ALLIMUTHU Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the criminal proceedings in P.R.C.No.6 of 2009 on the file of the Judicial Magistrate-I, Ulundurpet, Villupuram District and quash the same.

(2.) The petitioners are stood charged for the offences under Ss. 294(b), 323, 506(ii), 307 of IPC IPC r/w. Sec. 4 of Tamilnadu Prohibition of Harassment of Women Act, 1998.

(3.) The case of the prosecution, in brief, is as follows: