SANKARANARAYANAN Vs. PITCHAIKANI

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in D.V.C.No.4 of 2017, on the file of the learned Judicial Magistrate No.I, Sivakasi.

(2.) The first Petitioner is the brother in law of one Arumugam, the Second Petitioner is the sister of Arumugam, third Petitioner is the brother of Arumugam and fourth Petitioner is the sister in law of Arumugam.

(3.) The respondent's daughter Thoranathammal was married to Arumugam in the year 2009. Unfortunately, the said Arumugam and the daughter of the respondent and parents of Arumugam died in a road accident on 19.01.2015.