BOYA MADDAMMA 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 Cr.No.258 of 2020, pending on the file of Wanaparthy Town Police Station, Wanaparthy District. The petitioners herein are accused Nos. 2 to 4 in the said crime. The offences alleged against them are under Sections 498-A, 420, 504 and 506 read with 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1965.

(2.) Heard the learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) A perusal of the complaint dated 28.12.2020 would reveal that the marriage of the accused No.1 with the 2nd respondent was performed in the year, 2017. Thereafter, it appears that matrimonial disputes arose between them. In the complaint, the 2nd respondent specifically mentioned that accused No.1 is staying in Taiwan. In the complaint, there are no allegations, much less specific allegations against the petitioners herein. The 1st petitioner is mother aged about 60 years, 2nd petitioner is married sister and the 3rd petitioner is brother-in-law of A-1. Thus, there are several factual aspects to be investigated into by the Investigating Officer, during the course of investigation.