D VIJAY SARADHI RAJU Vs. SRILATHA DUPATI

JUDGEMENT

(1.) THIS petition is filed by the petitioner/a-4 for quashing the proceedings in Cr. No. 74 of 2008 on the file of the Central Crime Station, hyderabad.

(2.) THE petitioner/a-4 is the younger brother a-1 and he is an Advocate by profession. It may not be highly relevant; but it is stated by the learned counsel for the petitioner that he had been selected as a Juniorcivil Judge and on account of pendency of these proceedings; he is not given appointment orders.

(3.) THE case of the de facato complainant is that - her marriage with A-1 took place on 9-8-2006 at Hyderabad; A-1 at that time was residing in London; herself and her family members were mislead by all the accused, including the present petitioner, stating that a-1 was a C. A. and M. B. A. , working in London getting salary of 40,000. 00 pounds per annum; some time after the marriage, she was taken to London with great reluctance by A-1; there she was harassed continuously, as A-1 had intimacy with A-5, with whom he was living like a spouse; she was put to untold miseries by a-1; she was not allowed to visit her mother in india, who was suffering from Cancer and that all the accused, including the present petitioner (A-4), instigated and participated in the offence of harassment. This is the gist of the complaint.