GEETHA Vs. STATE

JUDGEMENT

(1.) There is no representation on behalf of the petitioners herein.

(2.) This petition has been filed for quashing the proceedings in C.C.No.293 of 2013 on the file of the Judicial Magistrate No.1, Thoothukudi.

(3.) The case of the defacto complainant/second respondent herein is that he got married to the first petitioner Geetha on 20.01.2008 and that the same was registered on 01.02.2008. The defacto complainant went Abroad for overseas employment. The defacto complainant would claim that when he was Abroad, he sent some 40 sovereigns of gold and other expensive items. While so, the first petitioner herein stopped talking to him. She also filed H.M.O.P.No.120 of 2011 before the Sub Court, Kovilpatti for dissolving the marriage. Later, the defacto complainant came to know that the first petitioner Geetha got married to the fifth petitioner-Arun Kumar.