PANEM MADHU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in Crime No.957 of 2020 pending on the file of the Station House Officer, Miyapur Police Station, Cyberabad District. The petitioner herein is accused No.1 in the said Crime. The offences alleged against the petitioner - accused No.1 are under Section 498-A of the Indian Penal Code, 1860 (for short 'IPC'), and Sections 3 and 4 of Dowry Prohibition At, 1961.

(2.) Heard Ms. J. Sumathi, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) Marriage of the petitioner with respondent No.3 - de facto complainant took place on 14.12.2017 at Madhinaguda, Miyapur. Thereafter, it appears, matrimonial disputes arose between them. There was a compromise between the petitioner and respondent No.3 on 28.07.2018. The police have already issued the notice under Section 41-A of Cr.P.C. on 17.10.2020 for which the petitioner has already submitted his explanation on 10.02.2021.