PUTTAPARTHI TIRUMALA ADITYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Initially, this Criminal Petition under Sec. 482 Cr.P.C., has been filed on behalf of the petitioners herein/Accused Nos.1 to 5, to quash the First Information Report in Cr.No.135 of 2024 of Mahila Police Station, Rajahmundry, and subsequently filed I.A.No.5/2025 for amendment of prayer to quash the proceedings in C.C.No.126/2025 on the file of the learned IV Additional Junior Civil Judge-Cum-IV Addl.Judicial Magistrate of First Class, Rajamahendravaram, for the offence U/sec.85 r/w.3(5) of BNS, 2023 and Sec. 3 and 4 of Dowry Prohibition Act, 1961. Heard the learned counsel for petitioners and considering the submissions of the learned counsel for petitioners, I.A.No.5/2025 is ordered.

(2.) Heard Sri K.B.Ramanna Dora, learned counsel for petitioners/A-1 to A-5 and Smt.A.R.Kumari, learned counsel representing for the unofficial respondent No.2 (defactocomplainant). Learned Additional Public Prosecutor representing the State and concerned police present.

(3.) Today, when the matter is taken up, petitioners herein/A-2, to A-5 and 2nd respondent herein are present before this Court. Learned counsel for petitioners would submit that the petitioner / A-1 is now currently residing in United States of America and sought permission for attendance of the petitioner/A-1 through V.C. Considering the submissions of the learned counsel for petitioners, the petitioner/A-1 is permitted to appear through V.C. Accordingly, the petitioner/Accused No.1 appeared through V.C. and he is identified by the learned counsel for petitioners and the defacto-complainant. The petitioners/A-2 to A-5 and 2 nd respondent produced their respective Aadhaar cards in proof of their identity. Learned counsel for the petitioners, the learned counsel for 2nd respondent and police have identified both the parties in the open Court.