GUDIPATI MALLIKARJUNA RAO Vs. GUDIPATI SARANYA

JUDGEMENT

(1.) Petitioners are Accused Nos.1 to 4 in C.C.No.567 of 2019 on the file of the I Additional Junior Civil Judge, Narasaraopet for offences under Ss. 498-A, 509, 506 r/w 34 of I.P.C.

(2.) The contents of the complaint and charge sheet are:

(3.) The de facto complainant also further alleges that the 1st petitioner, to create an image of a good husband had filed an application before the Additional Senior Civil Judge, Narasaraopet, for restitution of conjugal rights but did not pursue the matter, allowing the petition to be dismissed for default. The petitioners had also rejected the attempts of elders to resolve these issues and in such circumstances, the complaint is said to have been filed before the II Town Police Station, Narasaraopet where the complaint was registered as Crime No.120 of 2019 for offences under Ss. 498-A, 506, 354 r/w 34 of I.P.C.