NALAMOLU BRAHMAIAH Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition is filed by the 1st accused in C.C.No.73 of 2009 on the file of the Judicial First Class Magistrate, Kanigiri, Prakasham District.

(2.) I have heard Sri C.Padmanabha Reddy, learned senior counsel appearing for the petitioner herein and the learned Public Prosecutor, representing the State.

(3.) SRI C.Padmanabha Reddy, learned senior counsel for the petitioner, submitted that Kanigiri police have no jurisdiction to entertain the crime as no part of offence and no cause of action arose in their limits. According to him, even as per the de facto complainant the alleged harassment took place in London, in respect of which, she had already made a complaint to the police, London, and they after conducting investigation, closed the file as undetected crime. The learned senior counsel would further submit that Croydon Country Court granted divorce and the de facto complainant already left U.K. in 2005 itself and there is no relationship between the petitioner and the de facto complainant. Submitting as above, the learned senior counsel sought to quash C.C.No.73 of 2009 on the file of Judicial First Class Magistrate, Kanigiri.