GUNDAPANENI RAKESH Vs. THATIPARTHI JITHENDER

JUDGEMENT

(1.) This Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings in C.C. No.388 of 2018 on the file of XIV Metropolitan Magistrate, Cyberabad at L.B.Nagar, Ranga Reddy district. The petitioner herein is accused No.4 in the said Calendar Case. The offences alleged against him are under Section 498-A of IPC and Sections 4 and 6 of the Dowry Prohibition Act, 1961 (for short, 'the D.P.Act' ).

(2.) Heard Mr. K.Venumadhav, learned counsel for the petitioner and Mr. A. Prabhakar Rao, learned counsel for the 1st respondent and also learned Assistant Public Prosecutor for the 2nd respondent-State and perused the record.

(3.) The only allegation levelled against the petitioner herein/A.4 is that after returning to Hyderabad from United States of America, daughter of the 1st respondent/victim along with A.1, cousin of the petitioner herein/A.4 were stayed in Tarnaka for about 1 1/2 years and during that period, the petitioner/A.4 also stayed with them. The petitioner/A.4 supported and instigated A.1 and also abused daughter of the 1st respondent/victim though he is no way concerned. Except the same, there is no other allegation much less specific allegations with regard to harassment of the daughter of the 1st respondent/victim in the entire case.