MANDA VIKRAM DEV Vs. M SUPRIYA

JUDGEMENT

(1.) All the three criminal petitions are filed under Section 482 of the Code of Criminal Procedure, 1908 (for short "the Code"). In the first two petitions namely, Criminal Petition Nos.4219 and 4267 of 2005, the petitioners therein are seeking quashing of proceedings in Crime No.667 of 2005 on the file of the Central Crime Station, Hyderabad, registered for the offences punishable under Section 498-A of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, 1961. In the third petition viz., 5779 of 2005, the petitioners therein are seeking quashing of the proceedings in F.I.R. No.224 of 2005 on the file of the Charminar Police Station, Hyderabad, registered for the offence punishable under Section 506 read with Section 34 of the IPC.

(2.) The three petitioners in Criminal Petition No.4219 of 2005 are A.1 to A.3 and the sole petitioner in Criminal Petition No.4267 of 2005 is A.4 in Crime No.667 of 2005 of Central Crime Station, Hyderabad. The three petitioners in Criminal Petition No.5779 of 2005 and the three petitioners in Criminal Petition No.4219 of 2005 are one and the same.

(3.) The copy of the F.I.R. in Crime No.224 of 2005 on the file of the Charminar Police Station, which is a offshoot of Criminal Petition No.4219 of 2005, does not disclose the names of the accused. On 21-10-2005 when the other two petitions were listed for hearing, and when the Court was engaged in hearing, other matters the respondents in Criminal Petition No.5779 of 2005 turned up before the Court and complained that when they were in the Verandah of the Court, waiting for their turn, two persons came to them and threatened them with dire consequences if they did not come round for compromise in Criminal Petition Nos.4267 and 4219 of 2005. This Court directed the Registrar (Judicial), High Court of Andhra Pradesh to cause recording of their statements and forward the same to the concerned police. Accordingly, the learned Registrar (Judicial) registered the statements and forwarded the same to the police. In their statements, respondents 2 and 3 stated that two persons, one of whom identified himself as Narsing Goud, and another who is also a Goud, came to them and threatened with dire consequences if they did not withdraw the case. The offenders stated before them that the three petitioners in Criminal Petition No.4219 of 2005 sent them. Therefore, it has to be presumed that the case is Cr No.224 of 2005 is registered against the three petitioners in Crl. P No.4219 of 2005.