SMT. B. NIRMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed by the petitioners - A1 and A2 under Sec. 482 Cr.P.C. to quash the proceeding against them in CC No.1262 of 2012 pending on the file of X Additional Chief Metropolitan Magistrate, Secunderabad.

(2.) The respondent No.2 - de facto complainant lodged a report before the Marredpally Police, Secunderabad on 09.05.2013 at 6.00 PM stating that she attended the Family Court, Secunderabad with regard to the divorce case and custody of her son 's case, pending before the said Court, and the Judge, on hearing both the sides, adjourned the matter to 06.06.2013. When she came outside the Court, the Juniors of her husband, by name, Dhananjay and Nirmala, smiling teasingly on her face asked her 'how it was '. She came to know that Nirmala was having affair with her husband. They wanted her to give divorce to her husband and threatened her to give divorce. Her husband, T. Surya Satish, was a Lawyer and Government Pleader in the High Court. His uncle was Nizamabad M.P. (Madhu Yashki). They were having lot of influence and pressurizing her to give divorce and threatened to see her end. As the offence under Sec. 506 IPC was non-cognizable in nature, the Investigating Officer made a GD entry and sought permission of the Court for investigation and after obtaining permission from the Court on 07.09.2013, registered the same as FIR No.262 of 2013 under Sec. 506 IPC.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. There is no representation for the respondent No.2.