D VIJAY SARADHI RAJU Vs. SRILATHA DUPATI

JUDGEMENT

(1.) THIS petition is field by the petitioner/a4 for quashing the proceedings in Cr. No. 74 of 2008 on the file of the central Crime Station, Hyderabad.

(2.) THEPETITIONER/a4 is the younger brother A1 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 junior Civil Judge and on account of pendency of these proceedings; he is not given appointment orders.

(3.) THE case of the de facto complainant is that - her marriage with A1 took place on 9. 8. 2006 at Hyderabad; A1 at that time as residing in London; herself and her family members were mislead by all the accused, including the present petitioner, stating that A1 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 A1 had intimacy with A5, with whom he was living like a spouse; she was put to untold miseries by A1; she was not allowed to visit her mother in India, who was suffering from cancer and that all the accused, including the present petitioner (A4), instigated and participated in the offence of harassment. This is the gist of the complaint.