Telangana High Court
Gorige Bhagya Laxmi vs The State Of Telangana And Another on 4 June, 2021
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.4172 of 2021
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.67 of 2021 pending on the file of the Jaipur Police Station, Mancherial.
The petitioner herein is A.2, mother of A.1, in the above crime. The offences alleged against the petitioner are under Sections 498-A and 290 IPC and Sections 3 and 4 of the Dowry Prohibition Act.
Heard the learned counsel for the petitioner and the learned Public Prosecutor.
Perused the record.
A perusal of the record would reveal that the marriage of accused No.1 with respondent No.2 was performed on 21.09.2020. It appears, thereafter matrimonial dispute arose between them. The Investigating Officer has already issued notice under Section 41-A Cr.P.C. and the petitioner herein has already submitted her reply. Thus, there are several factual aspects to be investigated into by the Investigating Officer including the allegations made in the compliant, dated 07.04.2021.
Considering the said facts, the Criminal Petition is disposed of directing the Investigating Officer to consider the reply submitted by the petitioner herein, who is aged mother of accused No.1. The Investigating Officer is further directed to proceeding with the 2 investigation in Crime No.67 of 2021. However, it is made clear that the petitioner shall cooperate with the Investigating Officer. Till completion of the investigation and filing of final report, the Investigating Officer is further directed not to arrest the petitioner/A.2.
Miscellaneous petitions pending, if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 04.06.2021 mar