SUBBIAH Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Ms.V.Ambika, Grade I Police Constable, All Women Police Station, Bodi, is present.

(2.) On the complaint lodged by Chithra Devi (De-facto complainant), the respondent police registered a case in Crime No.09/2013 on 09.07.2013 and after investigation, have filed a charge sheet in C.C.No.396 of 2013 before the District Munsif cum Judicial Magistrate, Bodi against seven accused for the offences under Sections 498(A), 506(I) IPC and Section 4 of Dowry Prohibition Act and Section 4 of the Tamil Nadu Prevention of Harassment of Women Act against seven accused, for quashing which, the petitioners are before this Court.

(3.) Heard the learned counsel for the petitioner, the learned Additional Public Prosecutor for the State and the learned counsel for the de-facto complainant.