BELIDE SWAGATH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Delay Condoned.

(2.) This appeal arises out of the order dtd. 27/4/2023 passed by the High Court for the State of Telangana at Hyderabad in Criminal Petition No.4364 of 2023 dismissing the criminal petition filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short, "CrPC") preferred by the accused-appellant herein, and thereby refusing to quash the proceedings arising out of the FIR No.29 of 2022 dtd. 27/1/2022 registered with Saroornagar Women Police Station, District Rachakonda under Sec. 498A of the Indian Penal Code, 1860 (for short, "IPC") and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short, "DP Act") and Complaint Case No.1067 of 2022 on the file of the Additional Metropolitan Magistrate-cum-Additional Junior Civil Judge, Ranga Reddy District.

(3.) The said FIR was filed by Smt. Nalla Rashmi, the complainant-respondent No.2, against her husband, the accusedappellant herein, her father-in-law, one Belide Anjaiah (accused No.2), her mother-in-law, one Belide Sandhya Rani (accused No. 3), her brothers-in-law Belide Ranjith Kumar and Belide Santosh Kumar (accused Nos.4 and 5) and her sister-in-law, one Belide Vishnu Priya (accused No.6) under Sec. 498A of the IPC and Sec. 4 of the DP Act. Based on the said FIR, respondent No.1 - State filed a Final Report in the form of Chargesheet arraigning all the accused persons including the accused-appellant herein, giving rise to Complaint Case No.1067 of 2022.