Andhra Pradesh High Court - Amravati
Vetcha Mani Nandha Venkatesh vs State Of Andhra Pradesh on 21 June, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
Criminal Petition No.3063 of 2021
ORDER:
This Criminal Petition under Section 482 Cr.P.C. is filed seeking quash of F.I.R. in Crime No.33 of 2021 of Women Police Station, Eluru, West Godavari District.
2. Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the 1st respondent State.
3. On the report lodged by the 2nd respondent, who is the de facto complainant, a case in the above crime was registered for the offences punishable under Sections 498-A, 354-A, 506 r/w.Sec.34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act against the petitioners. The said case is now under investigation.
4. The petitioners seek quash of the said F.I.R. on twin grounds that the allegations are bald allegations and there are no specific allegations made against the petitioners and that the dates of specific incidents of harassment are not mentioned in the F.I.R.
5. The aforesaid two grounds are not adequate legal grounds to quash the F.I.R. A reading of the report prima facie discloses commission of cognizable offences. Therefore, the matter requires investigation to find out truth or otherwise of the said allegations. At this stage, there is no valid legal ground 2 warranting interference of this Court under Section 482 Cr.P.C. either to quash the F.I.R. or to interdict the investigation.
6. Therefore, the Criminal Petition lacks merit and it is dismissed.
Consequently, miscellaneous applications, pending if any, shall stand closed.
________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date:21-06-2021.
cs