KARRETI KOUSALYA Vs. DABBAKUTI PADMAVATHI

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/A.4 in S.C.No.412 of 2018 on the file of the Assistant Sessions Judge, Repalle to quash all further proceedings. The charge sheet was filed under Section 498-A and 306 IPC r/w 34 IPC.

(2.) This Court has heard Sri Rajareddi Koneti, learned counsel for the petitioner/A.4, Sri Rama Koteswara Rao, learned counsel for the first respondent and the learned Public Prosecutor for the State.

(3.) Counsel for the petitioner argues that as far as petitioner/A.4 is concerned, there is neither abetment of suicide nor is there demand of dowry to attract the provisions of the sections. He points out that the marriage was performed in the year 2016 and that the deceased committed suicide on 20.11.2017. Relying upon the case law which is also annexed as a material paper to the petition, namely, M.Mohan v. State rep., by the Deputy Superintendent of Police, 2011 AIR(SC) 1238, V.Shankaraiah v. State of A.P., 2002 1 ALD(Cri) 812 (AP) and Gangula Mohan Reddy v. State of Andhra Pradesh, 2010 AIR(SC) 327 and a judgment of the learned single Judge in Crl.P.No.6779 of 2018, the learned counsel for the petitioner points out that this is a fit case in which an order should be passed quashing the further proceedings in S.C.No.412 of 2018.