RAMASAMI Vs. JEYA @ MUTHULAKSHMI

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their name.

(2.) Jeya @ Muthulakshmi got married to Ramasami on 16/6/1988 and after sometime, it appears that on account of marital discord, they got separated. Now, Jeya has filed a private complaint in C.C. No. 219 of 2009, before the learned District Munsif-cum-Judicial Magistrate, Thirupattur, against Ramasami and six others alleging that Ramasami contracted second marriage on 24/8/2007 with one Sanmugavalli and therefore, he and the others named in the private complaint are liable under Sec. 494 I.P.C. Seeking to quash the private complaint lodged by Jeya, Ramasami and six others are before this Court.

(3.) Heard Ms. K. Elilselvi, learned counsel appearing for Ramasami and six others and Mr. D. Venkatesh, learned counsel appearing for Jeya.