MOHAMMED ABDUL RAUF 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.743 of 2020 pending on the file of the Station House Officer, Women Police Station, Detective Department, Hyderabad. The petitioners herein are accused Nos.1 to 6 in the said Crime. The offences alleged against the petitioners - accused Nos. to 6 are under Sections 498-A and 406 of the Indian Penal Code, 1860 (for short 'IPC'), and Sections 3 and 4 of Dowry Prohibition At, 1961.

(2.) Heard Sri Mettu Shankar, learned counsel for the petitioners, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) Marriage of petitioner No.1 - accused No.1 with respondent No.2 - de facto complainant took place in the year 2012. It appears, matrimonial disputes arose between them thereafter. A perusal of the complaint dated 22.12.2020 would prima facie reveal that there are no specific allegations against accused Nos.2 to 6. It appears, prima facie, there are allegations against accused No.1 alone. There are several aspects to be investigated into by the investigating officer during the course of investigation.