Telangana High Court
Deepak Pasupuleti vs The State Of Telangana on 8 October, 2020
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.4798 OF 2020
ORDER:
This application is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.232 of 2020, pending on the file of Narsapur Police Station, Medak district. The petitioners are Accused Nos.1 to 6 in the above said crime. The offences alleged against the petitioners are under Sections 498-A IPC and 4 of Dowry Prohibition Act.
2. Heard the learned counsel for petitioners and the learned Public Prosecutor.
3. The marriage between 1st petitioner/A1 and 2nd respondent was performed on 17.5.2019. There are matrimonial disputes between 1st petitioner and 2nd respondent. With the said matrimonial disputes, the 2nd respondent lodged the present complaint, implicating the entire family members of 1st petitioner including his cousins. There are no specific overt-acts alleged against other Accused, except A1.
4. Considering the above, and also the fact that the punishment prescribed for the offences alleged against the petitioners is imprisonment of seven years or below seven years, the Criminal Petition is disposed of directing the Police, Narsapur Police Station, Medak district, to follow the 2 procedure laid under Section 41-A of Cr.P.C., and also the guidelines issued by the Apex Court in Arnesh Kumar v. State of Bihar and another1. The Police are directed not to take any coercive steps against the petitioners till completion of investigation and filing of final report.
Miscellaneous petitions pending, if any, shall stand closed.
_________________ K. LAKSHMAN, J Date: 8.10.2020 DA 1 (2014) 8 SCC 273