NAUSU SAIKRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C., seeking to quash the proceedings in Crime No.19 of 2021 on the file of Station House Officer, Bibipet Kamareddy District. The petitioners are accused in the said crime. The offences alleged against the petitioners are under Sections 498-A, 323 r/w 34 IPC and Section 4 of Dowry Prohibition Act, 1961.

(2.) Heard Sri G.Veera Babu, learned counsel for the petitioners and learned Assistant Public Prosecutor appearing for 1st respondent.

(3.) A perusal of the complaint dt.10.04.2021 would reveal that the marriage of the 1st petitioner/husband and the 2nd respondent/wife was performed on 11.12.2019. According to the petitioners, the 2nd respondent left the company of the 1st petitioner on 10.02.2020 and she blessed with a son on 30.09.2020.