U MAHALAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seek for quashment of C.C.No.282 of 2008 on the file of the Special Judicial Magistrate of First Class (for Prohibition and Excise Cases), Nalgonda.

(2.) The marriage between the 2nd respondent and the 1st accused was solemnized on 03-4-2002 as can be seen from the copy of the Wedding Card. However, in the complaint, the 2nd respondent claimed that the marriage was solemnized on 03-4-2001. Sri P.S.P.Suresh Kumar, learned counsel for the petitioners, contended that the whole complaint is a make believe story and that the 2nd respondent did not even mention the correct date of the marriage. I am afraid that the date of marriage as shown in the complaint perhaps was a typographical mistake as the date of marriage was on 03-4-2002 whereas it was shown in the complaint that the marriage was solemnized on 03-4-2001.

(3.) However, the learned counsel for the petitioners contended that the Police did not conduct proper investigation and that they blindly followed the complaint, so much so, the charge-sheet also discloses as if the marriage was solemnized on 03-4-2001. I do not wish to go into this controversy at this stage.