SHAIK ARIF Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition is filed by the petitioner/A-3 U/s.482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') to quash the proceedings in Cr.No.740/2022 on the file of Mahila Police Station, Ongole, for the offence U/secs.498-A, 506 Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.') and Sec. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Heard Sri G.Siva Prasada Reddy, learned counsel for the petitioner and learned Additional Public Prosecutor representing the State/respondent No.1. None appeared for the unofficial respondent, though notice served.

(3.) The contention of the petitioner is that the petitioner is shown as A-3 in Cr.No.740/2022 on the file of Mahila Police Station, Ongole, for the offence U/secs.498-A, 506 IPC and U/secs.3 and 4 of Dowry Prohibition Act, 1961; the petitioner is neither relative nor family member of the husband (A-1) of the unofficial respondent; the petitioner is Kazi and performed the marriage of A-1 and the unofficial respondent; except that he has nothing to do with the disputes between A-1 and the unofficial respondent; he was falsely implicated in the case; therefore, continuance of the proceedings against the petitioner/A-3 for the offence U/secs.498-A, 506 IPC and U/secs.3 and 4 of Dowry Prohibition Act, 1961.