NUKALA MADHUSUDHANA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner and the 6th respondent herein were married on 8/10/2011. They have a son born on 27/7/2012 and a daughter born on 3/1/2016. Both the petitioner and the 6th respondent lived in the United Kingdom, along with the children from 2016. It is stated that both the children are British citizens, under the British Nationality Act, 1981 and are holding passports of the United Kingdom.

(2.) The 6th respondent and the children are said to have come down to India on account of the illness of the father of the 6th respondent. However, the 6th respondent refused to return, to the United Kingdom, despite various requests made by the petitioner. At that stage, the petitioner had come down to India and had booked tickets for himself and his children, with the consent of the 6th respondent, for going back to Britain. However, the petitioner and his children were stopped from boarding the flight in Hyderabad, by the officials of the Neredmet police station, as the 6th respondent had filed a complaint, registered as Crime No.860 of 2023 on 19/10/2023 claiming that the petitioner and the children were missing. After some amount of mediation, there was an understanding that the 6th respondent would return with the children to England after completion of the obsequies of her grandfather.

(3.) The petitioner had returned to England on account of his employment and had been requesting the 6th respondent to rejoin him with the children in England. However, the 6th respondent filed complaints against the petitioner before the Disha Urban Police Station, Machilipatnam which was registered as Crime No.75 of 2023 on 8/11/2023 for offences punishable under Sec. 498-A of I.P.C and Sec. 3 and 4 of the Dowry Prohibition Act. The brother, sister, brotherin-law and parents of the petitioner were also included in the list of accused. A charge sheet is said to have been filed, after investigation, against all the accused, and the same has now been numbered as C.C.No.17 of 2024.