ANI REDDY SURENDER REDDY Vs. CIRCLE INSPECTOR OF POLICE GODAVARIKHANI P S II TOWN KARIMNAGAR DISTRICT

JUDGEMENT

(1.) The appellants are writ petitioners. They filed this appeal against the orders of the learned single Judge dated 4.4.2003 in W.P. 32343 of 1998. The writ petition filed by them to quash the FIR in Crime No. 65 of 1998 on the file of the Godavarikhani II Town Police station, Karimnagar district as illegal, void and without jurisdiction, was dismissed. For the sake of convenience, the parties are referred as they are arrayed in the writ petition.

(2.) Briefly stated, the facts of the case are that the first petitioner married one Manjula on 10.3.1993, who died on 3.6.1997 allegedly committing suicide by hanging to fan at Quarter No. ST2-2802, 8th incline colony, Godavarikhani wherein she has been residing with her husband/first writ petitioner. The second respondent who is father of the deceased, on the same day lodged a complaint with the police alleging that his daughter committed suicide due to dowry harassment made by her husband/first writ petitioner and the same was registered as Crime No. 90 of 1997 on the file of the II Town Police Station, Godavarikhani and the first writ petitioner was arrested and sent to judicial remand on 12.6.1997. On 18.7.1997 a charge sheet has been filed under Section 304B of IPC and Sections 3 and 4 of Dowry Prohibition Act and subsequently the above crime was numbered as PRC No. 86 of 1997 and after committing the same it was numbered as S.C. No. 14 of 1998 on the file of the Assistant Sessions Judge at Peddapalli, Karimnagar district and on formation of a new Court at Manthani,

(3.) it was transferred and is now pending on the file of the Assistant Sessions Judge, Manthani, Karimnagar district.