- (1.) Leave granted.
(2.) Aggrieved by the order of the High Court passed in exercise of the inherent power conferred by Section 482 of the Code of Criminal Procedure, quashing a criminal complaint filed by her against her husband (the second respondent herein) and the first respondent for the alleged commission of the offences punishable under Sections 493, 494, 120-B and 506(II) IPC, the appellant, who is the legally wedded wife of the second respondent, has come up with the above appeal.
(3.) The appellant filed a complaint under Section 200 Cr.P.C. on the file of the V Metropolitan Magistrate Egmore, Chennai in CC No.785 of 2012 alleging that the respondents were guilty of committing offences punishable under Sections 493, 494, 120-B and 506(II) IPC.;