PARUCHURI ASHOK KUMAR Vs. STATE OF A P

JUDGEMENT

(1.) This is an application to quash the proceedings in C.C. No.393 of 2003 on the file: of the Court of V Additional Metropolitan Magistrate, Guntur, registered under Sections 498A IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) The contention of the learned Counsel for petitioners is that the wife of the first petitioner filed a false case against the petitioners because first petitioner filed O.P. No.210 of 2003 on the file of the Court of Senior Civil Judge, Rangareddy District for divorce against her, and therefore, complainant against the petitioners is liable to be quashed. Heard the learned Additional Public Prosecutor.

(3.) Principles for quashing of a complaint are well known. When the allegations in the complaint show commission of an offence, question of quashing the complaint does not arise. In this case, the allegations in the complaint and the statements of witnesses recorded, prima facie, disclose commission of the offence alleged against the petitioners. So, the complaint cannot be quashed.