Telangana High Court
Gangisetty Aruna Supriya vs The State Of Telangana And Another on 6 April, 2021
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.2752 OF 2021
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in Cr.No.31 of 2021, pending on the file of P.S., WPS city, Warangal (U) District. The petitioner herein is accused No.3 in the said crime. The offences alleged against her are under Sections 498-A and 506 of IPC.
2. Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the record.
3. The marriage of A-1-son of the petitioner herein/A-3 was performed with the 2nd respondent on 16.03.2017. Thereafter, it appears that matrimonial disputes arose between the petitioner and A-1. Accused No.1 has filed FCOP.No.484 of 2019 against the 2nd respondent herein seeking Restitution of Conjugal Rights. At present, A-1 is staying in United States of America (USA). The petitioner herein/A-3 is mother of A-1.
4. Considering the above said aspects and the fact that there are matrimonial disputes between the Accused No.1 and the 2nd respondent, this Criminal Petition is disposed of directing the Investigating Officer in Cr.No.31 of 2021, pending on the file of P.S., WPS city, Warangal (U) District, to strictly follow the procedure laid down under Section 41-A Cr.P.C., and also the guidelines issued by the Hon'ble Apex Court in Arnesh Kumar v. 2 State of Bihar and another1. The petitioner shall cooperate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
Miscellaneous Petitions, pending if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 06.04.2021 dv 1 (2014) 8 SCC 273