JOSEPH CHARLES Vs. STATE

JUDGEMENT

(1.) The petitioners are facing trial in C.C.No.22 of 2016 on the file of the Additional Mahila Court, Madurai. The second respondent herein is the defacto complainant. The marriage between the first petitioner and the defacto complainant took place on 23.08.2009 at Coimbatore as per Christian Rites and Customs. Two male children were born through the wedlock. The marital relationship appears to have come under strain. The first petitioner, therefore, filed IDOP before the Family Court, Coimbatore, seeking dissolution of marriage. At the instance of the defacto complainant herein, the same was transferred to the Family Court, Madurai and re-numbered as I.D.O.P.No.86 of 2014.

(2.) The specific allegation of the petitioner is that as a counter blast, the defacto complainant lodged a criminal complaint before the All Women Police Station, South, Madurai City and the same was registered as Crime No.8 of 2015. The matter was investigated and the police filed final report before the Court concerned. Cognizance of the offences under Sections 498A, 294(b) and 506(i) of IPC was taken and the case was taken on file in C.C.No.202 of 2016. To quash the same, this criminal original petition has been filed.

(3.) The defacto complainant has been served and her name is also printed in the cause list. But she has not chosen to enter appearance through counsel or in person.