PRUDHVI NALLAMANIKALUVA Vs. SATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), seeking to quash the proceedings in Crime No.400 of 2020 pending on the file of the Station House Officer, Pet Basheerbad Police Station, Cyberabad. The petitioners herein are accused Nos.1, 2 and 3 in the said Crime No.400 of 2020. The offences alleged against the petitioners are under Sections 498-A, 406 and 420 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC') and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard Sri J. Venudhar Reddy, learned counsel for the petitioners - accused Nos.1, 2 and 3, learned Public Prosecutor for the State - respondent No.1 and Sri T. Niranjan Reddy, learned senior counsel appearing for Sri A. Vijayabhaskar Reddy, learned counsel for respondent No.2 - de facto complainant. Perused the record.

(3.) The learned counsel for the petitioners - accused Nos.1, 2 and 3 would submit that there is no cause of action within the territorial jurisdiction of Pet Basheerbad Police Station, Cyberabad, Telangana State. The entire cause of action arose either in Tirupati or in Canada. He would further submit that the 1st petitioner - accused No.1 and the daughter of the 2nd respondent - de facto complainant married in United States of America and they have registered their marriage with the Registrar of Marriages. In proof of the same, the learned counsel has filed marriage certificate wherein, the date of marriage is mentioned as 08.07.2017. According to the learned counsel for the petitioners, it is a love marriage and against the wishes of the parents of the spouses.