R. MUTHULAKSHMI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in in C.C. No. 167of 2016 on the file of the learned District Munsif Cum Judicial Magistrate, Thiruppathur as against the petitioners for an alleged offences under Section 498(A) and 506(i) of I.P.C and Section 4 of TNPWH Act.

(2.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in the case with oblique motive. Due to the marriage dispute between the petitioners and the second respondent the petitioners had been falsely implicated in this case and hence, the alleged offences are not made as against the petitioners.

(3.) The learned Government Advocate (criminal side) submitted that there are materials available to proceed with the case as against the petitioners herein and at the threshold, the criminal proceedings cannot be quashed and the charges framed against the petitioners have to be gone into a full-fledged trial. Further, he would submit that the trial has also been commenced and hence, he prayed for dismissal of the petition.