RAMAVATHI CHINNA BABU NAIK Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:-

(2.) Heard Sri Pamarthi Kameswara Rao, learned counsel for the petitioner and learned Assistant Government Pleader for Services-I appearing on behalf of the respondents.

(3.) The petitioner was appointed as Police Constable and he was discharging his duties as such, at the instance of his wife, FIR.No.66 of 2024 dtd. 2/8/2024 was registered under Sec. 85 BNS, Ss. 3 & 4 of Dowry Prohibition Act, 1961. Subsequently, upon filing of charge sheet, the same got numbered as C.C.No.496 of 2024 and is pending on the file of the Additional Judicial First Class Magistrate, Giddaluru.