O. NIRANJAN CHETTY Vs. STATE OF A.P.

JUDGEMENT

(1.) The criminal petition is filed for quash of the proceedings in CC.No.338 of 2011 on the file of the II Additional Judicial Magistrate of First Class, Madanapalli, Chittoor District. The offences alleged are under Sections 498-A and 323 read with 34 of the Indian Penal Code and sections 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the counsel for the petitioners, the learned Public Prosecutor appearing for the first respondent and the counsel for the second respondent.

(3.) The counsel for the petitioners submits that the husband of the complainant in this case is no more and he committed suicide by leaving a suicide note. A case was registered against the complainant herein for the offence under Sec. 306 Penal Code and the trial Court convicted the complainant for the said offence, against which an appeal was preferred and the judgment of conviction was set aside. Against the same, the petitioners herein preferred an appeal and the same was admitted. The counsel submits that it is only after two months of registering the case against the complainant for the offence under Sec. 306 Penal Code, that the present complaint came to be filed.