NACHAGONI VENKAT GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.7076 of 2019 is filed by the husband and his relatives under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Code'') to quash the proceedings in C.C. No.26 of 2012 on the file of the Judicial Magistrate of First Class, Jangaon (arising out of Crime No.60 of 2011 of Maddur Station). Whereas, Criminal Petition No.7695 of 2019 is filed by the wife and her relatives to quash the proceedings in C.C. No.315 of 2011 on the file of the very same Magistrate (arising out of Crime No.52 of 2011 of the very same Police Station).

(2.) The petitioners in Crl.P. No.7076 of 2019 are accused Nos.1, 2, 4, 6, 7, 10 and 12 in C.C. No.26 of 2012. However, after obtaining permission from the Superior Officers, the names of accused Nos.3, 5, 8, 9, 11 and 13 to 17 were deleted from the case. As per memo dated 07.04.2021 filed along with Photostat copy of death certificate, accused No.2 - Nachagoni Rajaram died on 04.02.2020. The offences alleged against them are under Sections - 498A & 494 of IPC and Sections - 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) Respondent No.2 - de faco complainant and petitioner No.1 - accused No.1 in Crl.P. No.7076 of 2019 are wife and husband.