Andhra Pradesh High Court - Amravati
Gorantla Venkayamma vs The State Of Andhra Pradesh on 18 August, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
THE HON'BLE SRI JUSTICE NINALA JAYASURYA
CRIMINAL PETITION No.6387 OF 2022
Between:-
1) Gorantla Venkayamma,
W/o.Subbarao, aged about 47 years,
R/o.H.No.2-25/1, Kondepadu village,
Prathipadu Mandal, Guntur District.
2) Gorantla Subbarao, S/o.Satyanarayana,
aged about 57 years, Business,
R/o.H.No.2-25/1, Kondepadu village,
Prathipadu Mandal, Guntur District.
.... Petitioners/A.3 & A.4
And
1) State of Andhra Pradesh, represented
by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati. .... 1st Respondent
2) Gorantla Rani .... 2nd Respondent/de facto
Complainant
Counsel for the petitioners : Solomon Raju Manchala
Counsel for the 1st Respondent : The Assistant Public Prosecutor
Counsel for the 2nd Respondent : Nil
ORDER:
Heard the learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing for the 1st respondent. Notice to the 2nd respondent is deemed not necessary, as the matter is disposed of, without going into merits of the case.
2. The present Criminal Petition is filed seeking to quash the proceedings in C.C.No.4414 of 2021, dated 15.09.2021 on the file of Hon'ble VI Additional Junior Civil Judge, Guntur, against the petitioners/A.3 and A.4.
3. The petitioners are Accused Nos.3 and 4 in the said Calendar Case. A complaint was lodged by the 2nd respondent for the offences under Sections 498-A, 506 and 509 IPC and Sections 3 and 4 of Dowry Prohibition 2 Act registered against the petitioners along with the other accused. The learned counsel for the petitioners submits that the petitioners- A.3 & and A.4 are mother and father of the accused No.1 and though they are living separately, they are falsely implicated in the alleged offence. He submits that they are aged and suffering with different ailments. He also submits that no specific overt acts have been made against the petitioners to attract the offences alleged against them, accordingly, seeks to quash the proceedings initiated against the petitioners. Alternatively, the learned counsel for the petitioners submits that Court may consider dispensing with the presence of the petitioners- Accused Nos.3 and 4 before the Trial Court.
4. Considering the submissions made and perusing the material on record, though the learned counsel for the petitioners tried to impress upon the Court that registration of crime and continuing of proceedings against the petitioners is not sustained, this Court is inclined to examine the same and in the facts and circumstances of the case, deems it appropriate to dispose of the matter, considering the submission made by the learned counsel for dispensing with the appearance of petitioners / Accused Nos.3 and 4 as they are stated to be having ailments.
5. Accordingly, the Criminal Petition is disposed of by dispensing with the appearance of the petitioners- Accused Nos.3 and 4 before the Court of the Hon'ble VI Additional Junior Civil Judge, Guntur, except on the dates, when it is necessary.
As a sequel, miscellaneous applications if any, pending shall stand closed.
__________________ NINALA JAYASURYA, J Date: 18.08.2022 sj 3 236 THE HON'BLE SRI JUSTICE NINALA JAYASURYA CRIMINAL PETITION No.6387 OF 2022 Date: 18.08.2022 sj