SRI. T SURVA SATISH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C. to quash the proceedings in C.C.No.349 of 2012 pending on the file of XV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad (for short, Court below). The petitioner herein is accused No.1 in the said CC. The offences alleged against the petitioner are under Sections 498-A and 323 of IPC and Sections 4 and 6 of the Dowry Prohibition Act.

(2.) Heard Sri Ashok Anand Kumar, learned counsel representing Sri Nehad Ur Rahman Khan, learned counsel for the petitioner and learned Public Prosecutor. Perused the record. Despite service of notice, none appeared for the second respondent.

(3.) This Court has ordered notice to the second respondent on 12.06.2020. Pursuant to the same, learned counsel for the petitioner took out notice to the two addresses of the second respondent on 13.06.2020. Learned counsel for the petitioner has filed returned cover with the postal endorsement that 'no such person available' in respect of the address of the second respondent i.e., H.No.1-24-414/3, Laxmi Nagar, Venkatapuram Road, Lothkunta, Secunderabad. He has also filed postal tracking report in proof of service of the said notice dated 13.06.2020 in respect of another address of the second respondent i.e., Flat No.201, Padmaja Plaza, Lothkunta, Alwal, Secunderabad. This Court vide order dated 10.09.2020 directed the Registry to verify and put up the notice served on the second respondent. Pursuant to the said order, the Registry has put up the postal tracking report which shows that the notice was served on the second respondent. Learned counsel for the petitioner did not file copy of acknowledgment card and filed postal tracking report. The Registry of this Court also did not place the acknowledgment card in proof of service of notice on the second respondent and placed only the postal tracking report.