MAMIDALA RAMESH Vs. STATE

JUDGEMENT

(1.) Heard Sri Venu Madhav, Counsel representing Sri Ban, the learned Counsel for the petitioner and also Sri M.A. Khadeer, the learned Additional Public Prosecutor.

(2.) The facts in brief are as follows:

(3.) The petitioner/accused in Crime No.34/2002 of Choppadandi Police Station filed divorce petition OP No.64/2001 on the file of the Senior Civil Judge, at Karimnagar against 2nd respondent praying the Court to pass a decree for divorce by dissolving the marriage with the 2nd respondent and the learned Judge passed a decree accordingly on 21-9-2001. It is further stated that the 2nd respondent/ de facto-complainant filed a complaint on 19-2-2002 before the Superintendent of Police, Karimnagar against the petitioner alleging that the petitioner had married another lady on 15-2-2002 and the said complaint was forwarded to the Sub-Inspector of Police, Choppadandi and after receiving the complaint, the Sub-Inspector of Police, Choppadandi in Crime No.34/2002, dated 20-2-2002 had registered the same under Section 494 IPC. It is further stated that the 2nd respondent herself in her complaint had admitted that a divorce decree had been granted by the learned Senior Civil Judge, Karimnagar and in the said circumstances the present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973, hereinafter referred to in short as "Code" for the purpose of convenience, to quash the proceedings in Crime.No. 34/2002 of P.S. Choppadandi.