BODDU LAKSHMI PRASANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 seeking to quash the docket order passed in Crl. M.P. No. 1586/2019 in S.R. No. 4587/2019 on the file of II Additional Judicial Magistrate of First Class, Kovvuru, W.G. District to direct the Court below to take cognizance against A2 to A5.

(2.) The brief facts of the case of the petitioner are that the petitioner filed a complaint vide Crl. M.P. No. 1568 of 2019 in Sr. No. 4587 of 2019 under Sec. 190(1) (b) of Cr.P.C. on the file of II Additional Judicial Magistrate of First Class, Kovvuru, W.G. District alleging that she gave a complaint against her husband and in-laws to the Station House Officer, Tallapudi Police Station, which was registered as a case in Cr. No. 57/2018 under Sec. 498(a) of I.P.C. Sec. 3 and 4 of D.P. Act against the accused and the Police filed charge sheet against her husband/A1 only, by deleting the Accused No. 2 to 5 without proper investigation. Therefore, requested the Court below to proceed according to law in the interest of justice. However, the Court below vide orders dtd. 5/8/2019 taken cognizance against A2 alone and dismissed the petition in so far as the other respondents/ accused concerned. Aggrieved by the same, the petitioner approached this Court to quash the said docket order dtd. 5/8/2019 and requested to take cognizance against A3 to A5.

(3.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the 1st respondent-State as well as Mr. K.V. Seshagiri Rao, learned counsel appearing for the respondents 2 to 5.