S.SELVA KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for records relating to the case in C.C. No. 193 of 2014 pending before the learned Judicial Magistrate Court No. 1, Ramanathapuram in Crime No. 2 of 2014 on the file of the First Respondent i.e., the Inspector of Police, All Women Police Station, Keelakarai, Ramanathapuram District and quash all the further proceedings as against the Petitioner. Heard the learned Counsel appearing for the Petitioner and the learned Government Advocate (Crl. Side) appearing for the First Respondent.

(2.) The Petitioner herein is the sole Accused in Crime No. 2 of 2014 for the alleged offences under Sections 294(b) & 506(i) of the Indian Penal Code r/w Section 4 of Tamil Nadu Prohibition of Harassment of Women Enforcement Act, 1998 [as amended by 2002 Act]. After investigation was completed, the case has been taken on file in C.C. No. 193 of 2014 on the file of the learned Judicial Magistrate No. 1, Ramanathapuram.

(3.) The allegation against the Petitioner is that he has threatened the de facto Complainant with dire consequences in view of her action in informing others about the Petitioner's relationship with another girl.