C JEYAKUMAR Vs. LATHA @ LATHA DEVI

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the proceedings in C.C.No.42 of 2013 and 145 of 2017, on the file of the District Munsif-cum-Judicial Magistrate, Illayankudi.

(2.) Heard the submissions of Mr.S.Veeranasamy, learned counsel for the Petitioners and perused the materials placed before this Court.

(3.) On the basis of the complaint given by the second respondent/De-facto complainant, in Crl.O.P(MD)No.8948 of 2017, a case was registered in Crime No.15 of 2012, for the offence under Sections 498(A), 406 and 294(b) IPC. The same was taken on file in C.C.No.42 of 2013.The same de-facto complainant in the second case in Crl.O.P(MD)No.9311 of 2017 filed another complaint and the same was registered for the offence under Sections 494, 495, 294(b), 506(II r/w Section 109 of IPC. After filing the final report, charge-sheet was filed and taken on file in C.C.No.145 of 2017, on the file of same Court namely, the District Munsif-cum-Judicial Magistrate, Illayankudi. The second respondent is the de-facto complainant in both the cases and she is the wife of the Petitioner. The incidents on the basis of which complaints given in these cases are entirely different.