K. MAHAMMAD RAFI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 Cr.P.C. filed by A.2 and A.3 seeking quashment of proceedings in C.C.No.308 of 2020 for the offences under Ss. 498-A, 448 and 323 I.P.C. pending before the learned Judicial Magistrate of First Class, Jammalamadugu.

(2.) For petitioners, it is contended that the allegations are omnibus and there are no specific overt acts attributed. It has become practice of woman to rope in all the family members in cases under Ss. 498-A I.P.C. by implicating them falsely so as to achieve their illegal demands. After filing of the charge sheet, the victim woman and her husband/A.1 have been living together amicably. 1stpetitioner/A.2 works in Neeti Ayog. Continuance of the proceedings would tarnish his reputation and effect his employment. First Information Report and the charge sheet and the material filed along with it do not prima facie indicate commission of any offence and therefore, case against them shall be quashed.

(3.) Second respondent is the de facto complainant. Despite service of notice, none entered appearance on her behalf.