CHINNARAJ Vs. STATE

JUDGEMENT

(1.) The criminal appeal has been filed by the appellants/A1 to 3, seeking to set aside the dismissal order, dated 09.08.2019, made in Crl. M.P. No. 1536/2019, by the Principal District and Sessions Court, Krishnagiri District.

(2.) This Court heard the learned counsel for the appellants and the learned Additional Public Prosecutor for the 1st respondent.

(3.) The case of the prosecution, as per the de-facto complainant namely Narayanamma, is that she belongs to the Schedule Caste Community and that her younger daughter Rathna is aged about 20 years and was cheated and married by A1/Chinnaraj and the said Chinnaraj, belongs to the Upper Caste Community and out of their wedlock, Rathina has 3 years old girl child and the appellant/ A2 and A3, who are the parents of the 1st petitioner/A1 were against the marriage between the 1st petitioner/A1 and the de-facto complainant's daughter and they did not allow her to live in the house and she was made to live outside. While so, the relatives of the petitioners had gone to the de-facto complainant and asked her to receive Rs. 3,00,000/- and to dissolve the marriage and they have not agreed for it. While so, on 16.07.2019, the daughter of the de-facto complainant had come to her house and demanded Rs. 25,000/- saying that her husband and in-laws have demanded the amount and caused harassment to her. Thereafter, she had received information that the petitioners have caused death of her daughter by administering poison and later, she came to know that it is a case of suicide. Based on the complaint given by the de-facto complainant, the case in C. No. 126/2019 was registered under Section 174 (3) Cr.P.C., and the investigation is pending.