NAMBALA SATYA DEEPTI Vs. HANUMANTHU SWAPNA

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC), is filed to quash the proceedings in crime No.54 of 2015 of Women police station, Visakhapatnam city, registered for the offences punishable under Ss. 498A and 109 of the Indian Penal Code, 1860 (IPC) and 3 and 4 of the Dowry Prohibition Act, 1961. The petitioner herein is arrayed as A.2 in the said crime.

(2.) Heard Sri G.Ramagopal, learned counsel for the petitioner, Sri V.Surendra Reddy, learned counsel for 1st respondent-defacto complainant and the learned Additional Public Prosecutor for 2nd respondent-State.

(3.) Learned counsel for the petitioner contended that no part of cause of action for the offences alleged took place in India; that the petitioner is not related to husband of 1 st respondent-defacto complainant; that there is no physical involvement of the petitioner with A.1 at the time of the committing of the offences alleged; that there is no whisper of instigation on the part of the petitioner in Sec. 161 Cr.P.C. statement given by the defacto complainant; that there are no dates given as to when the petitioner instigated A.1 to harass and also to get rid of the defacto complainant; that even if the entire allegations in the report are taken as true, no prima facie case for the offences alleged has been made out against the petitioner, and hence, he prayed to quash the impugned proceedings against the petitioner.