THIRUPATHI VENKATA RANGADASU Vs. STATE OF A P

JUDGEMENT

(1.) This is a petition to quash the proceedings in CC No. 133 of 2000 on the file of the Court of the Additional Judicial First Class Magistrate, Kowur.

(2.) On a report given by T.Pentamma alleging that the petitioner, who is her husband, was harassing and subjecting her to cruelty for dowry. Police, Jangareddygudem P.S. registered a case in Crime No. 136 of 1999 under Section 498-A IPC, and after investigation filed a charge-sheet against the petitioner for an offence under Section 498-A IPC.

(3.) Contending that Pentamma, the defacto complainant, is not his legally wedded wife, as the charge-sheet itself shows that Bangaramma is his first wife and that she also had filed a similar complaint against him for offences under Sections 498-A, 420, 494 and 323 IPC of Lakkavaram P.S., in Crime No.11 of 1999. Petitioner invoked the jurisdiction of this Court to quash the proceedings in CC No.133 of 2000 initiated on the complainant given by Pentamma.