RAMMOHAN RAO VIJINIGARI Vs. STATE OF A.P.

JUDGEMENT

(1.) The criminal petition is filed seeking to quash the CC.No.832 of 2020 on the file of XVI Metropolitan Magistrate Bhimli Visakhapatnam. The petitioners are accused 1 to 3 in the said case and are facing trial for offences under Sec. 498A of IPC. The 1st petitioner was married to the 2nd respondent and that on account of certain marital disputes, the 2nd respondent has filed a complaint against the petitioners alleging offences under Sec. 498A of IPC.

(2.) The Learned Counsel appearing for the petitioners, submits that the 1st petitioner and the 2nd respondent were in love with each other and with the blessings of their parents the marriage was performed at Hyderabad on 13/8/2014.

(3.) It is submitted by the Learned Counsel for the Petitioners that, after the birth of a baby boy, the 1st petitioner and the 2nd respondent were living separately. It is also submitted that certain marital disputes arose between the 1st petitioner and the 2nd respondent. As such, the 2nd respondent has filed a complaint alleging harassment on 12/3/2020 before PM Palem Police Station.