GEETHA CHAKRAVARTHY Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings in Crime No.11 of 2010 on the file of the Station House Officer, Kachiguda Police Station, Hyderabad.

(2.) The petitioner herein, mother-in-law of de facto complainant, is A2 in the said crime.

(3.) Learned counsel appearing for the petitioner mainly argued that the allegations in the complaint are false; that the marriage between A1 and the de facto complainant is a love marriage, which was performed by the consent of their respective parents; that the husband of the petitioner died while A1 was at the age of six months; that thereafter, the petitioner brought up A1; that she is solely dependant on A1; that the de facto complainant since the date of marriage started insisting A1 for separate living, for which A1 did not oblige; that the de facto complainant belongs to Christian Community, whereas the accused belong to Hindu Community; and that the de facto complainant continued her adamant attitude and filed D.V.C. and other complaints one after the other only to harass the accused. The learned counsel also relied upon a decision Ruchi Agarwal v. Amit Kumar Agarwal and others, 2005 1 SCJ 156