T. MANIRAJULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the proceedings in FIR.No.139 of 2019, on the file of Tirupathi West Police Station, Tirupati Urban District for the offences punishable under Ss. 354 D1 (ii) r/w 34 IPC and under Sec. 67 ITA 2000-2008.

(2.) The petitioner herein is the accused No.2 and the respondent No.2 is the de-facto complainant. The de-facto complainant had lodged a complaint before the Tirupathi West Police Station stating that the marriage of the daughter of the respondent No.2 namely Smt. D.Revathi with Mr. T.Arun Kumar/accused No.1 has been performed on 16/2/2017 as per Hindu rites and customs. Thereafter, due to matrimonial disputes between them, the accused No.1 has filed H.M.O.P.No.38 of 2018 on the file of the Principal Senior Civil Judge, Chittoor seeking dissolution of marriage and daughter of the complainant has filed a domestic violence case against the 1st accused and his family members. Subsequently, at the instance of mediators and well wishers, the matter has been settled between the parties before Lok Adalath at Tirupati and on 15/12/2018 an award was passed by the Lok Adalath under sec. 21 of the Legal Services Authorities Act, 1987, pursuant to which the learned Principal Senior Civil Judge, Chittoor, by an order dtd. 6/6/2019, has allowed the H.M.O.P., filed by the accused No.1 and the accused No.1 had paid an amount of Rs.12,00,000.00 to the daughter of the respondent No.2, towards full and final settlement and the same was also recorded in the award dtd. 15/12/2018 passed by the Lok Adalath.

(3.) Thereafter, the respondent No.2 has lodged the present complaint alleging that at the instigation of the petitioner/accused No.2, the accused No.1 has been sending private photographs of the daughter of the respondent No.2 and also making vulgar comments against her through Face Book Messenger. Basing on the said complaint lodged by the de-facto complainant, the Police had registered a case against the accused vide FIR No.139 of 2019. The present petition has been filed to quash the said FIR.No.139 of 2019.