in C.C.No.339 of 2016.