Telangana High Court
Geddam Jhansi And Another vs The State Telangana And 2 Others on 4 April, 2022
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.3105 OF 2022
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in C.C.No.46 of 2021, pending on the file of Judicial Magistrate of First Class, Bhongir. The petitioners herein are Accused Nos.3 and 5 in the said C.C. The offences alleged against them are under Section 498-A and 506 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961.
2. Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.
3. A perusal of the charge sheet would reveal that the marriage of A-1 with the 3rd respondent was performed on 17.08.2016. Thereafter, matrimonial disputes arose between them. A-1 has filed a petition vide I.D.O.P.No.44 of 2021 seeking dissolution of marriage on the ground of cruelty. The 3rd respondent herein has also filed a petition vide DVC.No.25 of 2021. Prima facie, there are certain allegations against the petitioners herein. They are triable issues and the petitioners 2 have to face trial and prove their innocence. This Court cannot go into the same in an application filed under Section 482 Cr.P.C. Therefore, this Court is not inclined to quash the proceedings in C.C.No.46 of 2022. The 1st petitioner is maternal Aunt and the 2nd petitioner is cousin of A-1. In matrimonial disputes, identification of parties is not in dispute.
4. Considering the above said facts, this Criminal Petition is disposed of dispensing with the presence of petitioners herein/A-3 and A-5 in C.C.No.46 of 2021, pending on the file of Judicial Magistrate of First Class, Bhongir. However, petitioners herein shall appear before the said Court as and when their presence is required.
Miscellaneous Petitions, pending if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 04.04.2022 dv