AKELLA SUSHMITA VARDHANI Vs. MOHAMMED MIRZA HASSAN

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings in CC No.375 of 2009, on the file of the I Additional Chief Metropolitan Magistrate, Visakhapatnam.

(2.) HEARD the learned Counsel appearing for the petitioner and the first respondent and also the learned Public Prosecutor representing the second respondent/State.

(3.) THE learned Counsel appearing for the petitioner submitted that in fact there is no relationship between the petitioner and the first respondent, much less any physical or sexual relationship and, therefore, the question of pregnancy does not arise. According to the learned Counsel, the complaint was filed with illegal intention to spoil the marriage prospects of the petitioner for extraneous considerations and the learned Counsel seeks to quash the entire proceedings in CC No.375 of 2009.