MD. SHAIK MOOSA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Mr. G. Sudheer, learned counsel, representing Mr. T V. Ramana Rao, learned counsel for the petitioners and Mr. Soora Venkata Sainath, learned Special Assistant Public Prosecutor, for the State. Despite name of learned counsel for the respondent no.2, Mr. K. Srinivas, being printed in the cause list, nobody appeared on his behalf when the matter was taken up.

(2.) The petitioners, who are accused nos.3 and 5, have filed the present petition under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of C.C. No.518 of 2012, pending on the file of IV Additional Judicial Magistrate of First Class, Tirupathi, Chittoor District.

(3.) Respondent no.2, who is the complainant, has alleged that she was working as Staff Nurse in Samatha (Saudi) and came in contact with accused no.1, Mohd. Idris, who was an employee in Riyadh, and the acquaintance resulted in their marriage on 15/5/2006 and further she had given Rs.4.00 lakhs to the accused no.1 for purchasing a house. It is alleged that she gave birth to a female child on 17/3/2007 from the wedlock but the accused no.1 left her, leading her to file the present case alleging that she had been harassed by her husband. Based on her complaint, Crime No.11 of 2010 was instituted for offence under Sec. 498-A R/w.34 of the Indian Penal Code, 1860 against seven accused persons and the Police, upon investigation, have submitted charge sheet, vide C.C. No.518 of 2012.