SADI SRINIVASA REDDY Vs. SADI RAMA DEVI

JUDGEMENT

(1.) This Criminal Petition is directed to quash the proceedings pending against the petitioner-accused in C.F.No. 1445 of 2003 on the file of the V Metropolitan Magistrate Court, Vijayawada, which was forwarded by the Judge of the Family Court, Vijayawada vide Order dated 29-12-2003 (wrongly mentioned as 28-12-2003).

(2.) The petitioner is the accused and the respondent is the complainant in C.F.No.1445 of 2003. The respondent filed the complaint before the Family Court, Vijayawada under Sections 340 and 195 (1) (b) of the Criminal Procedure Code seeking the following relief:

(3.) The learned Judge of the Family Court forwarded the complaint to the V Metropolitan Magistrate, Viayawada for taking necessary action. Assailing the Order passed by the Judge of the Family Court on 29-12-2003, this Criminal Petition has been filed by the petitioner-accused.