K. GAJAPATHY Vs. STATE

JUDGEMENT

(1.) This revision has been filed to set aside the order passed in Crl.M.P.No.94 of 2012, dated 17.08.2012 in S.C.No.180 of 2011 on the file of the learned Mahila Court, Chengalpattu.

(2.) The first respondent police registered a case against the second respondent and two others for the offence under Sections 506(ii), 306 IPC and Section 4 and 4B of Tamil Nadu Prevention of Harassment of Woman Act (hereinafter referred to as "TNPHW Act"). After investigation, the first respondent police laid charge sheet before the learned Judicial Magistrate, Madurantagam. Since the offences are triable by the learned Sessions Judge and it relates to woman, the learned Magistrate committed the case to the Mahila Court, Chengalpet. The learned Sessions Judge, took the case on file in S.C.No.180 of 2011. During the pendency of the case, A2/second respondent herein filed a petition under Section 227 Cr.P.C. to discharge him from the above case. The learned Sessions Judge, after hearing arguments and considering the materials and statements of the prosecution witnesses, allowed the petition and discharged the second respondent/A2.

(3.) Aggrieved over the said order dated 07.08.2012 in C.M.P.No.94 of 2012 in S.C.No.180 of 2011, the defacto complainant/P.W.2 has filed the present revision before this Court.