RAMAGIRI SHUSHILA Vs. STATE OF A P

JUDGEMENT

(1.) This criminal petition has been filed by A-2 in Crime No. 169 of 2005 of Adilabad I Town Police Station, registered for the offences under Section 417 I.P.C., Sections 3 and 4 of Dowry Prohibition Act and Section 3(ix) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, to quash the proceeding therein.

(2.) Second respondent presented a report before the Sub-Inspector of Police, I Town Police Station, Adilabad, alleging that Ramagiri Chandrakanth (A-l) promised her to marry and thereby developed intimacy with her. It is further alleged that the said Ramagiri Chandrakanth avoided to marry her and subsequently demanded her to get Pulsar motorcycle. Based on the said report, the Sub-Inspector of Police, 1 Town Police Station, Adilabad, registered a case against the said Ramagiri Chandrakanth and the petitioner herein for the offences under Section 417 IPC, Sections 3 and 4 of Dowry Prohibition Act and Section 3(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act. Hence, this criminal petition by A-2 to quash the proceeding therein.

(3.) Learned Counsel appearing for the petitioner-A2 submits that the accusation made against the petitioner is that she instigated her son-A1 to discard the de facto complainant-second respondent and even if such accusation is true, the same does not come under any of the offences under Section 417 IPC and Sections 3 and 4 of Dowry Prohibition Act and Section 3(x) of the Schedules Castes and the Scheduled Tribes (Prevention of Atrocities) Act.