NADIGOTIA SUJAN KUMAR Vs. NADIGOTIA VANDANA

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed on behalf of the petitioner herein/Accused, to quash the proceedings in Cr.No.45 of 2022 of Women Police Station, Visakhapatnam City, for the offence U/s.498-A of Indian Penal Code, 1860 and sec. 4 of Dowry Prohibition Act, 1961.

(2.) Heard Sri D.Purnachandra Reddy, learned counsel for petitioner and Sri I.M.Sai Prakash, learned counsel representing for the unofficial respondent No.1 (defacto-complainant and victim). Learned Additional Public Prosecutor representing the State and Police are present.

(3.) Today, when the matter is taken up, petitioner herein/Accused and 1st respondent herein are present before this Court. The petitioner/Accused and the 1st respondent produced their respective Aadhaar cards in proof of their identity. Learned counsel for the petitioner and the learned counsel for the 1st respondent have identified both the parties in the open Court.