B.PRAMEELA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure[in short 'the Code'] by the petitioner/A.2, seeking to quash the proceedings in C.C.No.66 of 2020 on the file of the Court of Judicial Magistrate of First Class, Nandya, registered for the offence under Sec. 494 I.P.C. against her.

(2.) This is a quash petition filed by the second wife/Accused No.2 of Accused No.1, pursuant to the complaint filed by the first wife/de facto complainant. The short question that falls for consideration is whether a complaint under Sec. 494 C.P.C. is maintainable against the second wife of the erring husband or not.

(3.) Heard Sri V.Nitesh, learned counsel for the petitioner; learned Assistant Public Prosecutor for the respondent No.1/State and Sri Lakshmikanth Reddy Desai, learned counsel for the respondent No.2 and perused the material on record.