RAJA JAYAPANDIAN Vs. THANGABHANUMATHI

JUDGEMENT

(1.) Criminal Original Petition is filed to call for the records and to quash all further proceedings in M.C.No.15 of 2012 on the file of the XXIII Metropolitan Magistrate, Saidapet.

(2.) The petitioner is the second respondent in M.C.No.15 of 2012 pending on the file of the XXIII Metropolitan Magistrate, Saidapet, Chennai.

(3.) The respondent is the daughter-in-law and the petitioner therein.