Telangana High Court
Mente Chakradhar vs M. Phani Venkata Rama Lakshmi on 11 September, 2018
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
CRIMINAL PETITION No.9672 OF 2018
ORDER:
This petition is filed under Section 482 of the Code of Criminal Procedure, 1973 to quash the Crime/FIR No.74 of 2018 on the file of the Narasapuram Town Police Station, West Godavari District, Andhra Pradesh, registered for the offences punishable under Section 498-A read with 34 of the Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act, 1961.
2. Mrs. Ramani Jonna, learned counsel for the petitioners, after arguing the matter for sometime, requested this Court to direct the Court below to follow the guidelines formulated by the Apex Court in Rajesh Sharma v. State of U.P.1
3. Acceding to the request of the learned counsel for the petitioners, without touching the merits, I find that it is a fit case to issue direction to the Court concerned to follow the guidelines issued by the Apex Court in Rajesh Sharma1. Accordingly, Court concerned is directed to adhere to the guidelines issued in Rajesh Sharma1.
4. With the above direction, the present Criminal Petition is disposed of at the stage of admission itself. No order as to costs. 1 2017 (2) ALT (Crl.) 393 (SC) 2 Consequently, Miscellaneous Petitions, if any, pending in the Criminal Petition, shall stand closed.
________________________________________ JUSTICE M. SATYANARAYANA MURTHY September 11, 2018 Mgr