Madras High Court
Saveetha vs / on 8 December, 2023
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.27576 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.12.2023
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.27576 of 2023
1.Saveetha
2.Arunkumar
3.Muthukuimar
4.Jeyalakhsimi .. Petitioners
/versus/
1.The State rep.by
Inspector of Police,
Poonamallee Police Station,
Crime No.289 of 2023.
2.M.Sekar .. Respondents
Criminal Original Petition is filed under Section 482 of Cr.P.C., to call
for the records in Crime No.289 of 2023 pending on the file of the 1st
respondent for the offence under Sections 147, 294(b), 323, 355, 427, 506(i)
IPC and Section 4 of Prohibition of Harassment of Women Act and quash
the same.
For Petitioners :Mr.T.Nixon
For R1 :Mr.Leonard Arul Joseph Selvam
Government Advocate (Crl.Side)
1/4
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.27576 of 2023
ORDER
A serious allegations of criminal trespass, abusing in filthy language, criminal intimidation and women harassment are made in the complaint.
2. The accused persons claiming themselves as Advocates alleged to have gone into the house of the defacto complainant under the guise of mediating the matrimonial dispute between the son of the defacto complainant and one Archana, the daughter-in-law of the defacto complainant.
3. Serious allegations of cognizable offence is found in the complaint, which requires proper investigation. It is not a fit case to quash even before completion of investigation. Hence, this Criminal Original Petition is dismissed.
08.12.2023 Index:yes/no Netural Citation:yes/no rpl 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.27576 of 2023 To:
1.The Inspector of Police, Poonamallee Police Station,
2.The Public Prosecutor, High Court, Madras.3/4
https://www.mhc.tn.gov.in/judis Crl.O.P.No.27576 of 2023 Dr.G.JAYACHANDRAN,J.
rpl Crl.O.P.No.27576 of 2023 08.12.2023 4/4 https://www.mhc.tn.gov.in/judis